DINESH SINGH THAKUR Vs. SONAL THAKUR

JUDGEMENT

(1.) The present appeal has been filed against the impugned judgment and order dated 03.11.2016 passed by the High Court of Punjab and Haryana at Chandigarh in CR No. 7190 of 2016 whereby learned single Judge of the High Court dismissed the revision filed by the appellant-husband against the order dated 18.10.2016 passed by the District Judge, Family Court, Gurgaon in Civil Suit No. 15 of 2016 whereby ad-interim injunction granted against the respondent-wife, vide order dated 26.09.2016 has been vacated. Brief facts:-

(2.) Having regard to the nature and circumstances of the case, we do not intend to discuss all the facts in detail at this stage. Hence, the facts are stated in a summarized way only to appreciate the issue involved in this instant appeal.

(3.) Heard Ms. Indu Malhotra, learned senior counsel for the appellant-husband and Mr. V. Giri, learned senior counsel for the respondent-wife and perused the record. Point(s) for consideration:-