R RAGHUNANDAN Vs. DISCIPLINARY DIRECTORATE

JUDGEMENT

(1.) BY consent, the writ petition itself is taken up for final disposal.

(2.) THE petitioner claims that he was a practising Chartered Accountant, who stopped practice in the year 1990, and he is also one of the shareholders of M/s.Krishna Tiles and Potteries Ltd., and the said company had sold 42 acres and 53 cents of land in Koyambedu Village, Chennai, vide registered sale deed dated 2.3.2006, (Document No.981 of 2006) in favour of the third respondent. The sale made by the said company is the subject matter of very many litigations filed before various forums.

(3.) THE petitioner would further state that the third respondent has filed a suit in C.S.No.626 of 2009, on the file of this Court, and pending disposal of the said suit, filed O.A.No.1 of 2012 praying for an order of ad -interim injunction restraining the petitioner herein from communicating with bankers, investors, customers and statutory authorities questioning the right, tile and interest of the third respondent in relation to the said lands. The petitioner has also filed his counter affidavit and also made ready, an additional affidavit dated 8.2.2012, seeking permission of the Court to file the same.