INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA Vs. K. BHAGAVATHEESWARAN
LAWS(SC)-2005-7-94
SUPREME COURT OF INDIA
Decided on
July 29,2005
INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA
Appellant
VERSUS
K. Bhagavatheeswaran
Respondents
JUDGEMENT
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(1.) Issue notice.
(2.) Until further orders, operation of the impugned orders rendered by the High Court shall remain stayed.;
(2.) Until further orders, operation of the impugned orders rendered by the High Court shall remain stayed.;
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