LAWS(DLH)-2024-5-13

ANKIT MISHRA Vs. SANTOSH SHARMA

Decided On May 06, 2024
Ankit Mishra Appellant
V/S
SANTOSH SHARMA Respondents

JUDGEMENT

(1.) I never thought that God would, one day, be a litigant before me.

(2.) This appears, however, thankfully, to be a case of Divinity By Proxy.The lis

(3.) Appellant 2 in this appeal is Lord Hanuman, worshipped by millions across the globe and known by over a thousand names, among them Anjaneya and Bajrangbali. Appellant 1 Ankit Mishra is a 31 year old youth, who claims to be the next friend of Appellant 2. The corpus of the dispute is a property situated at T-201, Jain Colony, Part-I, Uttam Nagar, New Delhi.CS 642/2019, from which the present appeal originates