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Del. HC: Issuance of Anti-Suit Injunction Possible if Foreign Proceedings Oppressive or Vexatious - (04 Jan 2024)

FAMILY

Delhi High Court while observing that cases of injunction are governed by the doctrine of equity, has held that Indian Courts can issue anti-suit injunction in the interest of justice if matrimonial proceedings in a foreign court relating to non-resident Indians are oppressive or vexatious.

Tags : DELHI HIGH COURT   ANTI-SUIT INJUNCTION   OPPRESSIVE   MATRIMONIAL  

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