LAWS(DLH)-2026-2-64

SHUBHAM KUMAR SINGH Vs. UNION OF INDIA

Decided On February 05, 2026
Shubham Kumar Singh Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Exemption is allowed, subject to all just exceptions.

(2.) The application stands disposed of. W.P.(C) 1608/2026

(3.) This petition is filed with the following prayers:-