K.K. Gupta vs State (Govt. Of Nct Of Delhi) & ...
2009 Latest Caselaw 1090 Del

*          HIGH COURT OF DELHI : NEW DELHI

          Judgment reserved on: March 27, 2009

          Judgment delivered on: March 31, 2009


+                 Crl. M.C. No. 289 of 2007

%    K.K. Gupta                       ....        Petitioner
                     Through:    Mr. Chetan Sharma, Senior
                                 Advocate with Mr. Rajiv Ranjan
                                 Pandey, Advocate

                           Versus

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