B.P.SARAF,J. - (1.) THE appellants are aggrieved by the impugned order of the learned Single Judge dated 30th August 1966 by which, in addition to other reliefs, the learned Single Judge granted interim order in terms of prayer clauses (a) and (b) of the notice of motion taken out by the respondent No.1. The prayer clauses (a) and (b) read as follows :- (a)that a temporary order and injunction be granted restraining the defendants 1 to 5 from printing, publishing and circulating in any manner whatsoever and other and further defamatory articles against the plaintiffs and/or his companies in any manner whatsoever either in the said 'Onlooker' magazine or (any other publications, magazines and periodicals printed and published by defendant Nos.3 to 5 or otherwise; (b)that a temporary order and injunction be granted restraining and defendant Nos.1 to 5 from reprinting, reproducing, republishing and recirculating in any manner whatsoever the impugned article published in 'Onlooker" magazine in its issue dated 30th April 1993 being Exh.'A' hereto;"
(2.) THE appellants are aggrieved in so far as injunction in terms of prayer (a) is concerned. We have heard the learned counsel for the parties at length. We are of the opinion that the grievance of the appellants can be met if the following clarification is made in so far as the injunction in terms of prayer (a) is concerned :- "That the above order shall not operate as a restraint against the appellants in publishing any article, matter etc. in their magazine 'Onlooker' relating to the Respondent No.1 if the said matter is not defamatory according to the appellants and for which the appellants have valid defence under the law." With the above modification in the impugned order in so far as it relates to injunction in terms of prayer (a), this appeal is disposed of. There shall be no order as to costs.;