The National Company Law Tribunal (NCLT), New Delhi, organised an Induction Colloquium from 21 January 2025 to 31 January 2025 at the SCOPE Complex, New Delhi. The programme was held at the Auditorium and Ghalib Chamber of the SCOPE Complex and served as an important platform for the training of newly inducted Members of NCLT.
The primary objective of the Colloquium was to provide newly appointed Members exposure to the substantive and procedural nuances of the Companies Act and the Insolvency and Bankruptcy Code, through interactive sessions and engagements with experts from the Bar, Bench, and specialised institutions. The programme aimed to equip new Members with a foundational understanding essential for effective and consistent adjudication across NCLT Benches.
Over the course of ten days, the Colloquium saw participation from Members of the Bar and the Bench, as well as representatives from key institutions including the Insolvency and Bankruptcy Board of India (IBBI), National e-Governance Services Limited (NeSL), and the Ministry of Corporate Affairs (MCA). Their diverse perspectives contributed to a substantive and insightful academic engagement.
The Colloquium underscored the collective commitment of all stakeholders to strengthening institutional adjudication standards. It further reinforced the objective of building a robust academic and practical grounding for newly inducted Members.
Overview of the Colloquium
The Colloquium spanned ten days, including two days of court attachment on the seventh and eighth days of the programme. It comprised multiple technical and thematic sessions in which subject-matter experts shared their knowledge and insights on pivotal issues regarding the evolving landscape of two major legislations, namely the Companies Act, 2013 and the Insolvency and Bankruptcy Code, 2016. These sessions provided newly inducted Members with valuable exposure to practical challenges, interpretative developments, and emerging trends in corporate and insolvency jurisprudence.
The key objectives of the event were:
- Understanding the Object and Intent of IBC, 2016
- Overview of the IBC and Important Regulations thereof
- Overview of proceedings under Section 7, 9 and 10 of IBC 2016
- Overview of Section 94 & 95 of IBC 2016 and case study.
- Standard Orders in IBC cases- Admission, Reports, Compliances.
- Court Craft & Judgment Writing, etc.
