Yashvir Singh Tomar vs Cbi
2010 Latest Caselaw 5853 Del

                 * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of Reserve: 7th December, 2010
                                                Date of Order: 22nd December, 2010
+CRL.M.C. 3793/2010
%                                                                        22.12.2010


       YASHVIR SINGH TOMAR                                  ..... Petitioner
                       Through : Mr. K.T.S. Tulsi, Sr. Advocate with Mr.
                       Kuber Boddh, Advocate.

                       versus

       CBI                                                       ..... Respondent
                                Through: Mr. Harish Gulati and Ms. Deepti Gulati,
                                Advocates


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

This petition is not maintainable in view of the judgment of this Court in CDR.

(Retd.) Jarnail Singh Kalra, through Perokar/His wife Jasvinder Kalra Vs. C.B.I., in

Crl. M.C. No. 2866/2007, and Salam Singh Rathore Vs. C.B.I., in Crl. Rev. P.

521/2007, both decided on 22nd December, 2010.

December 22, 2010                            SHIV NARAYAN DHINGRA, J.
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