Section 87(1) in Insolvency And Bankruptcy Code, 2016
(1)The debtor or the creditor who is aggrieved by the action taken by the resolution professional under section 86 may, within ten days of such decision, make an application to the Adjudicating Authority challenging such action on any of the following grounds, namely:-(a)that the resolution professional has not given an opportunity to the debtor or the creditor to make a representation; or(b)that the resolution professional colluded with the other party in arriving at the decision; or(c)that the resolution professional has not complied with the requirements of section 86.
