Seminar on Insolvency and Bankruptcy Code 2016 by the Insolvency and Bankruptcy Board of India in association with NLIU Bhopal conducted on 17th August 2019.

Date: Saturday, The 17th August 2019

Venue: National Law Institute University, Bhopal.

About the event: 

The session was conducted a panel of esteemed guests and experts.

Chief Guests:

Hon’ble Mr Justice S.J. Mukhopadhaya, Chairperson NCLAT and former Judge, Supreme Court of India.

Mr. Shashank Sekhar, Advocate General, Madhya Pradesh
Hon’ble Mr. Justice G Raghuram, Director, National Judicial Academy, Bhopal

Dr. M.S Sahoo, Chairperson, Insolvency and Bankruptcy Board of India.

The lecture Felicitated the Winners of Ian Fletcher Insolvency Moot wherein NLIU emerged as Winners in the World Rounds, becoming the first Indian University to win the World’s Most prestigious Insolvency Moot in the world.

The Seminar had three panels :

Panel-I on Insolvency Ecosystem

by Chair: Dr. T. K. Viswanathan, Chairperson, Bankruptcy Law Reforms Committee

Dr. Mukulita Vijayawargiya, Whole Time Member, IBBI

Dr. Vijay Kumar Choudhary, Advocate, Co-Chairman, State Bar Council of MP & President, District Bar Association, Bhopal

Mr. Vijaykumar V. Iyer, Partner, Deloitte

Panel-II IBC – Ease of Doing Business 

by Chair: Prof. (Dr.) Anoop Swarup, Vice Chancellor, Jagran Lakecity University, Bhopal,

Prof. (Dr.) V. K. Dixit, National Law Institute University, Bhopal

Mr. K. R. Saji Kumar, Executive Director, IBBI

Mr. Ramakant Rai, Partner, Trilegal

Mr. Anil Chawla, Independent Director, Federation of Madhya Pradesh Chambers of Commerce and Industry

Panel-III Emerging Jurisprudence and Issues yet to be settled

by Chair: Hon’ble Mr. H. P. Chaturvedi, Member (J), NCLT, Ahmedabad

Prof. (Dr.) Balraj Chauhan, Vice Chancellor, Dharmashastra National Law University, Jabalpur

Ms. Swarupama Chaturvedi, Advocate

Mr. Shailendra Ajmera, Partner, E&Y

Mr. Piyush Mishra, Partner, AZB & Partners

The Session was concluded with the Final vote of Thanks by Mr (Dr.) Prof Gayur Alam, Dean at NLIU Bhopal.

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.