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Sh. Nilesh Sharma

Sh. Nilesh Sharma
  • Bench : Mumbai
  • Joining Date : 30 January 2025
Shri Nilesh Sharma is a Commerce graduate from the University of Delhi, a Chartered Accountant, a law graduate and an Insolvency Professional. Before joining the National Company Law Tribunal as Member (Judicial), he practised as a lawyer and consultant in the field of commercial laws, primarily in the areas of restructuring and insolvency, for around 30 years. His major experience has been in the fields of recovery, insolvency and bankruptcy, restructuring, rehabilitation and reconstruction, and corporate litigation. He represented a large number of clients, including lenders, creditors and acquirers of businesses/buyers of assets in the distressed sector, before various courts and tribunals, including BIFR, AAIFR, NCLT, NCLAT and other higher courts and tribunals. In addition, he provided strategic and legal advisory services in the area of restructuring and insolvency to a large number of industrial groups on debt restructuring within and outside the CDR Mechanism, negotiated settlements, restructuring and reorganisation under insolvency proceedings/BIFR, restructuring and reorganisation under the Companies Act, 1956/2013, and insolvency, bankruptcy, liquidation and winding-up proceedings under the Companies Act, 1956/2013 and the Insolvency and Bankruptcy Code, 2016. He was also trained by the Insolvency and Bankruptcy Board of India (IBBI) under a training programme conducted by the World Bank for creating a pool of professionals to train the Presiding Officers/Members of DRTs and DRATs in individual insolvency and bankruptcy law and, pursuant thereto, conducted various training sessions organised by the IBBI for such Presiding Officers and Members. He was recognised as one of the leading lawyers in the field of restructuring and insolvency by reputed international publications such as Legal 500, Chambers & Partners, Asialaw Profiles and IFLR1000 for many consecutive years. He was also a regular speaker at seminars and webinars on various aspects of the Insolvency and Bankruptcy Code, 2016, and served as a regular faculty member for educational and training programmes organised for Insolvency Professionals by the Insolvency Professional Agencies of the Institute of Chartered Accountants of India, the Institute of Cost Accountants of India and the Institute of Company Secretaries of India.
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