N.C.Garg & Anr. vs Registrar Of Companies, Nct Of ...
2010 Latest Caselaw 4724 Del

                * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             Date of Reserve: September 24, 2010
                                                   Date of Order: 6th October, 2010
+ Crl.M.C.No. 4141/2009
%                                                                      06.10.2010

        N.C.Garg & Anr.                                  ... Petitioner
                                 Through: Mr. Abhay Kumar Das, Advocate &
                                 Mr. Prem Kumar Jha, Advocate

                Versus


        Registrar of Companies, NCT of
        Delhi & Haryana                                  ... Respondent
                         Through: Mr. Gaurav M. Liberhan, Advocate


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 judgment of this Court delivered in Crl.M.C.No.

4007/2009 (Ajay Jain v. Registrar of Companies NCT of Delhi & Haryana)

on 22nd September, 2010, this petition is not maintainable and is hereby

dismissed as such.

October 06, 2010 SHIV NARAYAN DHINGRA, J. vn