- (1.) The name of Ms. Manisha Dheer has been proposed as an Interim Resolution Professional by the petitioner who has sent written communication on 21.02.2017,
(2.) The registered number of the proposed Interim Resolution Professional would show that she was registered in the year 2016-17 and thereafter examination by the Insolvency and Bankruptcy Board of India have been held.
(3.) Only those who have qualified the later examination continues to be eligible to act as Interim Resolution Professional. Moreover, in para VI of the written communication disclosures have not been made in accordance with Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016.;