Foreign Direct Investment International Arbitration Moot
Increasing international investment, the proliferation of Bi- and Multilateral Investment Treaties, national investment promotion legislation, and international investment contracts have contributed to the development of a new field of international law that defines obligations between "host States" and foreign investors and refers to internationalised procedures (e.g. the International Centre for Settlement of Investment Disputes - ICSID) for resolving related disputes.
These disputes involve not only vast sums, but also probe the panoply of rights, duties, and shifting objectives at the juncture of national and international law and policy. Through the FDI Moot, law students - future practitioners, academics and policy makers - may attain a practical understanding of these issues. At the same time, the case and the hearings offer a special forum for current academics and practitioners from around the world to discuss developments - and assess emerging talents - in these fields.
The FDI Moot involves a hypothetical case in connection with an investment by a private investor in a foreign host state. The FDI Moot spans a period of approximately six months each year and has two phases: the writing of memoranda for claimant and respondent and the hearing of oral argument based upon the memoranda.
The 2012 Case involves ICSID annulment proceedings, questioning the composition of the underlying tribunal, the majority position on the definition of investment for jurisdictional purposes and whether the treatment of an expert and his report was procedurally correct.
Schedule:
Announcement of the Competition; Registration Begins |
1st January, 2012 |
Registration Ends |
31st May, 2012 |
1st Deadline to submit Requests for Clarification (or Withdraw) |
7th June, 2012 |
2nd Deadline to submit Requests for Clarification (or Withdraw) |
16th August, 2012 |
Submit Claimant Memorial and Respondent Counter-Memorial |
27th September, 2012 |
Final Rounds |
4th November, 2012 |
Contact:
FDI Moot,
Center for International Legal Studies
Matzenkopfgasse 19,
5020 Salzburg, Austria
Fax +43 662 835399-09
Tel. +43 662 835399
Email: 2012Teams@fdimoot.org
Website: www.fdimoot.org
Download Moot Problem, Registration, Rules
