NEETA BHARDWAJS 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.) This is an application seeking release of the sum of money which is deposited in Suit No.146/05 (new no. CS SCJ 96542/16) titled Gian Prakash v. Har Saroop Sharma. The memo of parties in the said suit is as under: