J.C. Gupta And Co. vs State (Govt. Of Nct Of Delhi) & ...
2009 Latest Caselaw 992 Del

Citation : 2009 Latest Caselaw 992 Del
Judgement Date : 25 March, 2009

Delhi High Court

J.C. Gupta And Co. vs State (Govt. Of Nct Of Delhi) & ... on 25 March, 2009

Author: Sunil Gaur

*              HIGH COURT OF DELHI : NEW DELHI
               Judgment reserved on : March 18, 2009
             Judgment delivered on : March 25, 2009

+                           Crl. M.C. No. 992/2007

%       J.C. Gupta and Co.                     ...Petitioners
                  Through: Mr. J.L. Gupta, Advocate

                                      Versus

        State (Govt. of NCT of Delhi) & Another ...Respondents
                  Through: Mr. R.N. Vats, Additional public
                            Prosecutor for the State

CORAM:
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. 1581/2007.

Sunil Gaur, J.

March 25, 2009 rs

Crl. M.C. No. 992 of 2007 Page 1

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