MOHANSINGH Vs. TEXMACO

JUDGEMENT

(1.) Crl. M.A. No. 11429/2006 (Exemption) Exemption is granted subject to all just exceptions. WP (Crl.) No. 2403/2006 & Crl. M (B) No. 1824/2006 The petitioner has filed this writ petition seeking to set aside the order dated 04.08.2005 passed by the learned ACMM, Karkardooma Courts, Delhi and order dated 03.10.2006 passed by Ms. Reena Singh Nag, Additional Sessions Judge, Karkardooma Courts, Delhi.

(2.) Notice. Mr. Rajneesh Chopra, Advocate accepts notice of this petition on behalf of respondent No.l. Ms. Rajdipa Behura, Advocate accepts notice of this petition on behalf of respondent No. 2.

(3.) Arguments have been heard and this writ petition can be disposed of at admission stage itself.