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ESG and Insolvency Law: Dr. Jonatan on Environmental Claims, Creditor Rights & Bankruptcy Reform

ESG in Insolvency Law

Can insolvency law balance ESG concerns with creditor certainty?

In this insightful interview, Dr. Jonatan explores environmental claims in bankruptcy, ESG liabilities in distressed asset sales, and how global insolvency regimes are evolving to address sustainability concerns.

The conversation also highlights comparative approaches across jurisdictions and the increasing interest among young scholars in ESG-driven insolvency reform.

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