STANDARD CHARTERED BANK Vs. STATE OF DELHI

JUDGEMENT

(1.) Learned counsel for the petitioners states that inadvertently Karuna Bhatia, Business Manager was not impleaded as petitioner No.2 inasmuch as counsel for the petitioners thought that as Karuna Bhatia had filed the petition on behalf of Standard Chartered Bank, the petition would enure to the benefit of Karuna Bhatia as well.

(2.) Learned counsel for the petitioners concedes that the belief of learned counsel for the petitioners is in sweet ignorance of law.

(3.) Suffice would it be to state that where a company and the living human being stated to be in charge and control of the affairs of the company are impleaded as accused persons, each is an accused in its/his individual capacity and each must take recourse to legal remedy available as per law.