ABOUT INSOLVENCY LAW ACADEMY
On 15th August, 2022, the Prime Minister of India pledged to raise millions out of poverty and turn India into a developed country in the next quarter-century. In 2019, the Prime Minister envisioned making India a USD 5 trillion economy and a global economic powerhouse by 2024-25. To support these goals, we need a robust insolvency system that ranks amongst the best in the world, and expedite enforcement of contracts.
In 2016, India introduced the Insolvency and Bankruptcy Code. Due to its effective implementation, green shoots have emerged early. However, concerns remain about its effectiveness and efficiency in some areas. There is also a need for an independent institution that can prepare the foreground for addressing the next generation reforms, assist the government and regulator in making evidence-based policy choices, legislative changes and implementation. Implementation of cross-border insolvency law, introduction of mediation and preparation for the individual insolvency and bankruptcy law would require deep thinking. Torch bearers are needed to provide research and policy support in these areas. In parallel, the capacity of market players needs to be constantly upgraded to deal with these dynamics. The country urgently needs institutions that can anchor and support it in fulfilling this national goal of the new India.
The Insolvency Law Academy has been conceived as one such premier institution. It all began with an idea in February 2022, when Sumant Batra envisioned the creation of a world-class institution to complement the efforts of Indian policymakers in strengthening the nation’s insolvency system. This idea swiftly evolved into a compelling vision. Mr. Batra shared this vision with prominent Indian economists, intellectuals, legal scholars, and global leaders during INSOL International’s annual conference in London. As momentum built, all the necessary components fell into place, culminating in the establishment of a public foundation.
ILA held a very successful Research Conference 4th-5th February 2023 in hotel ITC Maurya, New Delhi which was attended by top international thinkers and insolvency leadership of the country.
ILA CONFERENCE 2024
ILA is holding its 2nd Annual Conference, the 2nd meeting of ILA’s Insolvency Scholars Forum and 1st meeting of ILA’s Emerging Scholar’s Group from 9th to 11th February, 2024 (ILA 2024) in Goa.
Global events in last few decades have persuaded governments around the globe and international institutions to make resilience central in the insolvency policy strategies and policy-guiding principles. This approach clearly derives from the growing uncertainty and complexity that policymakers are faced with. There is a growing recognition of the importance of policy designs that can address or minimize the impacts of potential shocks and uncertainty. In particular, policy designers are faced with the challenges of uncertain linkages between policy actions and outcomes, a highly complex and ill-defined policy problem space that encompasses multiple interacting elements. Many countries have recently reviewed their insolvency policies to address the challenges thrown by the black swan event- COVID -19 and deal with the dynamics resulting from the recent geo-political developments, to make the insolvency systems not just robust, but also resilient. Policy makers must be fleet-footed and resilient to manage these factors. Others are presently reviewing their insolvency laws, actively to consider new approaches to insolvency. The ILA 2024 will discuss the international developments and the emerging policy choices.
The conference will cover diverse topics ranging from:
- Global developments to new trends in the insolvency policy and systems;
- Reforms introduced in India recently to the impact of the earlier reforms;
- Research carried out by insolvency law academy and its partners to the development of standards and best practices; from the current approaches to futuristic outlook of insolvency along with international developments and emerging new policy choices.
- The ILA Conference will also share the experiences and learnings from Sri Lanka and Nepal collaborations along with Indian developments providing unique solutions to resolve insolvency through innovative reforms and practices.
- At ILA 2024, ILA will actively disseminate its research on various aspects of insolvency to help policy makers and relevant institutions develop resilient policy and strategy to deal efficiently and effectively with impact of potential uncertainties, unchartered territories, and futuristic aspects of insolvency.
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The conference also aims to facilitate policy-maker—researcher engagement in optimizing ways of using research findings to influence policy and practice.
The conference will be attended by judges, policy makers, insolvency regulators, bankers, eminent academics and scholars, practitioners, and other experts from different parts of the world like:
Mr. Scott Atkins, President, INSOL International
Mr. James Sprayregan, Founder Kirkland & Ellis Worldwide Restructuring Group, USA
Prof. Anthony J. Casey, Deputy Dean, Donald M. Ephraim Professor of Law and Economics, University of Chicago
Prof. Wan Wai Yee, Adjunct Professor, City University of Hong Kong
Prof. Aurelio Gurrea Martinez, Singapore Management University, Head, Singapore Global Restructuring Initiative
Prof. Ignacio Tirado, Secretary-General, UNIDROIT
Steven Kargman, Founder & President, Kargman Associates
Mr. Joe Durkin, Senior Vice President, Burford Capital, Dubai
Prof. Ignacio Tirado, Secretary-General, UNIDROIT
Dr. Neeti Shikha, Lecturer, University of Bradford; Chair, ILA Insolvency Scholars Forum
Dr. Eugenio Vaccari, Senior Lecturer in Law, Department of Law and Criminology, Royal Holloway, University of London
Dr Virág Blazsek, Lecturer in Commercial, Corporate and Banking Law, School of Law, University of Leeds
Prof. Iliyas Kapsis, Senior Lecturer, City University, London
Prof. Virginia Torrie, Estey Chair, University of Saskatchewan College of Law; Editor-in-Chief, Banking and Finance Law Review
Mr. Nicholas H. Moller, Principal Counsel, Office of General Counsel, Asian Development Bank
Dr. Bibek Debroy, Chairman, Economic Advisory Council to Prime Minister
Mr. Bahram N. Vakil, Co- Founder, AZB & Partners
Mr. Abizer Diwanji, EY India Financial Service Leader, Ernst & Young
Mr. Suharsh Sinha, Partner, AZB & Partners
Mr. Ashwin Bishnoi, Partner, Mergers and Acquisitions, Restructuring and Insolvency, Private Credit, Khaitan & Co
Mr. Dinkar Venkatasubramanian, Head, Restructuring & Turnaround, EY Restructuring LLP, President, INSOL India
Mr. Sumant Batra, President, Insolvency Law Academy
Mr. Siddharth Srivastava, Partner, Restructuring & Insolvency, Khaitan & Co
Ms. Mariam Zaidi, Senior Legal Officer, Parimal Capital & Housing Finance
and Others
Day wise Information about the conference:
Event starts– Friday, 9th February, 2024
Event ends– Sunday, 11th February 2024
Venue– Mercure Devaaya Resort, Divar Island, Goa
Event Timings (IST)
9th February 2024, 5:30PM to 7:30PM
10th February 2024, 9:45 AM to 7:15PM
11th February 2024, 9:45AM to 4:45PM
Session Topics
DAY 1
Opening Session
Insolvency Policies and Systems: The Global Shifts and Developments
Followed by Welcome Reception and Fellowship Induction Dinner of Fellow Emeritus Class of 2023
DAY 2
IBC 2.0: The New Wave of Insolvency Reforms in India
Insolvency Law in Emerging Markets and Developing Economies
Maximising Value of Distressed Assets: Importance of Legal and Rescue Finance
Implementing Individual Insolvency — Preparing the Foreground
Pre-Insolvency Resolution
Emerging Scholars Group Session 1 – Cross-Border Insolvency
Emerging Scholars Group Session 2 – Insolvency from the lens of emerging scholars
Emerging Scholars Group Session 3- ILA International Short Story Contest 2023: Announcement of Winner & Prize Distribution
DAY 3
ISF Session 1: Bank Insolvency Resolution: Framework for India
ISF Session 2: Bank Resolution and Corporate Insolvency Law
ISF Session 3: Bank Resolution in Recent Times
ISF Session 4: Sovereign Debt Restructuring
REGISTRATION DETAILS
The details about the available discounts on the registration fee is as under:
How to Register?
To register for the conference, fill the online form OR download the form, and email it to ila2024@insolvencylawacademy.com
To Register Online: HERE
OR
To download registration form refer to registration Brochure: HERE
Terms and conditions for participants-
- Entry is strictly by registration.
- An Extra fee will be charged for the accompanying person.
- Group registrations allowed for more than four delegates from same the organization.
- Payments can be made through bank transfer only.
- Entry is allowed from Friday, 9th to Sunday, 11th February 2024, depending on confirmation of the registration.
- Participants of the event will be provided lunch on Saturday, 10th & Sunday, 11th February 2024 at the venue.
- Cancellation or refund of the registration fee is not permissible. However, it may be transferred in exceptional circumstances with the approval of ILA.
- Participants will be provided dinner at the venue on Friday, 9th & Saturday, 10th February 2024.
- Special Hotel booking rates are available for delegates who register for conference.
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Maximum 10 student registrations allowed at the conference. Accommodation at own cost.
WHO SHOULD ATTEND
- Insolvency professionals
- Judges
- Policy makers
- Regulators
- Banks and financial institutions
- Asset reconstruction companies
- Academicians
- Insolvency scholars
- In-house counsels
- Independent lawyers
- Valuers
- Financial consultants
- Distressed asset investor
- Chartered accountants
- Company secretaries
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Business persons
VENUE FOR THE CONFERENCE AND ITS DETAILS
Mercure Goa Devaaya Retreat
Devaaya is a luxury resort located on the pristine island of Divar in Goa, just 10 kms. away from the capital city Panaji. Spread over 5 acres of beautifully landscaped gardens, Devaaya offers 60 luxury rooms with Portuguese architecture and décor, with views of fresh green paddy fields and the mystical Mandovi River. With a combination of acres of lawns, variety of venues, dining areas and with a stunning vista all around — Devaaya offers an exclusive destination for conferences, meetings and events.
HOTEL STAY FOR THE CONFERENCE
Mercure Goa Devaaya Retreat
Insolvency Law Academy has negotiated a special rate with the hotel for the conference delegates. The delegates who register for the conference will be provided a special code to enable them to avail the special rate and book the room directly with the hotel. Please note that hotel has 60 rooms only available on first cum first serve basis.
Double Occupancy Rs. 14,500 + Taxes (Breakfast included)
Single Occupancy Rs. 13,500 + Taxes (Breakfast included)
YOU CAN REACH THE VENUE BY:
Air
There are two International Airports in Goa.
- Dabolim Airport (GOI)- 36 km (50 mins approx.)
- Manohar International Airport (MOPA)- 39 Km ( 60 mins approx.)
Prepaid cabs are available at the airport. The Mecure Goa Devaaya Resort also provides airport pick-up and drop service. A direct request can be made to the Resort. Depending upon the car that you are hiring, the fare usually costs around- INR Rs.1500-Rs.2000.
Rail
- Vasco Da Gama Railway station — 38 Km (55 min approx.)
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Madgaon Railway Station- 46 km (65 min approx.)
ABOUT THE ISLAND
Divar Island, Goa
It is located just across Old Goa, which was one of the largest cities in Asia in the 17th century as well as trade centre for commodities like carpets, spices etc. The magnificent Churches and the Basilica built by the Jesuit Priests is ample proof as to why Old Goa has been called as the “Rome of the East”.
Surrounded by marshy waters and mangrove swamps, with sleepy narrow roads crisscrossing through abundant greenery, the quaint island of Divar is dotted with elegant vintage villas, churches and temples seemingly frozen in time.
For more information about the island – https://divarisland.info/
SOCIAL MEDIA HANDLES OF ILA-
LinkedIn– Insolvency Law Academy- HERE
For conference update: 2nd ILA Annual Conference 2024-
https://www.linkedin.com/showcase/96682761/admin/feed/posts/
Instagram- @insolvency_law_academy
ILA Information links-
For further queries about the event please visit our website –www.insolvencylawacademy.com
For any queries, please contact us at: ila2024@insolvencylawacademy.com
Conference Brochure link- HERE
