RGNUL | CBLT- IBDL Guest Lecture on Introduction to Insolvency Law in India: Law, Procedure, and Scope

The IBLD-CBLT is a specialized division of CBLT dedicated to advancing knowledge and practice in restructuring and insolvency laws

RGNUL- IBDL Guest Lecture

Guest Lecture Series titled “Introduction to Insolvency Law in India: Law, Procedure, and Scope.” [Free; Sept 15; 11:00AM-2:30PM]: Register by Sept 13

Date: September 15, 2024

Time: 11:00 AM — 2:30 PM

Platform: Cisco Webex

Deadline for Registration: September 13, 2024, 11:59 PM

Registration Link: https://forms.gle/bS3se1ZxFFyPRAB9A

About IBLD-CBLT

The IBLD-CBLT is a specialized division of CBLT dedicated to advancing knowledge and practice in restructuring and insolvency laws. Our mission is to deepen understanding, foster research, and enhance insolvency practices through collaboration with experts, scholars, and practitioners.

About CBLT

Centre for Business Law and Taxation promotes interdisciplinary research in Business Laws and Taxation at Rajiv Gandhi National University of Law (RGNUL). We organize a variety of academic activities, including webinars, conferences, workshops, and moot court competitions. We also offer courses, publish newsletters and blogs, and provide research opportunities and internships. Our goal is to support and advance the study of business laws and taxation through collaboration and dialogue.

About the Event

IBLD-CBLT is pleased to present a comprehensive guest lecture on “Introduction to Insolvency Law in India: Law, Procedure, and Scope.” This lecture will delve into the key aspects of insolvency law and offer insights into its practical applications and future prospects.

Schedule

Part 1: Law and Procedure — 11:00AM — 12:30PM (inclusive of Q/A session)

-break of half an hour-

Part 2: Trajectory and Career Opportunities — 1:00PM — 2:30PM (inclusive of Q/A session)

Lecturers

Part 1: Shri Debajyoti Ray Chaudhuri, MD & CEO, National E-Governance Services Ltd (NeSL)

Part 2: Shri Virendra Ganda, Senior Advocate, President of NCLT & AT Bar Association and Past President of the Institute of Company Secretaries of India

Eligibility

The lecture is open to all law students and professionals.

Topics Covered

Part 1:

Institutional Framework of Insolvency and Bankruptcy Law in India

Insolvency Resolution Process: Key Stages, Personnel, and Procedures

Liquidation and Distribution: Processes and Significance

Part 2:

Historical Development of Insolvency Law in India

Roles of Insolvency Professionals, Advocates, and Liquidators

Future Trajectory of Insolvency Law in India

Registration

Attendance is free, but registration is required. Please register using the link below to secure your spot, as seats are limited. The Webex link will be shared with registered participants by September 14, 2024.

For any queries, feel free to contact the undersigned

Mr. Harsh Bansal — (+91) 7840097272

Division Lead — IBLD-CBLT

Mr. Akshat Verma — (+91) 7004654335

Division Lead — IBLD-CBLT

Mail – cblt@rgnul.ac.in

Click here to Register

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