ASHOK BHARDWAJ Vs. DINKAR BHARDWAJ

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) These matters pertain to the Shri Kalkaji Mandir, which this Court has been hearing from time to time. These are part heard matters.

(3.) In this matter, Mr. Avinash Chaurasiya, ld. Counsel for the Defendant, submits that Defendant No.15-Mr. Dinesh Bhardwaj, who succeeded in the auction conducted on 4/10/2019 for the Bari to conduct puja amongst members of Thulla Bahadur has not deposited the share of Defendant No.54 - Mr. Naveen Bhardwaj.