About Lex Explore
Lex Explore is an Open Access, Peer Reviewed, Quarterly & Multidisciplinary legal Journal which provides an online platform to all the academicians, research scholars, lawyers and the law students who are genuinely interested to excel in the field of law. Lex Explore is highly dedicated to bring positive changes in the society at large by motivating the young law students & help them to bring out their revolutionary voices through their research, articles or case commentaries to bring an extraordinary change.
About the Certificate Course
This course has been designed by the experts to provide depth understanding about Insolvency and Bankruptcy Code, 2016. The purpose of this course is to broaden horizons on insolvency and bankruptcy law with detailed concepts and includes the challenges faced, litigations piled up, comparative analysis, recent changes, case laws, etc. Learning from Eminent academicians and industry experts will make the study fruitful and constructive. It will introduce participants to many aspects of insolvency law and also prepare them for further advanced studies and research in Insolvency and Bankruptcy laws.
Course Instructor
Anuj Pandey – Corporate Lawyer & Company Secretary – Experience of more than Five years in the Corporate Litigation and compliance of corporate laws such as Company Act, Insolvency & Bankruptcy Code, SARFAESI Act, Contract Act, DRT & RERA.
LinkedIn Id of Mr. Anuj Pandey
Content of the Course:
Module – 1
Insolvency- Concepts, Evolution, and Features of IBC
Corporate Insolvency Resolution Process- Management of Going Concern & its Challenges
Rescue Financing and Litigation Funding
Module – 2
Resolution Strategies
Liquidation of Corporate Persons–Waterfall Mechanisms–the process and challenges.
Landmark Judgements in IBC
Voluntary Liquidation of Companies
Module – 3
Debt Recovery and Securitization: An Overview
Stress Assets Resolution in India and it’s way forward
Fresh Start process, Insolvency, and Bankruptcy process for Individuals and Partnership Firms
Roles and Functions of Insolvency and Bankruptcy Board of India
Module – 4
Cross Border Insolvency
Avoidance Transactions and its Challenges
Adjudication and Appeal Mechanism
Pre-Pack and its applicability
Module – 5
Insolvency and Bankruptcy Code – Key Developments – Road Ahead
Committee of Creditors – Role, Position, and Need for Reforms
Professional and Ethical Practices for Insolvency Perspectives
Module – 6
Insolvency and Bankruptcy Code – A Banker’s Concern
Insolvency and Bankruptcy Code – A Debtor’s Perspective
Case Studies
Who shall join this course?
Law Students, Faculties teaching Insolvency and Bankruptcy Laws, Ph.D. Scholars, Professionals working in this area across the globe, Practicing Advocates, Company Secretaries, Chartered Accountants and anyone interested to know the insolvency regime in India & a few other jurisdictions.
Exclusive benefits of this course:
- Evening Session (7 to 8 PM, Tentative)
- Live & Interactive session with instructor
- Q & A round with instructor
- Recording Accessible for 5 Year
- Certificate of Completion
- Practical Assignment & Feedback by experts
- Free access to recorded session on IPR course & Contract Drafting & Negotiation Course (20 + Lecture)
- Internship Opportunity + 1 Free Publication
Registration Details & Procedure
- Commencement of Registration – 16th July, 2023.
- Last Date of Registration – 15th August, 2023.
- Course will start from 16th August, 2023 to 31st August, 2023.
- Registration fee – INR – 699 /-
- Registration Link is here.
Potential career after doing this course?
- Banks
- NBFC
- Law firms
- Lawyers specializing in money recovery and corporate litigation
- Large conglomerates with many recovery matters
- Companies with large amounts due from corporate clients
Contact Details
Email – contactlexexplore@gmail.com
Mobile No -+91 8303960184, +91 8340451472
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