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.) Today, the ld. Administrator has handed over a compilation of documents running into 38 pages which is a report filed in accordance to the order dtd. 22/12/2023 . The relevant portion of the said order is set out below: