- (1.) The petitioner has filed this application challenging a Notification bearing No. 733 dated 25th June, 2004 as well as a further Notification bearing No. 734 dated 30th July, 2004 whereby the said respondent No. 2 sought to implement the new Audit Guidelines in respect of its members publication.
(2.) The respondent No. 2 is an existing company within the meaning of Companies Act, 1956 and subsequently under Section 25 of the Companies Act, 1956 licence was issued by the Central Government in favour of the respondent No. 2.
(3.) At the time of moving of the said application on 5th August, 2004 this Hon'ble Court after hearing the petitioner passed an ad-interim order of injunction restraining the said Notification dated 25th June, 2004 and 30th July, 2004 without the leave of this Hon'ble Court and the matter was returnable before the Court on 11th August, 2004. The matter came up before this Hon'ble Court on 13th August, 2004. The respondent No. 2 and the respondent No. 1 appeared through their learned Counsel forthe parties.;