- (1.) Leave granted.
(2.) This appeal takes exception to the judgment and order dated 15.07.2019 passed by the High Court of Delhi at New Delhi in C.M.(M) No.1019 of 2019, whereby the High Court entertained the writ petition filed by the respondent herein, Assem Agarwal, under Article 227 of the Constitution of India challenging the order dated 01.12.2018 passed by the Family Court, Patiala House in H.M.A. No.33 of 2012 directing the respondent to produce the subject documents.
(3.) The High Court by the impugned order not only entertained the writ petition but stayed the trial before the Family Court, which is pending since 2011 (renumbered in 2012).;