Punjab-Haryana High Court
Dr. Amit Kumar Raut vs Central Bureau Of Investigation on 26 March, 2012
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Criminal Miscellaneous No.M-26013 of 2011
Date of Decision: March 26, 2012
Dr. Amit Kumar Raut
..... PETITIONER(S)
VERSUS
Central Bureau of Investigation
..... RESPONDENT(S)
. . .
CORAM: HON'BLE MR. JUSTICE SURYA KANT
. . .
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
. . .
PRESENT: - Mr. Akshay Bhan, Advocate, with Mr. Rajbir
Sehrawat, Advocate, for the petitioner.
Mr. Sumeet Goel, Advocate, for the respondent.
. . .
Surya Kant, J (Oral)
The petition stands disposed of in terms of a separate order of even date passed in Criminal Miscellaneous No.M-25299 of 2011 titled "Dr. Krishan Kumar Aggarwal vs. Director, Central Bureau of Investigation, New Delhi".
(Surya Kant)
March 26, 2012 Judge
C No. of 20 [2]
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