NEETA BHARDWAJ Vs. KAMLESH SHARMA

JUDGEMENT

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

(2.) These matters pertain to the Kalkaji Mandir, which this Court has been hearing from time to time. These are part-heard matters. FAO 36/2021 and CM APPLs.2914/2021, 10442/2021, 10444/2021, 20904/2021, 23819/2021, 25868/2021, 25869/2021, 25870/2021, 25884/2021, 26495/2021, 29121/2021, 25885/2021, 43944-46/2021, 3172/2022, 3455/2022, 5641/2022, 5642/2022, 38063/2021, 38289/2021, 39643/2021, 5803/2022, 7745-46/2022, CONT.CAS(C) 614/2021, CS (OS) 527/2021, CS (OS) 533/2021, CS (OS) 538/2021, CS (OS) 541/2021, CS (OS) 544/2021, CS (OS) 547/2021, CS (OS) 55/2022, CS (OS) 56/2022, CS (OS) 57/2022, CS(OS) 588/2021, CS(OS) 2499/2021, CM (M) 323/2021 and CM APPLs.14178/2021, 20945/2021, 20949/2021, 40269/2021, CM (M) 575/2021

(3.) Vide previous orders dtd. 15/11/2021 and 1/2/2022, this Court had directed the Delhi Jal Board to inspect the premises of the Kalkaji Mandir and ensure that the choking, leakage and overflow problems in the water supply be dealt with expediently. Pursuant to the same, Ms. Sangeetha Bharathi, ld. Standing Counsel appearing for the Delhi Jal Board, seeks some more time to comply with the previous orders of this Court. Accordingly, let the status report be filed by the Delhi Jal Board, in FAO 36/2021 and connected matters Page 4 of 8 terms of the previous order dtd. 1/2/2022, by the next date of hearing.