Calcutta High Court
Harsh Vardhan Lodha vs The Institute Of Chartered Accountants ... on 8 August, 2016
Author: Nishita Mhatre
Bench: Nishita Mhatre
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
ORIGINAL SIDE
Present :
The Hon'ble Justice Nishita Mhatre
And
The Hon'ble Justice Tapabrata Chakraborty
August 8, 2016
ACA 5 of 2013
GA 3566 of 2015
GA 3568 of 2015
Harsh Vardhan Lodha
Vs.
The Institute of Chartered Accountants of India & Ors.
ACA 6 of 2013
GA 3580 of 2015
GA 3581 of 2015
Aditya Vikram Lodha
Vs.
The Institute of Chartered Accountants of India & Ors.
Mr. Pratap Chatterjee, Senior Advocate with
Mr. Ahrajit Mitra, Senior Advocate
Mr. Jishnu Chowdhury, Advocate
Mr. Sanjiv Trivedi, Advocate
Mr. S. Roy Chowdhury, Advocate appears
Mr. Anirban Roy, Advocate
Mr. Srijib Chaktaborty, Advocate
Mr. Chayan Gupta, Advocate appears
Re: GA 3566 of 2015
The Court :- This application has been filed for a direction upon the respondent
no.1 i.e. The Institute of Chartered Accountants of India to produce certain documents which have been mentioned in paragraphs 7 to 10 of the application. 2
The learned counsel for the respondent no.1 has no objection in producing the same.
The application is, therefore, allowed. The documents shall be furnished to the applicant within two weeks from today.
Re: GA 3568 of 2015 This application has been filed for directing the department of this Court to furnish copies of certain documents which have been mentioned in paragraph 7 of the application. The respondents have no objection if the application is allowed.
Accordingly, we direct the concerned department to furnish the copies of the documents enlisted in paragraph 7 of the application within two weeks from today subject to payment of necessary charges.
Re: GA 3580 of 2015 This application has been filed for a direction upon the respondent no.1 i.e. The Institute of Chartered Accountants of India to produce certain documents which have been mentioned in paragraph 7 of the application.
The learned counsel for the respondent no.1 has no objection ino producing the same.
The application is, therefore, allowed. The documents shall be furnished to the applicant within two weeks from today.
Re: GA 3581 of 2015 3 This application has been filed for directing the department of this Court to furnish copies of certain documents which have been mentioned in paragraph 7 of the application. The respondents have no objection if the application is allowed.
Accordingly, we direct the concerned department to furnish the copies of the documents enlisted in paragraph 7 of the application within two weeks from today subject to payment of necessary charges.
Let the matter appear on 19th September, 2016.
(Nishita Mhatre, J.) (Tapabrata Chakraborty, J.) ANC.