MADHAVENDRA L. BHATNAGAR Vs. BHAVNA LALL

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) This appeal takes exception to the judgment and order dated 11.11.2020 passed by the High Court of Madhya Pradesh, Principal Seat at Jabalpur in M.P. No. 2193 of 2020, whereby the order passed by the Trial Court, namely, Court of First Additional Principal Judge, Family Court, dated 02.07.2020 in Case RCS No. 1089 of 2019 rejecting application filed by the appellant under Order 39 Rule 3 read with Section 151 of Civil Procedure Code for granting interim anti-suit injunction against the respondent came to be affirmed.