The Centre for Research and Training in Commercial Regulations (CTRCR) at MNLU Mumbai, in association with ICSI Institute of Insolvency Professionals, invites registration for a hybrid Training Program on “Challenges under IBC 2016 and its Practical Implications”. We invite registrations from law students and legal professionals for this hybrid Training Program to be held on 13th October, 2023.
About Centre for Training and Research in Commercial Regulations, MNLU Mumbai
The Centre for Training and Research in Commercial Regulations was established at MNLU Mumbai, to encourage and promote discussion, training, and research in areas of Commercial Law and allied areas by bringing together academicians, professionals, legal experts, regulators, judges, economists and students. Our aim is to disseminate awareness about contemporary changes & challenges faced by different businesses in the Indian & International Markets and to be able to generate literary academia where people from various forums can come together to exhibit their knowledge and expertise. We envisage to serve as a platform for people from all diverse fields to share their nuances about commercial and regulatory compliance mechanisms and the nitty-gritties associated with them.
Event Details
The training program’s objective is to appraise the law students, lawyers, Company Secretaries, resolution professionals, and law teachers, about the contemporary challenges faced by Professionals in Corporate Insolvency Resolution Process. We encourage Resolution Professionals, Official Liquidators, Practicing Lawyers, and Law Students & Teachers to attend this program.
This hybrid training program, in the context of the Insolvency and Bankruptcy Code (IBC) 2016, represents an innovative approach to addressing the challenges and practical implications faced by stakeholders within the insolvency resolution process. This comprehensive training initiative blends traditional classroom-based learning with practical hands-on experience, aiming to equip professionals, such as insolvency professionals, resolution applicants, and legal practitioners, with the necessary skills and knowledge to navigate the intricacies of the IBC effectively.
Resource persons for the program include Mr. Rajesh Sheth (Resolution Professional), Mr. Sumant Batra (Insolvency Lawyer) and Ms. Dipti Mehta (Resolution Professional).
Note: All participants will get an e-certificate in the name of Maharashtra National Law University Mumbai.
Date of the Program: 13th October, 2023
Link for Registration: https://docs.google.com/forms/d/1zBAtxsUHe6ETX-wNcrcXqpTEQb-8T-XY1VnuT0jmtyw/viewform?edit_requested=true
Link for Brochure:
https://drive.google.com/file/d/1cJvipazSxLSUzwDVKCEudiqquZ4jNigf/view?usp=sharing
Registration Process
-
Interested Candidates may fill out the registration link, pay the registration fees and upload a picture showing proof of payment.
-
Confirmation mail of admission, along with the links to the event, will be notified to your Email ID post registration.
Registration Fees
-
Online Participation — Rs. 300/-
-
Physical Participation
-
Early Bird Registration (Till 10 Oct. 2023) — Rs. 750/-
-
Late Registration (After 10 Oct. 2023) – Rs. 1000/-
-
Bank Details
Name of the Payee: MNLU CNTR FOR TRNG FOR RESEARCH IN COM REG
Account Number: 50200062453710
Account Type: Saving Account
Name of Bank & Branch: HDFC Bank, Powai Hiranandani
IFSC Code: HDFC0000239
Documents to be sent: Proof of Fees Paid
Contact Us
For any questions or clarifications, you can contact the organizers at ctrcr@mnlumumbai.edu.in.
