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12th Annual Oxford Intellectual Property Law Moot Court Competition 2014

The Oxford Intellectual Property Research Centre is delighted to announce arrangements for its 2014 International Intellectual Property Law Moot, and invites universities from around the world to enter the competition.

Date: 20th - 22nd March, 2014
Venue: Oxford University

The focus of the 2014 Moot hypothetical is on copyright and moral rights.

Participation in the oral rounds is by invitation only, on the basis of two written submissions prepared by teams wishing to compete. These submissions (of 3,000 words each) must be submitted by 13th December 2013. Invitations will be issued in mid-January 2014.

The registration fee for the Moot is £250 per team, which includes Moot participation and social events such as the Friday night Conversazione and dinner, and Saturday night formal dinner. Only those teams who are invited to the oral proceedings will be required to pay the registration fee, which will be due in early February 2014.

Teams will be responsible for their own accommodation costs and for travel to and from the Moot - although as in 2014, we will be able to arrange excellent rates for teams to stay at our host college, Pembroke College. Teams may bring a coach and/or observer (for an additional fee).

The oral proceedings will comprise four preliminary rounds, followed by Quarter-Finals, Semi-Finals and a Grand Final.

Teams may comprise two or three students, with any two team members speaking in any given moot. The Grand Final is always held before senior members of the judiciary; in 2013, the bench was Lord Justice Mummery, Mr Justice Floyd (who has since been appointed to the Court of Appeal) and Judge Birss QC (who has since been appointed to the High Court of Justice).

Contact:
Dr. Emily Hudson
Email: emily.hudson@law.ox.ac.uk, moot@oiprc.ox.ac.uk
Website: http://www.oiprc.ox.ac.uk/moot.php

Download Moot Problem, Rules, Clarifications

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