- (1.) Leave is granted.
(2.) This appeal is from the judgment and order dated April 1, 2002 made by a Division Bench of the High Court of Judicature at Bombay, in Appeal No. 287 of 2002, allowing the appeal filed by the respondent and setting aside the order of the learned single Judge granting anti-suit injunction against the respondent on the motion of the appellants. reported in AIR 2002 Bom 365
(3.) The plaintiffs in Suit No. 2422 of 2001 on the file of the High Court of Judicature at Bombay (ordinary original civil jurisdiction) are the appellants and the defendant therein is the respondent in this appeal.;