☐This Appeal is filed in the Supreme Court under Section 138 of the Negotiable Instruments Act and related provisions of the Companies Act, against the judgment passed by the High ... Court, which addressed the specific averments required in a complaint for vicarious liability under Section 141 of the Negotiable Instruments Act. The appeal challenges the High Court’s findings on the applicability of Section 141(1) and (2) of the Negotiable Instruments Act, as well as the interpretation of related case law and sections of the Companies Act.