The Institute Of Chartered ... vs Joshy John
2021 Latest Caselaw 22010 Ker

WA No.1341/2021                             1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                   THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                          &
                       THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
             Wednesday, the 3rd day of November 2021 / 12th Karthika, 1943
                                  WA NO. 1341 OF 2021

        AGAINST JUDGMENT DATED 26.04.2021 IN WP(C) 5833/2020 OF THIS COURT.

                                         ---

   APPELLANT/RESPONDENT 1:

      THE INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA,

      REPRESENTED BY ITS SECRETARY,ICAI BHAWAN,

      INDRAPRASTHA MARG,POST BOX NO.7100,NEW DELHI-110 002.

    BY SRI.E.K.NANDAKUMAR, SENIOR ADVOCATE AND

    ADVS.M/S. M.GOPIKRISHNAN NAMBIAR,JOHN MATHAI K.,

    JOSON MANAVALAN,KURYAN THOMAS,PAULOSE C. ABRAHAM, & RAJA KANNAN

   RESPONDENTS/PETITIONER AND RESPONDENTS 2 & 3:

    1.JOSHI JOHN,S/O.MR.JOHN J.ALAPATT,NEPTUNE 4E,

      TRINITY WORLD,CHITTETHUKARA,ERNAKULAM,PIN-682 037.

    2.ANITHA C.SHENOY,W/O.B.KISHORE BHAKTA,1/3814,

      "AMRITA",EAST HILL ROAD,KOZHIKODE-673 005.

    3.GIRIJA P.K.,KRESTON MENON CHARTERED ACCOUNTANTS,

      P.O.BOX 55535,LEVEL 15,LAKE CENTRAL AT THE BAY,

      MARASI DRIVE,BUSINESS BAY,DUBAI,UNITED ARAB EMIRATES.

    BY SENIOR ADVOCATE SRI.RANJITH THAMBAN FOR THE RESPONDENTS

    ADV.SRI.V.M.KRISHNA KUMAR FOR R1.

    ADV.SRI.B.S.SURAJ KRISHNA FOR R2 & R3.


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to stay the operation of the judgment dated 26.04.2021 of the Learned
   Single Judge in Writ Petition (Civil) No.5833 od 2020, pending disposal of
   the above Writ Appeal.

                                                                             P.T.O.
 WA No.1341/2021                             2/2




        This Writ Appeal coming on for admission on 03/11/2021 upon perusing
   the appeal memorandum, the court on the same day passed the following:

                                       ORDER

Admit. Taking into consideration, the pleadings and materials on record, the interim order of stay as prayed for, is not granted.

Mr.V.M.Krishna Kumar, learned counsel, takes notice for respondent No.1, and Mr.B.S.Suraj Krishna, learned counsel, takes notice for respondent Nos.2 and 3.

Post for hearing.

03/11/2021 Sd/-S.MANIKUMAR, CHIEF JUSTICE

Sd/-SHAJI P.CHALY,JUDGE

03-11-2021 /True Copy/ Assistant Registrar