12th Annual Willem C. Vis International Commercial Arbitration Moot

The Willem C. Vis International Commercial Arbitration Moot is an annual competition of teams representing law schools throughout the world. The Moot is intended to stimulate the study of international commercial law, especially the legal texts prepared by the United Nations Commission on International Trade Law (UNCITRAL), and the use of international commercial arbitration to resolve international commercial disputes.

The international nature of the Moot is intended to lead participants to interpret the texts of international commercial law in the light of different legal systems and to develop an expertise in advocating a position before an arbitral panel composed of arbitrators from different legal systems. An active social program at the time of the oral hearings in Vienna is organized by the Moot Alumni Association with the aim of promoting friendships that can last long after the Moot itself is over.

The Moot is organized by the "Association for the Organisation and Promotion of the Willem C. Vis International Commercial Arbitration Moot".

Date & Venue:
The oral hearings will be held in Vienna, Austria, at the Faculty of Law (Juridicum) of the University of Vienna and at the offices of nearby law firms. The general rounds will take place on Saturday through Tuesday, 23rd -26th March, 2013.

The elimination rounds will take place on Tuesday evening, 26th March, and on Wednesday and Thursday, 27th and 28th March culminating with the final round on 28th March, 2013.

Registration:
Registration in the Moot is a three step process consisting of completion of the registration form, payment of the registration fee and submission of the memorandum for claimant. Although registrations will be accepted until 30th November, 2012 completion of the registration form prior to distribution of the Problem on 5th October, 2012 is desirable. The registration fee for the Nineteenth Moot is € 700. The registration fee must be paid by 7th December, 2012 in order to compete in the Moot, unless the Director of the Moot has specifically agreed to a later date.

The registration fee includes an invitation to an opening reception for all team members, coaches and accompanying persons on Friday, 22nd March, 2013. It also includes tickets for the awards banquet on Thursday, 28th March, 2013, following the Final Round of hearings. Tickets will be available for team members who register in Vienna, to a maximum of four team members, and for an accompanying team coach. The tickets must be presented for admission to the banquet. Lost tickets will not be replaced. Additional team members and accompanying persons are also invited, but will be asked to pay for the actual cost of the meal, € 60.

Submission of Memorandum:
The memorandum must be submitted in PDF as a single computer file so that the memorandum can be printed complete with cover page. Each team must submit a memorandum in support of the claimant's position to the Moot administration by midnight (24:00 local time at the location of the team) Thursday, 6th December, 2012.

The deadline is measured at the team's location. The memorandum is submitted through the Moot website. Each claimant memorandum will be made available to one of the other teams through the website as soon as possible after the submission date. Submission of the memorandum for claimant is an integral part of the registration procedure. Therefore, teams that fail to submit the memorandum by the end of the day, 6th December, 2012, will be considered not to have completed registration for the Moot and will not be able to compete.

Schedule:

Contact:
Professor Eric E. Bergsten
Schimmelgasse 16/16
A-1030 Vienna,
Austria
Phone: (43-1) 713-5408
Email: eric.bergsten@chello.at
Website: http://www.cisg.law.pace.edu/vis.html.

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