Delhi High Court - Orders
S M Matloob vs Iccr Ministry Of External Affairs on 29 January, 2026
Author: Sachin Datta
Bench: Sachin Datta
$~90
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 1991/2025
S M MATLOOB .....Petitioner
Through: Petitioner in person.
versus
ICCR MINISTRY OF EXTERNAL AFFAIRS .....Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 29.01.2026 CM APPL.6105/2026 (early hearing)
1. This is an application filed by the applicant / petitioner seeking early hearing.
2. Given the position of board of this Court, it is not possible to prepone the date of hearing.
3. The application is consequently, dismissed. CONT.CAS(C) 1991/2025
4. List on the date already fixed i.e. 09.04.2026.
5. It is made clear that the matter shall be taken up for hearing and disposal on the date fixed.
SACHIN DATTA, J JANUARY 29, 2026/cl This is a digitally signed order.
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