SUBHAJIT DUTTA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present Letters Patent Appeal has been filed assailing the orders dtd. 28/10/2025 and 3/11/2025 (hereinafter referred to as the "impugned orders") passed by the learned Single Judge in W.P.(Crl) 3258/2025 titled as "Subhajit Dutta vs. The State NCT of Delhi & Ors.", whereby the learned Single Judge dismissed the appellant's petition as well as the application seeking recall of the order dtd. 28/10/2025, holding both to be devoid of merit.

(2.) The appellant in person addressed the Court at the admission stage on 26/11/2025, however, we found that he was unable to correctly collate the facts, and was incomprehensible and inchoate as to the nature of the dispute as also the reliefs sought, which had also been pertinently noted by the learned Single Judge in the impugned order.

(3.) Finding unable to comprehend the grievances, we requested Mr. M.A. Niyazi, a practicing lawyer of this Court, to assist us on behalf of the appellant, and accordingly the matter was posted for the final hearing.