A.N.Sethuraman vs Cbi
2010 Latest Caselaw 4786 Del

                  * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of Reserve: 01st September, 2010
                                                       Date of Order: 8th October, 2010

+Crl. M.C. No. 1341/2007 & Crl. M.A. No. 4676/2007
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                                                                               08.10.2010

A.N. SETHURAMAN                                                        ..... Petitioner
                                Through: Mr. Dinesh Mathur & Mr. Amit Desai, Senior
                                        Advocates with Mr. R. Sasiprabhu, Mr. Anand
                                        & Mr. R. Chandrachud, Advocates.

                                versus

C.B.I.                                                               ..... Respondent
                                Through: Mr. S.K. Saxena, Advocate for CBI.



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 in Reliance Industries Ltd. v. C.B.I., Crl. M.C.

No. 1343 of 2007, announced today, the present petition is not maintainable and is

hereby dismissed as such.

OCTOBER 08, 2010 SHIV NARAYAN DHINGRA, J. acm