NEETA BHARDWAJ Vs. KAMLESH SHARMA

JUDGEMENT

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

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

(3.) Further to the previous order dtd. 7/3/2022, a meeting has been held between the officials of DDA, DUSIB, SDMC and the DCP, South East Delhi, along with their respective counsels. Further to the said meeting held on 11/3/2022 in the office of the Vice Chairman, DDA, a report has been filed. As per the said report: