PFIMEX PHARMACAUTICALLIMITED Vs. GARDEN FINANCE LTD

JUDGEMENT

(1.) Both these petitions may be disposed of by a common order.

(2.) Heard the learned Counsel for the petitioner and the learned Public Prosecutor.

(3.) There is absolutely no justification whatsoever on the part of the learned VI Additional Metropolitan Sessions Judge, Secunderabad. In refusing to furnish the certified copy of the docket sheet in Criminal Appeal Nos.472 and 473 of 1999. After all, the proceedings are not confidential but form an integral part of the judicial proceedings. The petitioner is undoubtedly entitled for the certified copy of the said proceedings.