Naresh Kumar Vaid vs M/S Jrs Impex Pvt. Ltd.
2010 Latest Caselaw 4495 Del

                * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                              Date of Reserve: September 13, 2010
                                                Date of Order: 23rd September, 2010
+ Crl.M.C.No. 4072/2009
%                                                                       23.09.2010

        Naresh Kumar Vaid                                  ... Petitioner
                         Through: Mr. Nitin Mittal, Advocate

                Versus


        M/s JRS Impex Pvt. Ltd.                                         ... Respondent



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 my judgment rendered in Crl.M.C.No. 2652/2010,

titled as Shree Raj Travels & Tours Ltd. & Ors. v. Destination of the

World (Subcontinent) Private Limited, today, this petition is not

maintainable and is hereby dismissed as such.

September 23, 2010 SHIV NARAYAN DHINGRA, J. vn