LAWS(DLH)-2026-2-112

NEERAJ SINGH Vs. UNION OF INDIA

Decided On February 10, 2026
NEERAJ SINGH Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

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

(2.) The application is disposed of.

(3.) The present petition has been filed seeking the following prayer: