Sudesh Saxena vs Enforcement Directorate
2009 Latest Caselaw 5283 Del

*         IN THE HIGH COURT OF DELHI AT NEW DELHI

+       Crl.Rev.P.558/2007 & Crl.M.A.9926/2007

%                               Date of reserve : 15.12.2009
                                Date of decision: 17.12.2009

       SUDESH SAXENA                     ...PETITIONER
                   Through: Mr.R.K.Handoo, Mr.Aditya Chaudhary,
                           and Mr.Manish Shukla, Advocates

                                   Versus

       ENFORCEMENT DIRECTORATE           ...RESPONDENT
                 Through: Ms.Rajdipa Behura and Mr.C.S.Chauhan,
                        Advocates

CORAM:
HON'BLE MR. JUSTICE MOOL CHAND GARG

1.     Whether the Reporters of local papers       Yes
       may be allowed to see the judgment?

2.     To be referred to Reporter or not?          Yes

3.     Whether the judgment should be              Yes
       reported in the Digest?

MOOL CHAND GARG, J.

For orders, see judgment in Crl.Rev.P. No. 557/2007.

MOOL CHAND GARG, J. December 17, 2009 dc