Gujarat High Court
Secretary, Institute Of Chartered ... vs Manubhai And Shah Llp Chartered ... on 5 August, 2020
Author: Vikram Nath
Bench: Vikram Nath, J.B.Pardiwala
C/LPA/383/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 383 of 2020
In R/SPECIAL CIVIL APPLICATION NO. 3178 of 2019
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/LETTERS PATENT APPEAL NO. 383 of 2020
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SECRETARY, INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA
Versus
MANUBHAI AND SHAH LLP CHARTERED ACCOUNTANTS
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Appearance:
MS DHARMISHTA RAVAL(707) for the Appellant(s) No. 1,2,3,4,5,6,7,8
MR CHINTAN H DAVE(7193) for the Respondent(s) No. 1
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH
and
HONOURABLE MR. JUSTICE J.B.PARDIWALA
Date : 05/08/2020
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH) We have heard Mr. R. Srinivasan, learned Senior Counsel assisted by Mr. Dharmishta Raval for the appellants and Mr. Chitan Dave, learned counsel on caveat representing the sole respondent.
Mr. Dave, learned counsel waives service of notice. Admit.
List for final disposal/hearing on 9 th September, 2020. As an interim measure, it is provided that the effect and operation of the judgment of the learned Single Judge shall remain stayed. The appellants would be at liberty to proceed with the proceedings pursuant to the notice dated 2-1-2019. However, no final decision be taken without leave of the Page 1 of 2 Downloaded on : Thu Aug 06 23:13:59 IST 2020 C/LPA/383/2020 ORDER Court. The respondent shall cooperate in the said proceedings.
(VIKRAM NATH, CJ) (J. B. PARDIWALA, J) M.A. SAIYED Page 2 of 2 Downloaded on : Thu Aug 06 23:13:59 IST 2020