11th ELSA Moot Court Competition (EMC2)
The ELSA Moot Court Competition (EMC2) is a simulated hearing of the World Trade Organization (WTO) dispute settlement system and is organised annually by The European Law Students' Association (ELSA) and open to teams from around the globe.
The aim of the Competition is threefold, firstly to encourage further development on the subject matter of the WTO in the curriculum of academic institutions; secondly, to contribute to the ongoing discussion regarding globalization in the context of the WTO Agreements and finally, to assist countries in developing their technical legal capacity by preparing the next generation of trade lawyers and negotiators.
Competitor teams represent both the Complainant and Respondent parties to The Case by presenting oral submissions in front of a Panel. EMC2 Panels consist of WTO Law experts and are referred to as Panellist. The Competition provides students with the opportunity to put theory into practice, thereby complimenting their theortical legal education with clinical legal education.
The ELSA Moot Court Competition (EMC2) on the Law of the World Trade Organization (WTO) is the annually held international moot court competition owned by the European Law Students' Association (ELSA). In view of these goals, ELSA International sees the need to support and enhance the development of trade between nations with the development of the ELSA Moot Court Competition on WTO law into a worldwide competition. ELSA's acknowledges its role in ongoing action to contribute to Clinical Legal Education globally.
The competition seeks to educate law students from all over the world to develop their legal, oral, presentation skills and to educate the lawyers of the future in the area of world trade law. The competition attempts for greater involvement of WTO experts from legal academia, the WTO Secretariat and international trade law practitioners.
Structure of the Competition:
- The competition will be entirely held in the English language.
- The competition is divided into two rounds: the Selection Rounds and the Final Oral Round. The Oral Rounds shall have at least three stages: Preliminary Rounds, Semi-Finals and the Grand Final. The FOR shall also include a Quarter Final.
- The Selection Rounds, which will either take place through an International Written Round or a Regional Round, shall function as a selection round with the aim of selecting the teams for the Final Oral Round.
- National Groups of ELSA may organize National Rounds in their respective Country. The winning teams will be qualified to participate in one of the European RRs.
- ELSA International will publish the allocation, date and venue of the various Regional Rounds.
Team Composition:
The team shall consist of 2-4 law students and they must be enrolled in the same university or law faculty. Students being on exchange in another country are eligible to participate under the foreign university. The teams shall submit their team composition via the registration form. Each team may have a team coach. A team coach may only assist in general discussions concerning the case, linguistic matters or presentational skills and no substantial advice. The team coach is not allowed to actively take part in the oral pleadings. However, he/she may attend them. Teams not obeying this rule will be dismissed.
The Written Submissions
- Registered teams must send one Written Submission for the Complainant and one Written Submission for the Respondent (two Written Submissions intotal).
- The WS shall be written under the following instructions:
- A4 size
- Font: Times New Roman
- Font Size: 12
- Kearning is not permitted
- Margins of 2.54 cm on top, bottom and both sides
- o 1.5 interlinear space for only the text of the Statement of Facts, Summary, Identification of Measures at Issue, Legal Pleadings and Request for Findings
- Each Submission shall not exceed 30 pages, not including the cover page.
- Footnotes shall be in Times New roman, font 10 point and used for legal references only. They shall not contain any additional substantive parts of the pleadings
Registration and Fees:
Teams have to fill in a team registration form and have to pay the registration fee in order to be fully registered to the competition. ELSA International will provide the teams with a confirmation of their registration. The registered teams have to pay a competition fee which consists of the registration and the participation fee. This fee has to be paid to ELSA International. The teams have to bear the costs for any bank transfers. The registration fee is 300 Euro for one team, not depending on the allocation.
Important Dates:
Final date for Clarification requests on the Case from Registered Teams which must be sent by e-mail to info@elsamootcourt.org |
Friday - 30th November 2012 |
Team Registration and Fee Deadline |
Sunday - 16th December 2012 |
Confirmation of Registration |
Sunday - 20th December 2012 |
Regional Round Participants - Team Confirmation Forms |
Tuesday - 15th January 2013 |
ELSA Regional Rounds - "ELSA Allocation List" |
Thursday - 17th January 2013 |
Written Submission Deadline |
Wednesday - 23rd January 2013 |
ELSA National Rounds - Commencement |
Friday - 1st February 2013 |
ELSA National Rounds - Conclusion |
Thursday - 28th February 2013 |
ELSA International - Final "FOR Allocation List" |
Friday - 1st March 2013 |
Regional Rounds - Commencement |
Friday - 1st March 2013 |
Regional Rounds - Conclusion |
Saturday - 15th April 2013 |
Deadline for teams progressing to the "FOR" to submit a Team Confirmation Form". |
Thursday - 18th April 2013 |
Between 10th of May until 10th of June 2013 |
Final Oral Round |
Contact:
Corinna Muckenheim
Director Moot Court Competitions
ELSA International 2012/2013
Email: mootcourts@elsa.org
Lars Raabe
Assistant EMC2 Regional Rounds
Email: emc2regionalrounds@elsa.org
Email: info@elsamootcourt.org
Website: http://www.elsamootcourt.org/
Download Rules, Schedule
