Supreme Court - Daily Orders
Shaji Poulose vs The Institute Of Chartered Accountants ... on 20 September, 2021
ITEM NO.23 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. RAJESH KUMAR GOEL
Transfer Case (Civil) No(s). 29/2021
SHAJI POULOSE Petitioner(s)
VERSUS
THE INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA & ORS.Respondent(s)
([TP(C)-422-462/2021 LISTED BEFORE REGISTRAR COURT] )
WITH
T.P.(C) No. 422-462/2021 (XVI-A)
Date : 20-09-2021 This petition was called on for hearing today.
For Petitioner(s)
Mr. E. M. S. Anam, AOR
Mr. Pramod Dayal, AOR
Mr. Nikunj Dayal, Adv.
For Respondent(s)
Mr. Pramod Dayal, AOR
Mr. Ravi Raghunath, Adv.
Ms. Aakashi Lodha, Adv.
Mr. Sanyat Lodha, AOR
Mr. K. Paari Vendhan, AOR
Mr. Wills Mathews, Adv.
Mr. Rakesh Garg, Adv.
Mr. Ashish Gopal Garg, Adv.
Ms. Shweta Garg, AOR
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
T.P.(C) No. 422-462/2021 Ld. counsel appearing for the respondent – CA P. Giri Raj Signature Not Verified submits that vakalatnama on behalf of the said Digitally signed by Indu Marwah Date: 2021.09.23 respondent has already been filed. 11:48:07 IST Reason: He further submits that the respondent does not wish to file counter affidavit. Item No.23 -2- Ld. counsel for the petitioner pointed out that in the present case, all the respondents have already been served through e-mail but the same is not reflected in the office report. Registry is directed to verify the same and make report accordingly by the next date.
The respondents who have already been served, may file vakalatnama as well as counter affidavit within four weeks.
Ld. counsels appearing for the represented respondents may file counter affidavit as per Hon’ble Court’s order dated 12.3.2021.
List again on 12.11.2021.
RAJESH KUMAR GOEL Registrar