About Rajiv Gandhi National University of Law (RGNUL):
The Rajiv Gandhi National University of Law, Punjab (RGNUL) is an autonomous National Law University (NLU) established by the RGNUL Act (No. 12 of 2006). Established in 2006, RGNUL has garnered a pan-India reputation as a stellar institution for legal research and education. The University has been ranked amongst the top law schools in India in the National Institutional Ranking Framework (NIRF), by the Union Ministry of Education, Government of India.
About the RGNUL Financial and Mercantile Law Review (RFMLR):
The RGNUL Financial and Mercantile Law Review (RFMLR) is a bi-annual, student-run, double-blind peer-reviewed law journal published by RGNUL, Punjab. The journal was first published in the year 2014 and gives an opportunity to the legal academia, legal professionals, and law students to contribute cutting-edge doctrinal and empirical research in the field of business and commercial laws. The Journal is indexed on SCC Online and Manupatra and has been consistently ranked amongst the top 10 most accessed law school journals by SCC Online.
About the Shardul Amarchand Mangaldas & Co:
Shardul Amarchand Mangaldas & Co (SAM & Co), founded on a century of legal achievements, is amongst the leading full-service law firms in India. They have 850 plus lawyers, including 182 Partners, offering legal services through their offices in New Delhi, Mumbai, Gurugram, Ahmedabad, Kolkata, Bengaluru and Chennai. The firm represents major transnational corporates on their India entry and business strategy and is known globally for its exceptional dispute resolution & arbitration, mergers & acquisitions, insolvency & restructuring, banking & finance, tax, competition law, regulatory litigation, capital markets and private equity practices.
About the 4th Edition of RGNUL-SAM Conclave on Emerging Trends in Insolvency and Bankruptcy Laws:
Insolvency and bankruptcy laws constitute a formidable domain within the legal landscape, characterized by its dynamic nature and technical intricacies. This legal sphere constantly evolves, responding to the ever-changing dynamics of financial distress and corporate restructuring. In recognition of these factors, the RGNUL-SAM Conclave will serve as a platform for the initiation of insightful discussions on the emergent trends in insolvency and bankruptcy laws in India. The Conclave aims to foster a nuanced discourse on pressing issues within this expanding domain, offering innovative solutions that address the concerns of various stakeholders involved.
Call for Papers:
The RFMLR Editorial Board invites law students from across India to submit research papers on the theme of Emerging Trends in Insolvency and Bankruptcy Laws. Accepted papers will be presented before a panel of legal experts from SAM & Co., and other industry professionals during the Paper Presentation Session.
Themes for Submission Include:
-
Cross-border Insolvency and Global Implications
-
Green Finance’s Use of IBC For Responsible Debt Restructuring And Recovery
-
Harmonizing Legal Frameworks: The Need for a Comprehensive Approach to Real Estate Insolvency in India
-
Exploring the Value Maximization Potential of Avoidance Applications in Insolvency Proceedings
-
Extent of Liability of Personal Guarantors under the IBC
-
Reforming Corporate Insolvency Laws: Addressing the Treatment of Contingent Claims
-
Blockchain and AI: The Influence of Emerging Technologies on Insolvency and Bankruptcy
Submission Guidelines:
-
Submissions must be in English and range between 3000-6000 words, excluding footnotes and the abstract.
-
Co-authorship is allowed with a maximum of two authors.
-
The submission must be original, unpublished, and adhere to OSCOLA citation style.
-
For full submission guidelines, please refer to the brochure attached or visit www.rfmlr.com.
Expert Panel Discussion & Paper Presentation:
The Conclave will commence with an Expert Discussion on Emerging Trends in Insolvency and Bankruptcy Laws, featuring esteemed professionals from SAM & Co, along with other industry experts. The subsequent session will feature a Paper Presentation, following an initial review of the submissions, selected authors will be invited to present their research before experts from SAM & Co during the Paper Presentation Session.
Important Dates:
-
Submission Deadline: October 15, 2024
-
Intimation to Authors of Entries Shortlisted for Presentation: October 29, 2024
-
Date of Expert Panel Discussion: November 9, 2024
-
Date of Paper Presentation Session of the Conclave: November 10, 2024
-
Publication of Selected Entries: January 15, 2025
Submission Procedure:
Authors can submit their manuscripts via the following Google Form. Please ensure that the manuscript is accompanied by a duly signed Certificate of Originality and Copyright, as provided in the submission form.
To know more click on RGNUL-SAM Conclave on Emerging Trends in Insolvency and Bankruptcy Laws