SUBHASH CHANDRA TRIPATHI Vs. POOJA BHANDARI

JUDGEMENT

(1.) Learned counsel appearing for the petitioner hands over a copy of the order dtd. 5/12/2022 passed by the learned Trial Court in compliance of the order dtd. 28/11/2022 passed by this Court, whereby the learned Trial Court has passed an ad-interim injunction till such time that the application under Order 39 Rules 1 and 2 of the CPC, 1908, is heard and decided by it on merits. [ The proceeding has been conducted through Hybrid mode ]

(2.) The order dtd. 5/12/2022 passed by the learned Trial Court is taken on record.

(3.) In view of the above, no further orders are required from this Court.