Delhi High Court
Bhola Nath & Anr. vs Sate (Govt. Of Nct Of Delhi) on 20 July, 2009
Author: Kailash Gambhir
Bench: Kailash Gambhir
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ Crl. Appeal No. 871/2008
Judgment reserved on: 12.05.2009
% Judgment delivered on: 20.07,2009
Bhola Nath & Anr. ...... Appellant.
Through: Mr. S.S.Gandhi, Senior Advocate
with Mr. Abhilash Mathur
versus
State(Govt. of NCT of Delhi) ..... Respondent
Through: Mr. Pawan Sharma, Addl. P.P. for
State
CORAM:
HON'BLE MR. JUSTICE KAILASH GAMBHIR
1. Whether the Reporters of local papers may
be allowed to see the judgment?
2. To be referred to Reporter or not?
3. Whether the judgment should be reported
in the Digest?
KAILASH GAMBHIR, J.
* For orders, see Crl.A. No. 807/2008.
July 20, 2009 KAILASH GAMBHIR, J.
MG/PKV/RKR