Delhi High Court - Orders
Prithipal Singh vs Government Of Nct Of Delhi Through Its ... on 6 February, 2026
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4/2023, CM APPL. 35268/2025, CM APPL. 78585/2025
PRITHIPAL SINGH .....Petitioner
Through: Mr. Kanwarpal Singh, Adv.
versus
GOVERNMENT OF NCT OF DELHI THROUGH ITS
SSECRETARY AND ANR. .....Respondents
Through: Mr. Anubhav Gupta, Panel Counsel
(Civil), GNCTD.
Mr. T Singhdev, Mr. Vedant Sood,
Advs. for BCD.
Mr. J.P.N. Shahi, Adv. for Insurance
Company.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 06.02.2026
1. The matter has been received on transfer.
2. The background facts and circumstances are synoptically noted in order dated 15th April 2025.
3. Mr. Kanwarpal Singh, counsel for petitioner states that their written synopsis is already on record.
4. Mr. Anubhav Gupta, counsel for Government of National Capital Territory of Delhi ('GNCTD'), states that he shall file his written synopsis, not exceeding three pages, justifying the stand which has been taken by the GNCTD rejecting the claim of petitioner, who is a Delhi based Advocate and had applied under the Advocate Welfare Scheme sponsored by the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/02/2026 at 20:44:32 GNCTD. The same will be filed within a period of three weeks from today.
5. Even though his earlier claims had been cleared during 2021, his subsequent claim for cancer treatment in 2022 was denied because of technical objections.
6. Mr. J.P.N. Shahi, counsel appearing on behalf of New India Assurance Co. Ltd. will also file their written synopsis within a period of three weeks and advance copy of the same will be given to Mr. Kanwarpal Singh, counsel for petitioner.
7. Re-notify on 7th April 2026.
8. Order be uploaded on the website of this Court.
ANISH DAYAL, J FEBRUARY 6, 2026/ak/zb This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/02/2026 at 20:44:32