Ca Venugopal Swami B vs Acting Secretary And Returning ...
2021 Latest Caselaw 4298 Tel

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                     AND
             THE HON'BLE SRI JUSTICE N. TUKARAMJI


                   WRIT APPEAL No.641 of 2021


JUDGMENT:     (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




        Learned counsel for the Institute of Chartered

Accountants of India has informed this Court that the

election in question has already been over on 03.12.2021

rendering the writ appeal as infructuous.

        The writ appeal is accordingly disposed of as

infructuous. However, liberty is granted to the appellant

to take appropriate steps for challenging the election in

accordance with law.

        The miscellaneous applications pending in this writ

appeal, if any, shall stand closed.                    There shall be no

order as to costs.


                                          ___________________________
                                             SATISH CHANDRA SHARMA, CJ




                                          ___________________________
                                                     N. TUKARAMJI, J
13.12.2021

vs