Satish Kumar Goel vs State (Govt. Of Nct Of Delhi) & ...
2009 Latest Caselaw 1088 Del

*          HIGH COURT OF DELHI : NEW DELHI



          Judgment reserved on: March 27, 2009

          Judgment delivered on: March 31, 2009


+          Crl. M.C. No. 8370 of 2006


%    Satish Kumar Goel                          ....Petitioner

                          Through:      Mr. Nishit, Advocate

                      Versus

     State (Govt. of NCT of Delhi) & Others..... Respondent

                          Through:    Mr. Amit Sharma,
                          Additional Public Prosecutor for
                          respondent Nos. 1 to 3.
                          Mr. Bankim Kulshrestha, Mr. Kishan
                          Kumar & Mr. Deepak Vohra, Advocates
                          for respondent No.4.
COARM

Hon'ble Mr. Justice Sunil Gaur


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?

SUNIL GAUR, J.

For orders see Crl.M.C. No. 8006/2006.

Sunil Gaur, J.

March 31, 2009 rs

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