RAKHEE BAHL Vs. PANKAJ BAHL

JUDGEMENT

(1.) C.M.No.4004/2021 Exemption allowed, subject to all just exceptions. The application stands disposed of. MAT.APP.(F.C.) 19/2021 & C.M.No.4003/2021

(2.) By the impugned order, the Family Court has dismissed the application preferred by the appellant/plaintiff under order 39 rule 1 & 2 CPC to seek interim restraint against the defendant/respondent proceeding with the said suit.

(3.) The interim application was initially taken up by the learned Principal Judge(South), Family Court, Saket on 12.10.2020. On the said date, while issuing summons in the suit and notice in the interim application to the defendant/respondent, the learned Judge granted an injunction till the next date of hearing, restraining the defendant/respondent from, in any manner, prosecuting, pursuing or going ahead with his divorce action or any other proceedings as emanating from the matrimony between the parties in the aforesaid case pending in the Singapore Court.