Training and Placement Cell, Symbiosis Law School, NOIDA has organised One Day Seminar on Insolvency and Bankruptcy Code, 2016 and IBC (Amendment) Ordinance, 2018 on August 04, 2018 from 09:00am – 01:00pm in collaboration with IRR Insolvency Professional Pvt. Ltd., Dhir and Dhir Associates to understand the practical side.

Insolvency and Bankruptcy Code 2016 has surely changed the business landscape in a manner, which is unprecedented by any other law in current times. Given the promulgation of the Insolvency and Bankruptcy Code (Amendment) Ordinance, 2018 recently, this Seminar is being organised at the most opportune time. Deliberations at this event will focus on An overview of the procedures & processes during CIRP, the two landmark Ordinances & Other changes done, Litigation in latest cases and learning’s from successful cases under IBC.

IBC is an upcoming area of specialisation for budding Lawyers. IBBI encourages prior learning in this area & has launched many courses for development / advanced learning such as Valuation, Authorised Representative etc.

Resource Persons:

Mr. Kapil Taneja, Director, IRR Insolvency Professional Pvt. Ltd., Dhir & Dhir Associates

Mr. Kapil works as a Director in IRR Insolvency Professionals Pvt. Ltd, an IPE registered with IBBI. It is a part of Dhir & Dhir a full service law firm operating from New Delhi & owned by Mr. Alok Dhir

Mr. Kapil is a FCS, FCMA & a Law Graduate (LLB) from Delhi University. He is also an IP registered with IBBI. Prior to joining IRR Insolvency Professionals Pvt. Ltd, he has worked with various companies including Danfoss, Brahmos, Caparo & Sona group as General Counsel / Head Legal for more than three decades.

Mr. Kapil has served on various committees of ICSI and ICAI. He has written many articles for Chartered Secretary & other professional journals. He has been a speaker at many IBC events pan-India.

Mr. Subhash C Agrawal, Company Secretary (CS) and Insolvency Professional (IP)

Mr. Subhash C Agrawal is an Insolvency Professional and Practising Cost & Management Accountant. He is a fellow member of the Institute of Cost Accountants of India (ICAI), Institute of Company Secretaries of India (ICSI) and Indian Council of Arbitration (ICA). He is also a Law graduate and B.Com (Hons) from Delhi University.

Mr. Subhash has experience of more than 35 years of private sector as well as public sector in industries like Cement, Pre-Engineered Building, Cement Sheets, Biochemical, Fertilizers, Textiles, etc.

Mr. Subhash was Director (Finance) of Cement Corporation of India Ltd., and has successfully accomplished various assignments of corporate insolvency and contributed in the areas of Internal & Forensic Audit, Risk Analysis & Mitigation, Finance, Cost Audit and Cost Management, Taxation, Arbitration and Corporate Laws for corporate houses across industries.

Mr. Subhash was Chairman of ICAI-CMA (North India) during 2002-03. He is FIRST RANK holder in ICAI-CMA exams and was awarded by the Institute of Cost Accountants of India. He has made presentations in various national and regional level seminars and conferences on various topics of professional interest. His articles have been published in professional journals.

Mr. S Prabhakar, Company Secretary (CS) and Insolvency Professional (IP) 

Mr. S. Prabhakar has rich and varied professional experience of over 26 years in Legal, Corporate Secretarial, Merchant Banking, Fund raising, Compliance Management, Contract Management and HR. He held leadership positions in various widely and closely held companies viz., Escorts Finance, Ansal API, HFCL Infotel, The Lalit Hospitality Group and Experion Developers, belonging to Financial Services, Real Estate, Hospitality and Telecom industries. At present he is Designated Partner in Alamak Insolvency Professionals LLP

Mr. Prabhakar is registered Insolvency Professional (IP). He has done B.Com. as well as LL.B. from University of Delhi. He is Company Secretary from ICSI and Chartered Secretary from ICSA, UK. He has Post Graduate Diploma in Human Resources Management from Symbiosis.

Mr. S Prabhakar contributes extensively in academics as a Guest Faculty in Corporate Laws with various Professional bodies and management institutes. Addressed various national and international seminars on corporate laws. His articles on corporate laws were published in various professional journals.

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