The National Law University, Delhi, supported by the Insolvency and Bankruptcy Board of India (IBBI), and the UNCITRAL RCAP, in collaboration with INSOL India and Society of Insolvency Practitioners of India (SIPI) have initiated a moot competition on insolvency and bankruptcy. The Moot was organized by the Centre for Transnational Commercial Law (CTCL). The second edition of the competition was held on November 15-17, 2018 at the National Law University, Delhi, India.
The theme of 2018 edition was Process Memorandum and Resolution Plan. The participating teams had to prepare and submit a Resolution Plan as Resolution Applicant based on information memorandum and other relevant information supplied to them. Teams were shortlisted based upon the quality of submission. The shortlisted teams participated in the oral rounds. In the oral rounds, teams presented the Resolution Plan and made arguments on its merits to industry experts acting as judges.
In the finals, University of Petroleum and Energy Studies (UPES) faced Gujarat National Law University (GNLU), in which the latter defeated the former.