DINESH MAHESHWARI,J. - (1.) We have heard Mr. Parag Tripathi, and Mr. Sidharth Luthra, learned senior counsel for the applicant, Mr. Anuj Jain.
(2.) We are appalled to see that the manner in which the Uttar Pradesh Police has handled this case emanating from F.I.R. No.0098/2021, registered at Police Station Beta-II in District Greater Noida, including to take the extreme step to arrest the Interim Resolution Professional, Mr. Anuj Jain, who was working in that capacity pursuant to the order passed by the Court and entrusted with the functioning of the Company in question.
(3.) It is seen that the police official dealing with the case is not familiar with the provision of privilege of interim resolution appointed by the Court, in terms of Section 233 of the Insolvency and Bankruptcy Code.;