Akaant Kumar Mittal’s book Insolvency and Bankruptcy Code: Law and Practice was released on 12th December, 2020 by Eastern Book Company. Mr Mittal, the author presented his book to the Punjab and Haryana High Court Bar Association library in the presence of the Bar Association’s President Mr G.B.S. Dhillon and Honorary Secretary Mr Chanchal K. Singla of the Punjab and Haryana High Court Bar Association. The event was covered on the association’s official website and their social media page.
Description of the book
Insolvency and Bankruptcy Code by Akaant Kumar Mittal is a practitioner’s guide on the jurisprudence that has developed on the Insolvency and Bankruptcy Code, 2016 so far. The commentary deals with both corporate insolvency and individual related insolvency and bankruptcy. It discusses the procedure stipulated under the IB Code along with the relevant Rules and Regulations framed by the Government and the Insolvency and Bankruptcy Board of India. The book touches upon the issues of cross-border insolvency and group insolvency. It covers almost all the decisions of the Supreme Court and National Company Law Appellate Tribunal along with rulings from different High Courts and National Company Law Tribunal Benches. The commentary discusses the interplay of the IB Code with different statutes such as Arbitration law, SEBI, Money laundering etc.
The book is foreworded by Justice Suryakant, Judge, Supreme Court of India, with messages from Dr. MS Sahoo, Chairperson Insolvency and Bankruptcy Board of India and Prof. (Dr.) Ranbir Singh, Former Vice – Chancellor of National Law University, Delhi.
E-launch of the book
The launch of the book took place online and had several prominent personalities in attendance such as Justice AB Singh, Judicial Member, NCLAT, Dr MS Sahoo, President of Insolvency and Bankruptcy Board of India, Ms Mamta Binani, ex- Chairman, ICSI and others. The book launch was followed by a panel discussion on “4 Years of IBC – The Revolution Witnessed and the Promise for Future“. This discussion was moderated by Ms Haripriya Padmanabhan, Advocate, Supreme Court of India.
The book is updated with the latest statutory content and case-laws upto 31st October, 2020. It can be bought through this link: https://www.ebcwebstore.com/product_info.php?products_id=99097372
