LAWS(DLH)-2022-5-334

NEETA BHARDWAJ Vs. KAMLESH SHARMA

Decided On May 20, 2022
Neeta Bhardwaj Appellant
V/S
KAMLESH SHARMA Respondents

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 previous order dtd. 27/9/2021, Ms. Manmeet Arora was appointed as Assistant to the ld. Administrator. The relevant paragraph of the said order is set out below: