The IBBI, in its endeavour to create awareness about the insolvency and bankruptcy regime amongst the students of higher education, is promoting essay competitions through Institutes of Learning. The following students were successful in the essay competitions:
| Sl. No. | Period | Institute of Learning | Name of Winner | Subject of Essay | Runner-up | Subject of Essay |
|---|---|---|---|---|---|---|
| 1 | February, 2018 | IIM Rohtak | Mr. Naveen Kumar | Corporate Liquidation | Mr. Parag Navani | Corporate Liquidation |
| 2 | March, 2018 | National Law Institute University, Bhopal | Mr. Utsav Mitra | Emerging Jurisprudence on Corporate Insolvency: Director Duties in the Twilight Zone | Ms. Shefali Chawla | The Frenzy of Private Settlement under the Insolvency and Bankruptcy Code |
| 3 | April, 2018 | Institute of Law, Nirma University, Ahmedabad | Mr. Kaivalya Shah | Reforms by RBI for Resolution of Stressed Assets: An Overnight Chronicle? | Ms. Namrata Dubey | The New Conundrum: Guarantor in Insolvency Regime |
| 4 | June, 2018 | Gujarat National Law University | Nikhil Agarwal | Emerging Jurisprudence on Corporate Insolvency | Pratik Parashar Sarmah | Emerging Jurisprudence on Corporate Insolvency |
| 5 | September, 2018 | ICFAI Law School | Mr. Girjesh Patidar | Emerging Jurisprudence in Corporate Insolvency | Ms. Tanya Kanwar | Emerging Jurisprudence in Corporate Insolvency |
| 6 | July, 2019 | National Law University, Delhi | Mr. Debaranjan Goswami | Understanding the Fate of Guarantees under the Insolvency Regime | Mr. Shubham Jain and Mr. Vishvesh Vikram (Joint authors) | Need for Appellate Review of Resolution Professionals |
| 7 | August, 2020 | National Law University, Delhi | Mr. Shubham Jain | The (Im) permissibility of Discrimination under the Insolvency Code | Ms. Isha Gupta | Pre- CIRP Payment of dues by Resolution Professionals |
| 8 | November, 2020 | Gujarat National Law University | Ms. Preksha Mehndiratta | Envisioning the public as a stakeholder in the insolvency process of government companies. The Way Forward | Mr. Abhiraj Singh Shekhawat Mr. Shivaang Kumar Maheshwari |
“Mediation in Insolvency Matters: Bolstering The Achilles Heel” “Scheme of Arrangement: A Second Chance at ‘Resolution’ for Indian companies in Liquidation” |
| 9 | March, 2021 | Institute of Law, Nirma University | Ms. Kumari Saloni | Balance sheet-acknowledgment and ‘legal compulsion’ – Towards a principled approach | Ms. Malika Tiwari Ms. Palak Jain |
Resolution of ‘Too Big To Fail’ Financial Institutions: Resurrecting the FRDI Bill, 2017 |
| 10 | April, 2021 | National Law Institute University, Bhopal | Ms. Aparajita Kaul | Success, learning and innovation : IBC and its enduring role in the development of the Indian Credit Market | Mr. Urmil Bhavesh Shah |
Attaining value maximization & credit development for small business debtors |
| 11 | June, 2021 | National Law University, Jodhpur | Mr. Pragyansh Nigam and Mr. Rajat Sinha (Co-authors) |
Proposed Prepackaged Insolvency in India and the conundrum of connected parties in India | Mr. Aaryan Agarwal |
Saving MSME in the COVID Era |
| 12 | June, 2021 | Department of Management Studies, NIT, Silchar | Ms. Liza Das | Role of IBC in development of Credit Market in India | Mr. Lokesh Kumar Das |
Role of IBC in development of Credit Market in India |
The Gujarat National Law University, Gandhi Nagar in collaboration with the IBBI organized an all India Research Writing Competition on 'Legal Landscape of Insolvency and Bankruptcy in India - Journey since 2016'. The winners of the competition are:
| Position. | Name of Winner | Institute | Subject |
|---|---|---|---|
| First | Mr. Subhadip Choudhuri | Gujarat National Law University | Should the Insolvency and Bankruptcy Code be Shadowed by Limitation |
| Second | Ms. Ayushi Singh | National Law University, Jodhpur | Investigation of Interpretative Growth of Corporate Insolvency Resolution Statutes: Settlements, Open-Ends and Lacunae |
| Third | Mr. Rohan Kohli | National Law India University, Bhopal | The Impact and Relevance of Provisions of the Companies Act, 2013 in the Wake of New Insolvency Law |
