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.) Vide last order dated 15th November 2021, various directions were issued to the Delhi Police, SDMC, the ld. Administrator appointed by this Court, DUSIB, Delhi Jal Board as well as some of the baridaars.