PRIYA DARSHAN GUPTA Vs. ANOOP GUPTA

JUDGEMENT

(1.) Allowed, subject to just exceptions. FAO (COMM) 38/2024 and C.M. No. 11654/2024 [Application filed on behalf of the appellant seeking interim relief]

(2.) This appeal is directed against the order dtd. 31/1/2024 passed by the learned District Judge, Commercial Court-09 (Central District), Tis Hazari Courts, Delhi.

(3.) Via the impugned order, the learned District Judge disposed of the application dtd. 21/12/2020 filed by the respondent/plaintiff under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 [in short "CPC"].