The IBBI–NeSL Colloquium on Fast-Tracking for Value Maximization and Corporate Governance was held from 22 November 2024 to 24 November 2024 in Kolkata. The programme brought together Hon’ble Members of the NCLT, senior officials from the Ministry of Corporate Affairs, the Insolvency and Bankruptcy Board of India, and NeSL, along with representatives from leading financial institutions across the country. The wide spectrum of institutional perspectives fostered substantive and insightful discussions, contributing to a shared understanding of key challenges and opportunities in the corporate and insolvency landscape.
The Colloquium reaffirmed the collective commitment of all stakeholders to strengthening the integrity, timeliness, and overall effectiveness of corporate and insolvency adjudication in India, underscoring the importance of collaborative efforts in enhancing institutional capacity and governance standards.
Overview of the Colloquium
The Colloquium spanned two days and was designed as a dynamic and interactive platform. The key objectives of the event included:
The key objectives of the event included:
- Deliberating on mechanisms for the effective and timely approval or rejection of resolution plans.
- Examining strategies for fast-tracking plan approvals in real estate matters.
- Discussing the Code of Conduct applicable to the Committee of Creditors (CoC), Stakeholders’ Consultation Committee (SCC), and the Monitoring Committee.
- Exploring the legal framework governing personal guarantors under the Code, including areas of potential conflict with the SARFAESI Act.
- Analysing recent judgments of the Hon’ble Supreme Court, High Courts, and Tribunals that have shaped the evolving insolvency landscape.
- Discussing statutory provisions and practical considerations relating to bankruptcy under the Code.
