NEETA BHARDWAJ Vs. KAMLESH SHARMA

JUDGEMENT

(1.) This hearing has been done in physical Court. Hybrid mode is permitted in cases where permission is being sought from the Court.

(2.) These matters pertain to the Kalkaji Mandir, which this Court has been hearing from time to time. These are part heard matters.

(3.) At the outset, Mr. Neeraj Bhardwaj, ld. Counsel for the Plaintiff in CS(OS) 556/2021, which was disposed of vide order dtd. 9/12/2021, submits that he seeks a clarification in paragraph 61 of the said order. He submits that the plaintiffs in the said suit are Shri Kalkaji Mandir Prabandhak Sudhar Committee, Mr. Ajay Bhardwaj, Mr. Vijay Bhardwaj, Ms. Rakhi and Ms. Rajni Gaur, however in the said order, it is recorded as Mr. Tarun Gaur. Accordingly, he seeks a clarification/rectification in respect thereof. Paragraph 61 shall stand rectified in terms pleaded. Ordered accordingly.