Pradeep Kumar vs Nikhil @ Rahul
2009 Latest Caselaw 4874 Del

*           IN THE HIGH COURT OF DELHI AT NEW DELHI



                                                         Reserved on: 09.11.2009
%                                                     Date of decision: 27.11.2009


+                               Crl. REV. P. No.499 of 2007


PRADEEP KUMAR                                               ...PETITIONER/
                                                            REVISIONIST
                                Through:        Mr. Ajay Veer Singh Jain, Adv.


                                          Versus


NIKHIL @ RAHUL                                              ...RESPONDENT
                                Through:        Mr. Ramesh Sharma, Sr. Adv.
                                                with Mr. Bharat Sharma &
                                                Mr. Sumit Arora, Advocates.


CORAM:
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE AJIT BHARIHOKE

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?

SANJAY KISHAN KAUL, J.

1. For orders see Crl. A. No.503/2009.

SANJAY KISHAN KAUL, J.

NOVEMBER 27, 2009 AJIT BHARIHOKE, J. b'nesh

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