NEETA BHARDWAJ Vs. KAMLESH SHARMA

JUDGEMENT

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

(2.) Allowed, subject to all just exceptions. CM APPL.42042/2022 is disposed of.

(3.) Vide previous order dtd. 9/9/2022, this Court had noted the progress of the redevelopment of the Kalkaji Mandir and passed comprehensive directions, with the inputs of all stakeholders. Considering that the construction of all temporary shops had been completed, the Court had further directed that the same may be allotted, so that no temporary table arrangements would be required for the upcoming Navratas. It had also directed that status quo as to the entry and exit routes to the Mandir shall continue, as there were differing contentions by the parties in this regard.