The NCLT–IBBI–NeSL Joint Colloquium was held at Chennai on 3rd and 4th November 2023 as a focused institutional initiative to deliberate on emerging legal, procedural, and operational issues under the Insolvency and Bankruptcy Code, 2016 and the Companies Act, 2013. The programme brought together Hon’ble Members of the National Company Law Tribunal from across all zones, senior officials of the Ministry of Corporate Affairs, the Insolvency and Bankruptcy Board of India, National e Governance Services Limited, Insolvency Professionals, and officers of the NCLT Registry.

Hon’ble President, NCLT, Chief Justice (Retd.) Ramalingam Sudhakar, in his keynote address provided institutional and judicial guidance, emphasising adaptability, consistency in adjudication, and collaborative engagement among stakeholders to address systemic challenges in insolvency resolution.

The Colloquium featured thematic sessions on admission of insolvency applications, resolution plan approval and implementation, accountability of stakeholders, regulatory reforms, use of technology, and registry processes.