The Bhubaneswar Colloquium was convened as a focused institutional dialogue on strengthening corporate governance and refining insolvency adjudication under the Insolvency and Bankruptcy Code. The programme brought together Hon’ble Members of the National Company Law Tribunal, IBBI, and stakeholders to deliberate on evolving jurisprudence, procedural discipline, and systemic reforms required for the next phase of the insolvency regime.

The Colloquium commenced with an opening address by Hon’ble Justice (Retd.) Ramalingam Sudhakar, Former Chief Justice of the Manipur High Court and Hon’ble President, National Company Law Tribunal. His Lordship emphasised that consistency, speed, and credibility must guide insolvency adjudication, particularly at a time when economic revival and investor confidence are closely linked to timely and predictable outcomes under the Code. The address set the tone for deliberations rooted in institutional responsibility and judicial discipline.

Building upon the continuum of institutional learning, the Colloquium drew from the deliberations of the earlier Chennai Colloquium. Mr. Subrata Kumar Dash, Member (Technical), and Mr. Kamal Sultanpuri, Joint Registrar, NCLT, presented a concise synthesis of key takeaways, highlighting best practices in case flow management, structured hearings, and uniformity in drafting orders. The emphasis was on cross-bench learning as an essential tool for ensuring systemic coherence and reducing avoidable delays.

Regulatory perspectives were articulated by Mr. Sandip Garg, Member, Insolvency and Bankruptcy Board of India, who outlined evolving compliance expectations within the insolvency ecosystem. His address underscored the importance of data integrity, accountability of insolvency professionals, and the regulator’s consultative approach towards continuous refinement of the insolvency framework.

Overall, the Bhubaneswar Colloquium served as a forward-looking platform, reinforcing institutional alignment between adjudication, regulation, and administration, while charting a clear path for strengthening the insolvency process in the coming years.