Supreme Court - Daily Orders
Amit Jain vs Union Of India on 4 November, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari, Sanjiv Khanna
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ITEM NO.16 Court 5 (Video Conferencing) SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 1193/2020
AMIT JAIN & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(FOR ADMISSION and IA No.104890/2020-EXEMPTION FROM FILING
AFFIDAVIT )
Date : 04-11-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Ms. Bansuri Swaraj, Adv
Mr. Siddhesh Kotwal, Adv
Ms. Astha Sharma, AOR
Ms. Ana Upadhyay Adv
Ms. Mantika Haryani, Adv
Ms. Arshiya Ghose, Adv
Mr. Divyansh Tiwari, Adv
For Respondent(s) Mr. Ramji Srinivasan, Sr. Adv.
Mr. Pramod Dayal, AOR
Mr. Nikunj Dayal, Advocate
Ms. Payal Dayal, Advocate
Mr. Shikhar Singh, Advocate
Mr. K M Natraj, Ld. ASG
Mr. Rajat Nair, Adv.
Mr. Sughosh Subramanyam, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified We have heard learned counsel for the parties. Digitally signed by Charanjeet kaur Date: 2020.11.04 17:01:47 IST Reason: The respondent-Institute (Institute of Chartered Accountants of India) has agreed to notify 2 on the website about the steps taken by the Institute in reference to the concerns expressed by the candidates through this writ petition.
Most of the issues have been addressed by the Institute and steps taken including corrective measures. That be notified by way of a press release/notification, to be displayed on the official website of the respondent- Institute. Beyond this nothing more is required to be said in this order.
The writ petition is disposed of accordingly. Pending applications, if any, stand disposed of.
(CHARANJEET KAUR) (VIRENDER SINGH) AR-CUM-PS BRANCH OFFICER