RAJESH VIREN SHAH Vs. REDINGTON (INDIA) LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) Whether a Director who has resigned from such position and which fact stands recorded in the books as per the relevant rules and statutory provisions, can be held liable for certain negotiable instruments, failing realization, is the sole short and common question that this Court must consider in these appeals arising out of the judgment and order dated 6 th April, 2022 in CRLOP No.34923 of 2019; and 8 th April, 2022 in CRLOP No.34248 of 2019.

(3.) A brief conspectus of facts for adjudication of the present lis is:-