LAWS(DLH)-2026-1-133

DRY Vs. STATE NCT OF DELHI

Decided On January 15, 2026
Dry Appellant
V/S
STATE NCT OF DELHI Respondents

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) This application seeks permission to file lengthy synopsis and list of dates of more than five pages.

(3.) For the reasons stated in the application, the same is allowed. The lengthy synopsis and list of dates are taken on record.