DAMINI MANCHANDA Vs. AVINASH BHAMBHANI

JUDGEMENT

(1.) The present application was filed on behalf of the plaintiff seeking interim order restraining the defendant from proceeding with the divorce petition filed by him before the Superior Court of Justice, Ontario, Toronto, Canada (Canadian Court).

(2.) It is the case of the plaintiff that the plaintiff has filed a divorce petition against the defendant before the Family Court, Saket, New Delhi on 16/12/2020, which has been pending for over a year and the defendant has avoided service in the said matter. In order to harass the plaintiff, the defendant filed a divorce case in Canada on 13/12/2021.

(3.) The aforesaid application came up before the Predecessor Bench on 12/1/2022, when summons in the suit and notice in the present application were issued to the defendant. However, no ex parte interim injunction was granted at that stage.