Vinod Kumar Jain vs Shri Ram Kumar
2010 Latest Caselaw 3516 Del

                        * IN THE HIGH COURT OF DELHI AT NEW DELHI

+Crl. M.C. No.3198/2009
%                                                                            28.7.2010
       SATISH KUMAR & ANR.                                          ..... Petitioners
       Through: Mr. Kanwal Chaudhary, Advocate.

                                      Versus

         TRAVEL PLUS & ORS.                                         ..... Respondents
         Through: None.
                                                        Date of Reserve: July 13, 2010
                                                        Date of Order: 28th July, 2010
+ CRL.M.C. 1793/2009
%                                                                            28.7.2010
       KASHIF MOHAMMAD & ANR                             ..... Petitioner
       Through : Mr. S.D. Ansari, Advocate

                            Versus
         STATE                                              ..... Respondent
         Through : Mr. Gurpreet Singh, Adv. for R-2
                                                        Date of Reserve: July 7, 2010
                                                        Date of Order: 28th July, 2010
+CRL.M.C. 1280/2009
%                                                                             28.7.2010
      VINOD KUMAR JAIN                                            ..... Petitioner
      Through: Vinod Kumar Jain, Adv.

                            Versus

         SHRI RAM KUMAR                                        ..... Respondent
         Through: Nemo.
                                                        Date of Reserve: July 19, 2010
                                                        Date of Order: 28th July, 2010
+Crl. M.C. 3966/2009 & M.A. No. 8780/2010
%                                                                         28.7.2010
       MANISH PARWANI                                             ..... Petitioner
       Through: Mr. Arvind K. Nigam, Sr. Advocate with Mr. Hrishikesh Barvah

                            versus

         STATE & ANR.                                               ..... Respondent
         Through: Mr. O.P. Saxena, APP

                                                        Date of Reserve: July 20, 2010
                                                        Date of Order: 28th July, 2010




Crl.M.C. 1280.09, 3198.09, 3966.10, 3967.09 & 1793.09               Page 1 of 2
 +CRL.M.C. 3967/2009, Crl. M.A. 12437-38/2010
%                                                                                   28.7.2010

         MANISH PARWANI                                     ..... Petitioner
         Through: Mr. Arvind K. Nigam, Sr. Advocate with Mr. Hrishikesh Barvah

                            versus

         STATE & ANR.                                                 ..... Respondent
         Through: Mr. Sunil Sharma, APP

                                                                Date of Reserve: July 20, 2010
                                                                Date of Order: 28th July, 2010

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

The petitions are dismissed being not maintainable in view of judgment

delivered in Crl.M.C.No. 1996/2010 Rajesh Agarwal v. State & Anr. today.

July 28, 2010 SHIV NARAYAN DHINGRA, J. acm