Sri C. Ramakrishna vs Prakashwati & Anr.
2010 Latest Caselaw 726 Del

            *       IN THE HIGH COURT OF DELHI AT NEW DELHI


                                                      Date of Reserve: February 01, 2009
                                                         Date of Order: February 08, 2010
+ Cont. Cas(C) 580/2008
%                                                                             08.02.2010
      Sri C. Ramakrishna                                             ...Petitioner
      Through: Mr. Rajeev Kumar, Advocate

        Versus

        Prakashwati & Anr.                                           ...Respondents
        Through:     Mr. P.K. Dhamija, Advocates for R-4 and 5.
                     Mr. Mahesh K. Chaudhary, Advocate for R-1


        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

1. In view of my findings in CM (M) 829 of 2005 titled as C. Rama Krishnan & Anr. versus

Oriental Bank of Commerce & Ors., the present contempt petition stands dismissed. No orders as

to costs.

February 08, 2010 SHIV NARAYAN DHINGRA J. rd

Cont Cas(C) 580/2008 C. Ramakrishna v. Prakashwati & Anr. Page 1 Of 1