Kamla vs State (Delhi Admn.)
2009 Latest Caselaw 1296 Del

Citation : 2009 Latest Caselaw 1296 Del
Judgement Date : 9 April, 2009

Delhi High Court

Kamla vs State (Delhi Admn.) on 9 April, 2009

Author: V.B.Gupta

*       HIGH COURT OF DELHI : NEW DELHI

                     Crl.App.No.7 of 1994

%              Judgment delivered on: 9th April, 2009

Kamla W/o Brahm Parkash
R/o Village-Nizampur Majra,
P.S.-Farmana,
Distt.-Sonepat,
Haryana.                               ...Appellant

               Through: Mr.K.B.Andley, Sr.Adv. with
                        Mr.M.L.Yadav, Adv.
                    Versus
State (Delhi Admn.)
Delhi.                            ...Respondent.
               Through: Mr.Sunil Sharma, Adv.
Coram:
HON'BLE MR. JUSTICE V.B. GUPTA
HON'BLE MR.JUSTICE BADAR DURREZ AHMED

1. Whether the Reporters of local papers may
   be allowed to see the judgment?
2. To be referred to Reporter or not?
3. Whether the judgment should be reported
   in the Digest?

V.B.Gupta, J.

For orders, see Crl. App. No.207/1993.

V.B. GUPTA, J

BADAR DURREZ AHMED, J April 09, 2009 Bisht

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