Kerala High Court
B.K.Kamath vs The Instituted Of Chartered ... on 25 February, 2003
Equivalent citations: AIR 2003 (NOC) 422 (KER), 2003 CLC 894 (KER), (2003) 2 KER LJ 21, (2003) 130 TAXMAN 435, (2003) 2 KHCACJ 259 (KER), (2003) 1 KER LT 769, (2003) 185 CURTAXREP 90, (2004) 122 COMCAS 825
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOTTATHIL B.RADHAKRISHNAN
&
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
THURSDAY, THE 14TH DAY OF JANUARY 2016/24TH POUSHA, 1937
WA.No. 1116 of 2003 (B)
------------------------------------------
AGAINST THE ORDER/JUDGMENT IN OP 3775/1991 of HIGH COURT OF KERALA
DATED 25-02-2003
APPELLANT(S)/PETITIONER:
------------------------------------------
B.K.KAMATH,
S/O.H.BABU RAO,
8/1486, NEW ROAD, COCHIN.
BY ADV. SRI.K.P.BALASUBRAMANYAN
RESPONDENT(S)/RESPONDENTS:
-------------------------------------------------
1. THE INSTITUTED OF CHARTERED ACCOUNTANTS,
ACCOUNTANTS REPRESENTED BY ITS SECRETARY,
P.B.NO.7100, NEW DELHI - 110 002.
2. THE UNION OF INDIA,
REPRESENTED BY THE SECRETARY, FINANCE,
NEW DELHI.
R1 BY ADV. SRI.K.V.SABU
R BY ADV. SRI.C.M.DEVAN
R2 BY ADV. SRI. AJITH KRISHNAN, ADDL.CGSC
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 14-01-2016, ALONG
WITH OP. 2390/1998, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
DG
THOTTATHIL B.RADHAKRISHNAN &
ANU SIVARAMAN, JJ.
------------------------------------------------------------------
W.A.No.1116 of 2003
-------------------------------------------------------------------
Dated this the 14th day of January, 2016
J U D G M E N T
Thottathil B.Radhakrishnan, J. It is submitted by the counsel for the appellant that the appellant is no more and that nothing survives for impleadment and further prosecution of this appeal. Hence, it is submitted that this appeal may be dismissed as infructuous. Therefore, we dismiss this appeal as infructuous.
Sd/-
(THOTTATHIL B.RADHAKRISHNAN, JUDGE) Sd/-
(ANU SIVARAMAN, JUDGE) //TRUE COPY// P.A TO JUDGE DG