Delhi High Court - Orders
Dalip Singh And Ors vs Union Of India And Ors on 22 January, 2026
Author: Amit Bansal
Bench: Amit Bansal
$~64
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 939/2026 & CM APPL. 4602/2026, CM APPL. 4603/2026
DALIP SINGH AND ORS. .....Petitioners
Through: Dr. Suresh Chandra Nagar, Mr. Sahil
Azam, Mr. Vivek Janmeda, Mr.
Mukeem Chauhan, Ms. Simran
Jaspal, Ms. Sakshi Jaiswal, Ms.
Ruchiba & Mr. Debaditya Dutta,
Advocates with petitioners in-person.
versus
UNION OF INDIA AND ORS .....Respondents
Through: Mr. Ripudaman Bhardwaj (CGSC)
along with Mr. Sanjay Pal, GP,
Advocates for R-1.
Mr. T. Singhdev along with Ms.
Yamini Singh, Mr. Abhijit
Chakravarty and Mr. Tanishq
Srivastava, Advocates.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 22.01.2026
1. The present writ petition has been filed by the petitioners who are advocates, challenging the Circular dated 14th January, 2026 issued by the respondent no. 3/ Bar Council of Delhi (BCD) debarring advocates who had failed to submit their online verification form on the BCD web portal on or before 30th November, 2025 from being included in the voters list for the ensuing BCD elections to be held in February 2026.
W.P.(C) 939/2026 Page 1 of 5This 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 22/01/2026 at 20:41:34
2. The Supreme Court vide order dated 18th November, 2025 in W.P.(C) 1319/2019 titled M. Varadhan v. Union of India & Anr. had passed directions regarding holding of the elections to various Bar Councils in India including the modalities thereof. The relevant extracts from the said order are set out below:
W.P.(C) 939/2026 Page 2 of 5This 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 22/01/2026 at 20:41:34 W.P.(C) 939/2026 Page 3 of 5 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 22/01/2026 at 20:41:34
3. A perusal of paragraph 20 of the aforesaid order shows that any aggrieved person may challenge a decision of the High-Powered Election Committee/ Special Committee before the High-Powered Election Supervisory Committee. It is further provided that no civil court or high court shall have the power to entertain any petition against such decision.
4. Accordingly, after some hearing, counsel for the petitioners seeks to W.P.(C) 939/2026 Page 4 of 5 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 22/01/2026 at 20:41:34 withdraw the present writ petition with a liberty to challenge the Circular dated 14th January, 2026 issued by the Special Committee before the High- Powered Election Supervisory Committee constituted by the Supreme Court under the aforesaid order.
5. The petition is dismissed as withdrawn with the aforesaid liberty.
6. Pending applications also stand disposed of.
7. It is made clear that no observations with regard to the merits of the case have been made.
AMIT BANSAL, J JANUARY 22, 2026/mk W.P.(C) 939/2026 Page 5 of 5 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 22/01/2026 at 20:41:34