Delhi High Court - Orders
Siddharth Sahib Singh vs Apex Council Of Ddca on 18 November, 2025
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~10 to 12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 685/2023
SIDDHARTH SAHIB SINGH .....Appellant
Through: Mr. Samar Bansal and Mr. Zeeshan
Deewan, Mr. Shrutanjaya Bhardwaj,
Ms. Anushka Singhal, Ms. Siddhi
Nagwekar, Ms. Yashi Bajpai, Mr. Yash
Tayal, Ms. Shubhanshi Phogat, Advs.
versus
APEX COUNCIL OF DDCA .....Respondent
Through: Mr. Sandeep Sethi, Sr. Adv. with Mr. T.
Singhdev, Mr. Bhanu Gulati, Mr.
Saurab Chadda, Mr. Abhijit, Mr.
Tanishq, Ms. Yamini Singh, Mr. Vidant
Sood, Ms. Ramanpreet Kaur, Mr.
Saurav Kumar, Advs. for DDCA
11
+ LPA 824/2023, CM APPL. 65124/2023, CM APPL. 65125/2023 & CM
APPL. 65126/2023
SIDDHARTH SAHIB SINGH .....Appellant
Through: Mr. Samar Bansal and Mr. Zeeshan
Deewan, Mr. Shrutanjaya Bhardwaj,
Ms. Anushka Singhal, Ms. Siddhi
Nagwekar, Ms. Yashi Bajpai, Mr. Yash
Tayal, Ms. Shubhanshi Phogat, Advs.
versus
APEX COUNCIL OF DDCA & ANR. .....Respondents
Through: Mr. Sandeep Sethi, Sr. Adv. with Mr. T.
Singhdev, Mr. Bhanu Gulati, Mr.
Saurab Chadda, Mr. Abhijit, Mr.
Tanishq, Ms. Yamini Singh, Mr. Vidant
Sood, Ms. Ramanpreet Kaur, Mr.
Saurav Kumar, Advs. for DDCA
12
+ LPA 90/2024 & CM APPL. 6189/2024
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 20/11/2025 at 21:17:55
H. R. SHARMA .....Appellant
Through: Mr. Akshay Ringe and Ms. Ishanee
Kapoor, Ms. Janhavi Negi, Advs.
versus
DELHI AND DISTRICT CRICKET ASSOCIATION & ORS.
.....Respondents
Through: Mr. Sandeep Sethi, Sr. Adv. with Mr. T.
Singhdev, Mr. Bhanu Gulati, Mr.
Saurab Chadda, Mr. Abhijit, Mr.
Tanishq, Ms. Yamini Singh, Mr. Vidant
Sood, Ms. Ramanpreet Kaur, Mr.
Saurav Kumar, Advs. for DDCA
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 18.11.2025
5. Heard learned counsel representing the parties.
6. Learned counsel representing the appellant in all these appeals have stated that by efflux of time, the appeals have been rendered infructuous.
7. Accordingly, the present appeals along with pending applications stand dismissed as withdrawn as having been rendered infructuous.
8. However, the issue as to whether the order or any decision passed or taken by the Ombudsman is appealable under Article 226/227 of the Constitution of India and whether such a petition is maintainable, is left open to be decided in some other matter, if the same arises in future.
DEVENDRA KUMAR UPADHYAYA, CJ TUSHAR RAO GEDELA, J NOVEMBER 18, 2025/j 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 20/11/2025 at 21:17:55