Dharam Pal Singh vs Union Of India And Anr
2026 Latest Caselaw 2014 Del

Delhi High Court

Dharam Pal Singh vs Union Of India And Anr on 6 April, 2026

Author: C. Hari Shankar

Bench: C. Hari Shankar

                    $~13
                    *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +      W.P.(C) 13090/2022
                           DHARAM PAL SINGH                                    .....Petitioner
                                        Through:           None

                                              versus

                           UNION OF INDIA AND ANR              .....Respondents
                                         Through: Mr. Jagdish Chandra and Ms.
                                         Maanya Saxena, Advs.
                           CORAM:
                           HON'BLE MR. JUSTICE C. HARI SHANKAR
                           HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
                                              ORDER (ORAL)

% 06.04.2026

C. HARI SHANKAR, J.

1. There has been no appearance on behalf of the petitioner on the last date of hearing, or the date before that. Today, too, the petitioner is unrepresented.

2. The writ petition is accordingly dismissed in default and for non-prosecution.

C. HARI SHANKAR, J

OM PRAKASH SHUKLA, J APRIL 6, 2026/AR