Akaant K. Mittal, Advocate, Punjab & Haryana High Court is pleased to announce the commencement of his book on the Third Edition of the authoritative legal commentary on the Insolvency and Bankruptcy Code (IBC). Building upon the strong foundations of the earlier editions, the forthcoming volume will comprehensively incorporate legislative developments, regulatory changes, and judicial pronouncements from the past two years.
To support this extensive revision, the author invites applications for Research Assistants to assist with this scholarly endeavour.
Eligibility Criteria
Applicants must satisfy the following requirements:
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A strong working knowledge of the Insolvency and Bankruptcy Code, along with familiarity with recent jurisprudence;
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Ability to devote focused and uninterrupted time to the project (candidates engaged in parallel internships, co-curricular activities, or travel during the period may not be considered);
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Physical presence is preferred, though limited exceptions may be made for online assistance.
Duration
The research assistance engagement will commence from January 2026.
Nature of Work
The role will involve legal research, analysis of recent case law, statutory amendments, and updating the commentary. Contributions will be formally acknowledged as “Research Assistance” in the acknowledgment section of the Third Edition.
Application Process
Interested candidates are requested to submit:
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A detailed CV, and
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A well-drafted cover letter outlining their interest and suitability.
Applications should be sent to akaant.mittal@mnlumumbai.edu.in
Deadline: 29 December 2025
Location
The work will primarily be conducted on-site at Sector 61, Mohali (Chandigarh Tricity).
Exceptions may be considered for online research assistance in deserving cases.
Note for Interested Candidates
A separate call for interns associated with this project will be published on the EBC website in due course.
Previous Editions
For reference, the First and Second Editions of the commentary are available at:
About the Author
Akaant K. Mittal is a litigating lawyer, visiting faculty member at leading law schools, and a researcher specialising in insolvency law and allied areas. Since 2016, he has been actively practising before the High Courts, National Company Law Tribunals, and other tribunals in Delhi and Chandigarh.
As an experienced practitioner, his work spans insolvency law, civil and commercial writ petitions, arbitrations, criminal appeals, regular second appeals in civil matters, and regular and anticipatory bail proceedings. He represents a diverse range of institutional and individual clients and is empanelled with Punjab National Bank, Legal Aid NCLT Ahmedabad Bench, Markfed, Milkfed, and the Department of Local Government, Punjab.
In academia, he has served as a Specialised Visiting Faculty at National Law University, Mumbai, and as a Visiting Lecturer at NUJS Kolkata and NLU Nagpur.
In 2020, he authored Insolvency and Bankruptcy Code – Law and Practice, foreworded by Hon’ble Mr Justice Suryakant, Judge, Supreme Court of India, published by Eastern Book Company. The Second Edition, foreworded by Hon’ble Mr Justice Ravindra Bhat, Judge, Supreme Court of India, was released in January 2023. He is also a regular expert columnist for SCC Online.
With a strong interest in legal research and academic discipline, he qualified the UGC–NET examination in 2018. He has published several research articles in SCOPUS-indexed and other reputed journals and has undertaken an empirical study titled “Community Service: An Alternative Form of Punishment”, published by the LNJN National Institute of Criminology and Forensic Science (Ministry of Home Affairs, Government of India).
He was elected as an Executive Member of the Punjab and Haryana Bar Association in 2018.