Calcutta High Court
Harsh Vardhan Lodha vs The Institute Of Chartered Accountants ... on 19 November, 2015
Author: Nishita Mhatre
Bench: Nishita Mhatre
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction
Present :
The Hon'ble Justice Nishita Mhatre
And
The Hon'ble Justice Tapash Mookherjee
November 19, 2015
GA 3566 of 2015
ACA 5 of 2013
Harsh Vardhan Lodha
Vs.
The Institute of Chartered Accountants of India & Ors.
GA 3568 of 2015
ACA 5 of 2013
Harsh Vardhan Lodha
Vs.
The Institute of Chartered Accountants of India & Ors.
GA 3580 of 2015
ACA 6 of 2013
Aditya Vikram Lodha
Vs.
The Institute of Chartered Accountants of India & Ors.
GA 3581 of 2015
ACA 6 of 2013
Aditya Vikram Lodha
Vs.
The Institute of Chartered Accountants of India & Ors.
ACA 5 of 2013
Harsh Vardhan Lodha
Vs.
The Institute of Chartered Accountants of India & Ors.
2
ACA 6 of 2013
Aditya Vikram Lodha
Vs.
The Institute of Chartered Accountants of India & Ors.
Mr. Pratap Chatterjee, Senior Advocate with
Mr. Abhrajit Mitra, Senior Advocate
Mr. Sanjiv Kumar Trivedi, Advocate
Mr. Debanjan Mondal, Advocate
Mr. Jishnu Chowdhury, Advocate
Mr. Soumya Roy Chowdhury, Advocate
Mr. Sarvapriya Mukherjee, Advocate for the applicants
Mr. Anirban Roy, Advocate with
Mr. Chayan Gupta, Advocate for the respondent no.1
Mr. Srijib Chakraborty, Advocate for the respondent nos. 2 & 4 The Court :- Learned counsel appearing for the respondent no 1, 2 and 4 seek an adjournment to file their affidavits in opposition to the above applications. Affidavit in opposition be filed within three weeks from date. A copy of the same be served in advance to the applicants. Reply, if any, be filed within two weeks thereafter. List these matters on January 14, 2016.
(Nishita Mhatre, J.) (Tapash Mookherjee, J.) ANC.
3