Delhi High Court - Orders
Amit Sharma vs The Institute Of Chartered Accountants ... on 9 December, 2022
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5204/2011 & CM APPL. 33615/2022
AMIT SHARMA ..... Petitioner
Through: Mr. R.K. Saini, Advocate
versus
THE INSTITUTE OF CHARTERED ACCOUNTANTS OF
INDIA AND ORS ..... Respondents
Through: Ms. Surbhi Mehta, Mr. Daniyal
Siddiqui, Advs.
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 09.12.2022 [Physical Hearing/ Hybrid Hearing] CM APPL. 33615/2022 (under Section 151 CPC for early hearing)
1. This is an application on behalf of the petitioner seeking early hearing of the writ petition. Ld. counsel appears on behalf of respondents and submits that he has no objection if the present application is allowed.
2. Considering the aforesaid, the present application is allowed and is accordingly disposed of.
W.P.(C) 5204/2011
3. List for hearing on 17.03.2023.
4. In the meanwhile parties are also at liberty to file written submissions along with judgments they wish to rely upon, before the next date of hearing.
MINI PUSHKARNA, J DECEMBER 9, 2022/ au Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:16.12.2022 10:44:04