Dr. Raman Kumar Juneja vs State (Nct Of Delhi)
2010 Latest Caselaw 3794 Del

                   * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                     Date of Reserve: July 12, 2010
                                                     Date of Order: 13th August, 2010

+ Crl.M.C.No. 3239/2009
%                                                                      13.08.2010

          Dr. Raman Kumar Juneja                          ... Petitioner
                          Through: Mr. S.S.Gandhi, Sr. Advocate with
                          Mr. Prag Chawla, Advocate

                   Versus


          State (NCT of Delhi)                        ... Respondent
                             Through: Mr. V.K.Aggarwal, Advocate &
                             Mr. Chand Zafar, Advocate for the Complainant


JUSTICE SHIV NARAYAN DHINGRA

1. Whether reporters of local papers may be allowed to see the judgment?

2. To be referred to the reporter or not?

3. Whether judgment should be reported in Digest?

JUDGMENT

In view of order passed by this Court in Crl.M.C.No. 3022/2009,

this Criminal Miscellaneous has become infructuous and is hereby dismissed

as such.

August 13, 2010 SHIV NARAYAN DHINGRA, J. vn