Page 25 - IBBI

INSOLVENCY AND BANKRUPTCY NEWS

Roundtable
During the quarter, the IBBI organised roundtables with stakeholders as
presented in Table 25:
Table 25: Roundtables with stakeholders
Sl. No. Date Particulars In Association With
1 22-02-22 Virtual Round Table Meeting regarding Discussion Paper -
on Engagement of Professionals
2 15-03-22 Virtual Round Table Meeting regarding Discussion on the FCDO UK
topic "Development of the Distressed Asset Market in India"

Training Programme for ICLS Ofcer Trainees; January 17-19, 2022

CoC Workshops

As part of the ongoing ‘Azadi Ka Amrit Mahotsav’ celebrations, the IBBI, in
association with the State Bank of India (SBI) and the IBA, organised two,
one-day workshops, in hybrid mode, on the subject titled “Committee of
Creditors: An Institution of Public Faith” on January 7, 2022 and March 4,
2022, at Chennai and New Delhi respectively. Orientation Programme for NOIDA Authority; March 3, 2022
These were the ninth and tenth such workshops in the series of events
organized by the Board, for the benet of ofcers of scheduled commercial
banks and nancial institutions who represent FCs in the CoC, under the Advocacy and Awareness
Code. Both the Workshops were attended by over hundred senior ofcers Moot Competition
(Assistant General Manager and above) representing scheduled
The Board in association with Himachal Pradesh National Law University’s
commercial banks and nancial institutions.
organised National Insolvency and Bankruptcy Moot Court Competition,
These workshops aimed at developing a better understanding of the role of 2022 from March 25 to March 27, 2022, virtually. The competition saw the
and expectations from the CoC and to build the capacity of FCs to ensure participation of 40 teams from various institutions of learning. The Moot
that the CoC, proposition was based on emerging aspects of the Insolvency & Bankruptcy
a) discharges its statutory duty and responsibility with utmost care and Code, 2016 and Constitutional Law. The nal round was judged by a panel
diligence; consisting of HMJ M.M. Kumar (Former President, National Company Law
Tribunal), Shri Pradeep Rai (Vice-President, Supreme Court Bar Association),
b) develop capability and motivation to prudently apply it’s commercial
wisdom; and Dr. (Ms.) Mukulita Vijayawargiya (Whole Time Member, The Insolvency and
Bankruptcy Board of India), Sr. Adv. Mukul Gupta (Advocate) and Shri
c) consider and balance the interest of all the stakeholders in a resolution Bishwajit Dubey (Partner at Cyril Amarchand Mangaldas & Co.) The team
process. from University Institute of Legal Studies, Punjab University was adjudged as
the Winner and the team from Law Centre-1 Faculty of Law, Delhi University
was adjudged as the Runners-Up.

Signing of MoU between IBA and IBBI; March 4, 2022 Workshop on the subject titled “Committee of Creditors: An Institution
of Public Faith” ; March 4, 2022

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