ARUN GROVER ANIL KUMAR GUPTA RAM NARAIN AND PREM CHAND Vs. INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA

JUDGEMENT

(1.) THE order passed in this petition shall also govern the disposal of Miscellaneous Petition No. 3307 of 1993 (Anil Kumar Gupta v. Institute of Chartered Accountants of India, New Delhi), Misc. Petition No. 2792 of 1990 (Ram Narain, S/o. Balmukund Gupta v. Institute of Chartered Accountants of India, New Delhi) and Misc. Petition No. 2844 of 1989 (Premchand v. Institute of Chartered Accountants of India, New Delhi ).

(2.) THE petitioners are chartered accountants registered with the Institute of Chartered Accountants of India. A notification was issued purporting to be in exercise of powers conferred by Clause (ii) of Part II of the Second Schedule to the Chartered Accountants Act, 1949, Relevant extract of the notification is quoted below :

(3.) FOR the purpose of adjudication of these petitions, Section 44ab is relevant and reads as under :