RAKESH BHARDWAJ Vs. MAHANT SURENDER NATH

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.) Vide order dtd. 27/9/2021, the present matters pertaining to the Kalkaji Mandir were transferred to this Court under Sec. 24 of The Code of Civil Procedure, 1908. RFA 412/2021