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Supreme Court - Daily Orders

Shaji Poulose vs The Institute Of Chartered Accountants ... on 7 February, 2024

Author: B.V. Nagarathna

Bench: B.V. Nagarathna

                                                    1

                                      IN THE SUPREME COURT OF INDIA
                                       CIVIL APPELLATE JURISDICTION


                                   TRANSFERRED CASE (C) NO. 80 OF 2023


     S. VAIRAVANATHAN                                                 Petitioner(s)

                                                  VERSUS


     THE INSTITUTE OF CHARTERED ACCOUNTANTS
     OF INDIA & ORS.                                                  Respondent(s)


                                                WITH

                                   TRANSFERRED CASE (C) NO. 65 OF 2023



                                                O R D E R

On perusal of the office report, it is noted that the sole petitioner in these cases had died. Hence, their Writ Petitions pending before the High Court as well as proceedings, if any, initiated against them stand abated as no cause of action would survive to their legal heirs/legal representatives.

The Transferred Cases stand closed/disposed of accordingly.

………………………………………………………J. [B.V. NAGARATHNA] ………………………………………………………J. [AUGUSTINE GEORGE MASIH] Signature Not Verified NEW DELHI Digitally signed by GEETA AHUJA Date: 2024.02.13 12:42:41 IST Reason: FEBRUARY 07, 2024 2 ITEM NO.101 COURT NO.12 SECTION XI-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Transfer Case (Civil) No(s). 29/2021 (Arising out of impugned final judgment and order dated 09-12-2020 in T.P.(C) No. No. 2849/2019 passed by the Supreme Court Of India) SHAJI POULOSE Petitioner(s) VERSUS THE INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA & ORS. Respondent(s) IA No. 20988/2021 - CLARIFICATION/DIRECTION IA No. 20975/2021 - INTERVENTION APPLICATION) WITH W.P.(C) No. 371/2021 (X) IA No. 41905/2021 - GRANT OF INTERIM RELIEF) W.P.(C) No. 581/2021 (X) IA No. 63523/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 63519/2021 - GRANT OF INTERIM RELIEF) T.C.(C) No. 70/2023 (XII) (FOR ADMISSION) T.C.(C) No. 48/2023 (XII) (FOR ADMISSION) T.C.(C) No. 51/2023 (XII) (FOR ADMISSION) T.C.(C) No. 60/2023 (XII) (FOR ADMISSION) T.C.(C) No. 67/2023 (XII) (FOR ADMISSION) T.C.(C) No. 57/2023 (XII) (FOR ADMISSION) T.C.(C) No. 68/2023 (XII) (FOR ADMISSION) T.C.(C) No. 53/2023 (XII) (FOR ADMISSION) T.C.(C) No. 76/2023 (XII) (FOR ADMISSION) T.C.(C) No. 58/2023 (XII) (FOR ADMISSION) T.C.(C) No. 71/2023 (XII) (FOR ADMISSION) T.C.(C) No. 81/2023 (XII) (FOR ADMISSION) T.C.(C) No. 50/2023 (XII) (FOR ADMISSION) 3 T.C.(C) No. 61/2023 (XII) (FOR ADMISSION) T.C.(C) No. 59/2023 (XII) (FOR ADMISSION) T.C.(C) No. 66/2023 (XII) (FOR ADMISSION) T.C.(C) No. 47/2023 (XII) ) T.C.(C) No. 80/2023 (XII) (FOR ADMISSION) T.C.(C) No. 54/2023 (XII) (FOR ADMISSION) T.C.(C) No. 65/2023 (XII) (FOR ADMISSION) T.C.(C) No. 49/2023 (XII) (FOR ADMISSION) T.C.(C) No. 79/2023 (XII) (FOR ADMISSION) T.C.(C) No. 52/2023 (XII) (FOR ADMISSION) T.C.(C) No. 82/2023 (XII) (FOR ADMISSION) T.C.(C) No. 72/2023 (XII) (FOR ADMISSION) T.C.(C) No. 56/2023 (XII) (FOR ADMISSION) T.C.(C) No. 73/2023 (XII) (FOR ADMISSION) T.C.(C) No. 55/2023 (XII) (FOR ADMISSION) T.C.(C) No. 77/2023 (XII) (FOR ADMISSION) T.C.(C) No. 64/2023 (XII) (FOR ADMISSION) T.C.(C) No. 63/2023 (XII) (FOR ADMISSION) T.C.(C) No. 75/2023 (XII) (FOR ADMISSION) T.C.(C) No. 62/2023 (XII) (FOR ADMISSION) T.C.(C) No. 74/2023 (XII) (FOR ADMISSION) T.C.(C) No. 86/2023 (IV-A) (FOR ADMISSION) T.C.(C) No. 84/2023 (IV-A) (FOR ADMISSION) T.C.(C) No. 87/2023 (IV-A) (FOR ADMISSION) T.C.(C) No. 85/2023 (IV-A) (FOR ADMISSION) T.C.(C) No. 83/2023 (IV-A) ) T.C.(C) No. 88/2023 (XII-A) 4 (FOR ADMISSION) T.C.(C) No. 38/2021 (XVI) ) T.C.(C) No. 39/2021 (XVI) ) T.C.(C) No. 37/2021 (XII) ) T.C.(C) No. 36/2021 (XI-A) ) T.C.(C) No. 35/2021 (XVI) ) T.C.(C) No. 34/2021 (XII) ) T.C.(C) No. 33/2021 (XII) ) T.C.(C) No. 32/2021 (XII) ) T.C.(C) No. 31/2021 (XI-A) ) T.C.(C) No. 27/2021 (XII) ( FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 99253/2021 IA No. 99253/2021 - APPROPRIATE ORDERS/DIRECTIONS) T.C.(C) No. 28/2021 (XII) ) W.P.(C) No. 272/2021 (X) (FOR FOR STAY APPLICATION ON IA 30042/2021 IA No. 30042/2021 - STAY APPLICATION) W.P.(C) No. 267/2021 (X) (FOR FOR STAY APPLICATION ON IA 29398/2021 FOR AMENDMENT OF THE PETITION ON IA 155862/2023 IA No. 155862/2023 - AMENDMENT OF THE PETITION IA No. 29398/2021 - STAY APPLICATION) W.P.(C) No. 186/2022 (X) (FOR FOR STAY APPLICATION ON IA 39258/2022 IA No. 39258/2022 - STAY APPLICATION) T.C.(C) No. 30/2021 (XI-A) ) W.P.(C) No. 670/2021 (X) IA No. 70218/2021 - STAY APPLICATION) W.P.(C) No. 1084/2021 (X) (FOR FOR GRANT OF INTERIM RELIEF ON IA 124730/2021 IA No. 124730/2021 - GRANT OF INTERIM RELIEF) W.P.(C) No. 1256/2021 (X) (FOR FOR STAY APPLICATION ON IA 148879/2021 IA No. 148879/2021 - STAY APPLICATION) W.P.(C) No. 1200/2021 (X) 5 IA No. 141182/2021 - GRANT OF INTERIM RELIEF) W.P.(C) No. 1360/2021 (X) (FOR FOR GRANT OF INTERIM RELIEF ON IA 165238/2021 FOR PERMISSION TO APPEAR AND ARGUE IN PERSON ON IA 165239/2021 IA No. 165238/2021 - GRANT OF INTERIM RELIEF IA No. 165239/2021 - PERMISSION TO APPEAR AND ARGUE IN PERSON) W.P.(C) No. 1291/2021 (X) (FOR FOR STAY APPLICATION ON IA 153247/2021 IA No. 153247/2021 - STAY APPLICATION) W.P.(C) No. 1295/2021 (X) (FOR FOR STAY APPLICATION ON IA 154245/2021 IA No. 154245/2021 - STAY APPLICATION) W.P.(C) No. 32/2022 (X) (FOR FOR STAY APPLICATION ON IA 7128/2022 IA No. 7128/2022 - STAY APPLICATION) W.P.(C) No. 833/2022 (X) (FOR FOR GRANT OF INTERIM RELIEF ON IA 144358/2022 IA No. 144358/2022 - GRANT OF INTERIM RELIEF) T.C.(C) No. 32/2023 (XII-A) ) T.C.(C) No. 38/2023 (IV) ) T.C.(C) No. 37/2023 (XI-A) (FOR ADMISSION) T.C.(C) No. 34/2023 (XI-A) ) T.C.(C) No. 36/2023 (XI-A) ) T.C.(C) No. 35/2023 (XI-A) (FOR ADMISSION) T.C.(C) No. 33/2023 (XI-A) (FOR ADMISSION) T.C.(C) No. 39/2023 (XVI) ) T.C.(C) No. 69/2023 (XII) (FOR ADMISSION) T.C.(C) No. 78/2023 (XII) (FOR ADMISSION) Date : 07-02-2024 These matters were called on for hearing today.

CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Petitioner(s) Mr. Rajshekhar Rao, Sr. Adv.

Mr. Meherunissa Anan, Adv. Mr. Shubhendu Bhattacharyya, Adv. Mr. Dushyant Kaul, Adv.

6

Mr. Manish Bishnoi, AOR Mr. Renjith B. Marar, Adv. Ms. Lakshmi N. Kaimal, AOR Mr. Rajkumar Pavothil, Adv. Mr. Arun Poomulli, Adv. Mr. Keshavraj Nair, Adv. Mr. Harsh Vardhan Shah Shyam, Adv. Mr. Davesh Kumar Sharma, Adv. Ms. Ashu Jain, Adv.

Mr. Jaleen Johnson, Adv. Mr. Avinash Krishnakumar, Adv.

By Courts Motion, AOR Mr. E. M. S. Anam, AOR Mr. V.giri, Sr. Adv.

Mr. Rahul Narang, Adv.

Mr. Nihar Dharmadhikari, Adv.

Mr. Ashwin Kumar D.s., Adv. Ms. Aditi Anil Dani, Adv. Mr. Rangasaran Mohan, Adv. Ms. Surbhi Mehta, AOR Mr. Ishan Roy Chowdhury, Adv.

Mr. Tapesh Kumar Singh, Sr. Adv. Mr. Sukant Vikram, AOR Mr. Aditya P. Singh, Adv.

Mr. Pai Amit, AOR Ms. Pankhuri Bhardwaj, Adv. Mr. Abhiyudaya Vats, Adv. Mr. Nikhil Pahwa, Adv.

Ms. Vanshika Dubey, Adv. Mr. Kushal Dube, Adv.

Mr. Tathagata Dutta, Adv. Mr. P. Ashok, Adv.

Ms. Lochana S. Babu, Adv.

Petitioner-in-person Mr. P.S Patwalia, Sr. Adv. Mr. Kunal Sharma, Adv.

Mr. Jai Krishna Singh, Adv. Mr. Vikas Chopra, Adv.

Mr. Rishi Raj, Adv.

Ms. Shweta Kumari, Adv. Mr. Manoj Kumar, Adv.

Mr. Smarhar Singh, AOR Mr. Manish K. Bishnoi, AOR Ms. Ila Shikhar Sheel, Adv.

7

Mr. Hitesh Lodwal, Adv.

Mr. Arjun Garg, AOR Mr. Shobhit Jain, Adv.

Mr. Aakash Nandolia, Adv. Ms. Sagun Srivastava, Adv. Ms. Nisha Pandey, Adv.

Mr. Preetesh Kapur, Sr. Adv. Mr. Nirmal Kumar Ambastha, AOR Ms. Ashmita Bisarya, Adv. Mr. Sanjay Dutt, Adv.

Mr. Ebad Ur Rahman, Adv. Mr. Anas Tanwir, AOR Mr. Tanay Hegde, Adv.

Mr. Parijat Kishore, AOR Mr. Sanyat Lodha, AOR Mr. Ravi Raghunath, AOR Mr. Goutham Shivshankar, AOR Mr. B.Ramana Kumar, Adv. Mr. K. Paari Vendhan, AOR Mr. Ragunatha Sethupathy.b, Adv. Mr. S. Sabari Bala Pandian, Adv. Mr. Manoj Kumar A., Adv.

For Respondent(s) Mr. Arvind P. Datar, Sr. Adv.

Mr. Pramod Dayal, AOR Mr. Nikunj Dayal, Adv.

Mr. K.M.Natraj, ASG Mr. Rupesh Kumar, Sr. Adv. Mr. Shashank Bajpai, Adv. Mr. Ashok Panigrahi, Adv. Mr. Hemant Kumar, Adv.

Mr. Shivank Pratap Singh, Adv. Mr. Piyush Beriwal, Adv. Mr. Prahlad Singh, Adv. Mr. Yatsal Joshi, Adv.

Mr. Bhuyan Mishra, Adv.

Mr. Amrish Kumar, AOR Mr. Goutham Shivshankar, AOR Mr. Adit Jayeshbhai Shah, Adv. Mr. Sharanya Sinha, Adv.

8

Mr. Prahlad Singh, Adv.

Mr. Naman Tondon, Adv.

Mr. Rohit Khare, Adv.

Mr. Wills Mathews, Adv. Mr. Navas Jan A, Adv.

Mr. Paul John Edison, Adv. Mr. Dhanesh M Nair, Adv. Ms. Nanditta Batra, Adv. Mr. Rakesh Garg, Adv.

Mr. Ashish Gopal Garg, Adv. Ms. Shweta Garg, AOR UPON hearing the counsel the Court made the following O R D E R T.C.(C)Nos.80/2023 and 65/2023 stand closed/disposed of in terms of the signed order.

Pending application(s), if any, shall stand disposed of.

On perusal of the Office Report, it is noted that the petitioners in T.C.(C) No. 000076 /2023, T.C.(C) No. 000082/2023, T.C.(C) No. 000072/2023, T.C.(C) No. 000073/2023, T.C.(C) No. 000077 / 2023, T.C.(C) No. 000057 / 2023, T.C.(C) No. 000053 / 2023, T.C.(C) No. 000058 / 2023, T.C.(C) No. 000071 / 2023, T.C.(C) No. 000081 / 2023, T.C.(C) No. 000050 / 2023, T.C.(C) No. 000061 / 2023, T.C.(C) No. 000059 / 2023, T.C.(C) No. 000066 / 2023, T.C.(C) No. 000079 / 2023, T.C.(C) No. 000055 / 2023, T.C.(C) No. 000064 / 2023, T.C.(C) No. 000075 / 2023, T.C.(C) No. 000074 / 2023, T.C.(C) No. 000078 / 2023, T.C.(C) No. 000069 / 2023, T.C.(C) No. 000033 / 2021, T.C.(C) No. 000032 / 2021, T.C.(C) No. 000028 / 2021, were served in the month of October/November, 2023, however, there is no representation on their behalf.

9

We also note that some of the petitioners are represented by their respective counsel.

Shri B. Ramana Kumar, submits that he has instructions to appear for the petitioners in T.C.(C) No. 000048/2023, T.C.(C) No. 000057/2023, T.C.(C) No. 000071/2023, T.C.(C) No.000061/2023, T.C. (C) No.000047/2023, T.C.(C) No.000058/2023, T.C.(C) No.000034/2021, T.C.(C) No.000053/2023, T.C.(C) No.000054/2023 and therefore, some time may be granted to file vakalatnama on their behalf.

Hence a week’s time is granted to file vakalatnama.

Learned counsel for the respondent-Institution also submitted that if some time is granted, vakalatnamas, on behalf of the Institute, shall be filed in 11 cases. He is permitted to do so.

List these matters tomorrow, i.e., 08.02.204 as Item No. 101.

(VARSHA MENDIRATTA) (KRITIKA TIWARI) (MALEKAR NAGARAJ) COURT MASTER (SH) SR.PERSONAL ASSISTANT COURT MASTER (NSH) (Signed order is placed on the file)