SATISH MENON Vs. MISS PURVEE

JUDGEMENT

(1.) HEARD learned Counsel Shri H.G. Katekar for the applicant, learned Counsel Shri Vinay Dahat for non -applicant No.1 and learned Additional Public Prosecutor Shri A.K. Bangadkar for nonapplicant No.2.

(2.) ADMIT . Heard finally by consent of the learned Counsel appearing for the parties.

(3.) IT is contended on behalf of the applicant that the applicant was no more Director of the Company and therefore, he cannot be held vicariously liable for any act done by the Company or other Directors. It is submitted that the applicant had submitted his resignation on 04 -3 -2010. Learned Counsel Shri Vinay Dahat for non -applicant No.1/complainant has submitted a copy of Master Details of the Company obtained in the year 2011. The applicant was still shown as Director of the Company in the Master Details.