Andhra Pradesh High Court - Amravati
Boggaram Diwakar Murali Krishna vs Union Of India, on 30 November, 2023
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
£3209 }
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY THE THIRTIETH DAY OF MOVEMBER
TWO THOUSAND AND TWENTY THREE
'PRESENT:
THE HONOURABLE SRI JUSTICE NINALA HAYASURYA
MA Nos. 2 & JOF 2623
IN
WP NO: 37022 OF 2023
Sehveen:
Roggaram Ohwakar Murali Srishna, O.No.2-1-87/4, Station Read, Narsaraapet,
Guntur District - 822801, Andhra Prades 8h
Petitioner
AND
3. Union of india, Rep. by is Principal Secretary, Ministry of Corporate Affairs,
Reom No. SOBA, 8 Sth Floor, A Wing, Shasin Bhawan, Rajendra Frasacl Road,
New Delhi - 4710001,
2. Findia,, Disciplinary Directorate, 2nd and
ne van, 52, 83 and 54, Maharishi Vairnis:
x, Vishwas Nagar Exiension,
ardF loar (Reguiat tory Block), IA
Marg, Near Karkarduma Court t Cor
Shandara, New Delhi 4 T0032
a. The Apsefiate Autherily,, 2nd Floor, Research BI look, HOA! Bhawan, A-29.
Sector 82, NOIDA 301301 Rep. by ts Law Officer
institute of Chartered Account Yanis c
{8
ar
gS
Respondents
Counsel for the Petitiener > Sri MAILASH NATH PSS
Counsel for the Respondents >
1A No. 2 OF 2023
Peet
Fetticn under Section 144 [pc praying that In the circumstances stated in
ve afidayit f fled iV support of ine petivion, the High Court may be pleased to
Suspend the Judgment of ihe Rassondent cf 20.40.2023. Fending disnosa! of
WP No. 31022 of 2024, an the fie of the Hi igh Court.
iA Ne. 3 OF 2088
Petition under Section 84 CPC praying that in the ciroumatances slated m
he afiidavit fled | in Support t of the petition, the High Court may be neased fa of rect
&® Respondents not io pubhe igh the Notification of. Of, 12.2023 in the Gazette of india i
for femoval of the name of the Petitioner fram the Register of Members for a period
of G1 (One) year wet ist Becember 2023, pending disposal of WP Na. 94022 of
2023, an the file of the High Court,
The court while Uirecting sue of notice to the Re Aspondents Nerein to show
Cause ag io why {this apmina hor ee not be complied with, made the folowing
order (The receipt of iis order wil be ceemed to be fhe receipt of notice in the
CASS}.
ORDER
"Heard Mr.Sal Sanjay Suraneni, fearned counsel for the
petitioner, who appeared through online,
Considering the submissions made and in view of the
reliance placed on the decisians .@., Counc! of the Tnetitute of
Chartered Accountants of India vs. Somnath Saou reported in ATR
2007 Cal (DB) 28 and Seuncif of the institute of Charterec
Accountants of Indig vs. Shri G.Pattabh! Rams Charya reported in
(20143 SCC Online AF i593, there shall be an interim Suspension
af the judgment of the 3°¢ respondent, dated 20.10.2023 and a
direction fo the respondents 4 and 2 noy to publish the
Notification, dated O1.12.2023 in the Sarette of India for removal
of the name of the setitiener from the Register of Members of
PCAL."
Sd/- K. SRINIVASA RAJU
ASSISTANT REGISTRAR
TRUE COPYY ogee
SECTION OFFICER
Ta,
VY. The Principal Secrets y, Uinfon of india, Minisiry of Corporate Affairs,
Roem No. Sana. Soar, A Ving, Shastri Bhawan, Rgiendra Frasaci
Road, New Dethi - 419 1007,
2. inside of Chanerad Accountants of india, : inary { Sirectorate, 2nd
and ardFloer Reguiatory &} iets 3. 88 ane 84 . Maharishi
Valmiki Sarg, Immoiex, Vishwas Nagar
E>tensian, Shai miter
2 The Law CHS cer, Appeliat Moor, Research Block ICA!
Bhawan, A-28, Sector 62. N Z (Adiressnes Tia 3 by RPAp.
along wih 3 copy of pe Tard afficiavitl
&, One Cl to SRE RAS THE SS Advocate (OPLNT
8. One CC to Deputy Saticitor General of | india fOPUC
S. One spare cany.
HIGH GOURT
NUSG
POST AFTER THREE WEEKS
iA Nos. 2 & SOF 2023
IN
WP NO: 31022 OF 2023
DIRECTION
CEEEL L,
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. $
SS a ae = SK '
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