NEETA BHARDWAJ Vs. KAMLESH SHARMA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) This is a matter pertaining to the Kalkaji Mandir, and has been heard by this Court from time to time.

(3.) Today, at the outset, Mr. Yogender Nath Bhardwaj, has appeared and handed over various orders passed by various Courts in respect of the Kalkaji Mandir. It is his submission that he belongs to Thulla Bahadur and there is a suit pertaining to the Kalkaji Mandir, pending before the original side of this Court being CS (OS) 642/2005 titled Shri U.N. Bhardwaj v. Shri. Y.N. Bhardwaj and ors., in which he is the Defendant. He seeks liberty to appear before this Court on 24th September, the date already fixed in these matters, to assist the Court. Liberty to appear is granted.