For developing a credible partnership with Hidayatullah National Law University, New Raipur, to sensitize the stakeholders, in the emerging field of the Insolvency and Bankruptcy Code, 2016, Insolvency and Bankruptcy Board of India (IBBI) signed a Memorandum of Understanding (MoU) with the HNLU, at New Delhi today.
The MoU was signed by Mr. Amit Pradhan (Executive Director, IBBI) and Dr. Vipan Kumar (Dean IRAP & Proctor, Associate Professor, Hidayatullah National Law University) in the august presence of Mr. Sudhaker Shukla (Whole Time Member, IBBI), Mr. Ritesh Kavdia (Executive Director, IBBI) and other senior officers of the IBBI.
During the MoU signing ceremony, Mr. Sudhaker Shukla, WTM, IBBI appreciated HNLU’s journey of almost two decades to emerge as one of the top most law universities in the country. HNLU has carved a niche for itself with widespread recognition and presence. He expressed happiness in engaging with HNLU for conducting joint awareness and training programmes for stakeholders, students, academia and researchers, etc.
This MOU is initially for a period of three years, extendable further by mutual consultation. Conduct of Certificate Courses, Diploma, Postgraduate Programmes, Case Studies, Training, Conferences, Seminars, Moot Competition, Continuing Professional Education, etc. are few of the proposed areas of cooperation under the MOU.
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