Bhola Nath & Anr. vs Sate (Govt. Of Nct Of Delhi)
2009 Latest Caselaw 2732 Del

Citation : 2009 Latest Caselaw 2732 Del
Judgement Date : 20 July, 2009

Delhi High Court

Bhola Nath & Anr. vs Sate (Govt. Of Nct Of Delhi) on 20 July, 2009

Author: Kailash Gambhir

       * IN THE HIGH COURT OF DELHI AT NEW DELHI


+                   Crl. Appeal No. 871/2008
                                 Judgment reserved on: 12.05.2009

%                                 Judgment delivered on: 20.07,2009


Bhola Nath & Anr.                        ...... Appellant.
                        Through: Mr. S.S.Gandhi, Senior Advocate
                             with Mr. Abhilash Mathur

                   versus

State(Govt. of NCT of Delhi)          ..... Respondent
                       Through: Mr. Pawan Sharma, Addl. P.P. for
                                State

CORAM:
HON'BLE MR. JUSTICE KAILASH GAMBHIR

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?


KAILASH GAMBHIR, J.

* For orders, see Crl.A. No. 807/2008.

July 20, 2009 KAILASH GAMBHIR, J.

MG/PKV/RKR

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