State (Delhi Admin) vs Suresh Singhal
2010 Latest Caselaw 4081 Del

           THE HIGH COURT OF DELHI AT NEW DELHI

%                                Judgment Reserved on: 20.08.2010
                                 Judgment Pronounced on: 01.09.2010

+            CRL.A. 217/1997

STATE (DELHI ADMIN)                                    ..... Appellant

                                   versus

SURESH SINGHAL                                         ..... Respondent

Advocates who appeared in this case: For the Appellant : Mr K.K. Sood, Sr Advocate with Ms Richa Kapoor, APP and Mr Kunal Malhotra, Advocate.

For the Respondent :Mr Siddharth Luthra, Sr Advocate with Mr Madhav Khurana, Mr Ankur Garg and Ms Priyanka Gupta, Advocates

CORAM:-

HON'BLE MR JUSTICE BADAR DURREZ AHMED HON'BLE MR JUSTICE V.K. JAIN

1. Whether Reporters of local papers may be allowed to see the judgment? Yes

2. To be referred to the Reporter or not? Yes

3. Whether the judgment should be reported in Digest? Yes

V.K. JAIN, J

For orders, see Crl.A. No. 232/1997.

(V.K. JAIN) JUDGE

(BADAR DURREZ AHMED) JUDGE SEPTEMBER 01, 2010 Ag