About Dawoud & Dawoud
Full Service Law Firm with emphasis on International Commercial Arbitration & Business Law.
About the Opportunity
We are opening applications for our only internship program which Dawoud & Dawoud will be offering this summer — a tough, intensive, fully virtual experience designed for ambitious law students and early-career lawyers ready to push their limits.
This is an unpaid program. The return on your time is knowledge, mentorship, and a credential earned through real effort.
A word of caution: completion rates for this program typically do not exceed 30%. We take our investment in every intern very seriously, and we expect the same level of commitment in return. If you are not prepared to fully engage, please do not apply.
If you are serious about a career in international commercial and arbitration practice, we would like to meet you.
Mode
Virtual.
Program Curriculum
- Civil Law vs. Common Law — comparative legal analysis
- International commercial contracts- technical review issues
- Due diligence — foundations and methodology
- English law shareholders agreements
- Egyptian law and civil law flexibility
- International arbitration
This is not a passive observership. In just 30 days, interns will be challenged with rigorous technical training across multiple practice areas.
How to Apply?
To apply, send your CV and a short cover note to info@dawoudlaw.com.
Application Deadline
30 May 2026.
Click here for LinkedIn Notification.
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