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NLSIU wins South Asia Regional Rounds of Foreign Direct Investment International Arbitration Moot Court Competition, 2018

NLSIU kicks off its mooting season with some great news. The team comprising Saarthak Jain, Smriti Kalra and Harsh Srivastava won the South Asia Regional Rounds of Foreign Direct Investment International Arbitration Moot Court Competition, 2018. Also, Smriti Kalra won the Best Speaker in the Finals.

About Foreign Direct Investment International Arbitration Moot: Increasing international investment, the proliferation of international investment treaties, domestic 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. ICSID) for resolving related disputes. These disputes involve not only vast sums, but also a panoply of rights, duties, and shifting objectives at the juncture of national and international law and policy. The FDI Moot helps future lawyers attain a practical understanding of these issues. The case and hearings offer a unique forum for academics and practitioners from around the world to discuss developments – and assess emerging talents. The FDI Moot spans approximately six months each year in two phases, written memorials for claimant and respondent and the hearing of oral argument with regional rounds for Asia Pacific (Seoul), South Asia (New Delhi), and Africa (Nairobi), and pre moots in Budapest, St Petersburg, Sao Paulo and Warsaw.

 

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