About Rajiv Gandhi National University of Law:

The Rajiv Gandhi National University of Law, Patiala (“RGNUL”) is an autonomous National Law University (“NLU”) that was established in 2006 and has garnered a pan-India reputation as a stellar institution for legal research and education. It is the only NLU to have been accredited by the National Assessment and Accreditation Council (NAAC) with an ‘A’ grade and is amongst the four NLUs to have been granted autonomous status by the University Grants Commission. RGNUL has been ranked among the top 10 law schools in India in the National Institutional Ranking Framework (NIRF), by the Union Ministry of Human Resource Development, Government of India.

 

About RGNUL Financial & Mercantile Law Review:

RGNUL Financial & Mercantile Law Review (“RFMLR”) is a double-blind, peer-reviewed, bi-annual law journal published by RGNUL since 2014. Ranked among the top ten most accessed law reviews in India by SCC Online, RFMLR is an initiative of the student community of RGNUL, which promotes research and debate in the areas of finance and economics emanating out of legal issues. The Editorial Board of RFMLR has published eight volumes of the journal to date, in addition to two special issues, namely, Special Issue on GST Law and Special Issue on COVID-19, and is currently reviewing manuscripts for Volume IX, Issue I.

 

The Editorial Board operates a Blog on the official website of RFMLR, to publish scholarly, legal analysis in a shorter format to encapsulate a critical view on current and ongoing trends. The blogs include contributions from law students as well as notable guest authors and cover an array of topics from the diverse and multifarious areas of business and commercial laws.

 

About Insolvency & Bankruptcy Board of India:

The Insolvency and Bankruptcy Board of India (“IBBI”) is a statutory body established on October 1, 2016, under the Insolvency and Bankruptcy Code, 2016 (“Code”). It is a key pillar of the ecosystem responsible for the implementation of the Code that consolidates and amends the laws relating to reorganization and insolvency resolution in the country. IBBI promotes the development of, and regulates, the working and practices of insolvency professionals, insolvency professional agencies, insolvency professional entities, and information utilities in furtherance of the purposes of the Code.

 

About the Blog Series Competition:

The Code is one of the most dynamic statutes enacted in the past decade and its implementation has unfolded numerous novel perspectives to the legal framework which highlight the existing lacunae and incertitude in the law. There is still room for novel discourse on the Code and in the broader field of insolvency. The Blog Series Competition aims to further discourse on the practical and critical challenges faced by the insolvency regime in the country and offer novel and innovative solutions for such challenges.

The Editorial Board of RFMLR and IBBI invite students to submit manuscripts on the main theme to contribute to the discourse around insolvency and related issues. After reviewing all the manuscripts, the Editorial Board will select entries that will be published on the RFMLR Blog under the Insolvency Series.

 

About the Conference:

The Blog Series Competition will be followed by a Conference where the officials from IBBI and other professionals from the field of insolvency would discuss emerging issues pertaining to the insolvency regime in India. The results of the Blog Series Competition will be announced during the Conference wherein the winners would present their research before the experts and the attendees. This would not only give the attendees insights into the vital issues in insolvency but also give them a unique opportunity to interact with the experts from the field.

We welcome academics, practitioners, and students from all fields to attend the Conference on January 30, 2022.

 

Sub-Themes for Submissions:

  • Evolving Position of Personal Guarantors to Corporate Debtors under the IBC Regime
  • Areas of Improvement in the IBC vis-à-vis Stressed Assets Resolution
  • Analyzing the Contours of Cross-Border Insolvency within the Indian Legal Framework
  • Alternative Dispute Resolution for the Insolvency Resolution Process
  • Pre-Packaged Insolvency Resolution Process for MSMEs

Note: The aforementioned sub-themes are not exhaustive and simply illustrative in nature. Author(s) will be free to write on any other topic or issue falling within the ambit of the main theme.

 

Submission Procedure:

  • The author(s) shall submit the manuscript along with the duly signed Certificate of Originality and Copyright (in the attached format) via this formlatest by January 15, 2022.
  • For detailed submission guidelines, please refer to the brochure attached.

 

Important Dates:

  • Deadline for submission of manuscripts: January 15, 2022
  • Intimation to authors of all shortlisted blogs and top entries: January 25, 2022
  • Deadline for Registration for Conference: January 29, 2021
  • Conference: January 30, 2022

 Important Links:

 

For further details (including submission guidelines and deadlines), please refer RFMLR-IBBI Blog Series Competition on Evolving Dynamics of the Insolvency Regime in India, 2021 Brochure

rfmlr@rgnul.ac.in | w: rfmlr.com

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