S. Sukumar v. Institute Of Chartered Accounts Of India

1. The writ petitioner is a practising advocate. He files this writ petition seeking initiation of investigation against Multi-National Accounting Firms and Indian Chartered Accountant firms having arrangements with them, for breach of the code of professional conduct prescribed under the Chartered Accountants Act, 1949.

2. Subsequent to filing of this writ petition, Pricewaterhouse Coopers Private Limited, KPMG-Maruti Info-Tech Centre, Deloitte Haskins & Sells and Earnst & Young Private Limited were added as the respondents in this writ petition.

3. It is categorically stated by the learned advocates representing the said added respondents that they are not in chartered accountancy profession. They are only rendering consultancy services.

4. Mr. K.G Raghavan, learned senior advocate appearing for respondent No. 5-Deloitte Haskins & Sells submits that his client is a partnership firm registered with the Institute of Chartered Accountants of India (“the ICAI” for short). The partners, are, also registered with the said institute.

5. Mr. Sriranga, learned advocate appearing for respondent Nos. 1 and 2-ICAI draws our attention to the status report submitted by the ICAI on February 06, 2014.

6. In paragraph No. 4 of the status report, it has been categorically stated that the institute has, already, taken necessary initiatives pursuant to the recommendations contained in the Report on Operation of Multinational Network Accounting Firms in India (Annexure-D to the writ petition).

7. Mr. Sriranga, further, submits that if any complaint is received, the authorities of the ICAI shall look into the matter for redressal of the grievances.

8. In view of what we have stated hereinabove, nothing survives for consideration in this writ petition.

9. Therefore, the writ petition is disposed of.

10. We make no order as to costs.

11. In view of the disposal of this writ petition, interlocutory application No. 1 of 2012 would not survive for consideration.