Sudesh Kohli vs State & Anr.
2009 Latest Caselaw 2437 Del

*        IN THE HIGH COURT OF DELHI AT NEW DELHI


%                              Date of reserve: 20.05.2009
                               Date of decision: 02.07.2009

+       Crl.M.C. 352/2009

        MRS. SUDESH KOHLI                              ...PETITIONER
                      Through:       Mr. Vijay Aggarwal, Mr. Vishal
                                     Garg, Mr. Vishal Garg, advs.

                                  Versus


        STATE AND ANR.                                ...RESPONDENTS
                         Through:    Mr. Ramesh Gupta, Sr. adv. with
                                     Mr. P.S. Singal, Mr. Ankur, Mr.
                                     Pradeep    Kumar,      advs.  for
                                     respondent No.2.

        CORAM:
        HON'BLE MR. JUSTICE MOOL CHAND GARG

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?

:       MOOL CHAND GARG, J.

For orders see Crl.M.C. 1021/2009.

MOOL CHAND GARG, J. JULY 02, 2009 anb/ag