HARPAL SINGH DHINGRA Vs. VINOD GUPTA

JUDGEMENT

(1.) On 23.05.2016, this petition as directed to be listed on 01.12.2016 along with the connected Writ Petition. In the Writ Petition, on 15.07.2016, an application was filed by the respondent which was directed to be listed today and accordingly this contempt petition was also directed to be listed today.

(2.) The petitioner has filed the present contempt petition contending that the respondent has wilfully violated the statement given to this Court on 14.03.2016 in W.P.(C) No.2130/2016.

(3.) In W.P.(C) No.2130/2016, the respondent impugned the report dated 06.11.2015 issued by the Board of Discipline of the Institute of Chartered Accountants of India whereby the petitioner had been held guilty of "?other misconduct "? falling within the meaning of clause (2) Part-IV of the First Schedule to the Chartered Accountants Act, 1949 (hereinafter referred to as "?the Act "?).