- (1.) THIS first appeal from order is directed against the order dated 9.5.2011 passed by Civil Judge (Senior Division) allowing application 6 -C for interim injunction in Original Suit No. 2754 of 2010.
(2.) THE office has reported the appeal to be defective on the ground that typed copy of the judgment and formal order has not been filed. The Defendant -Appellants have filed an application for exempting them from filing typed copy in view of the fact that the certified copy filed is a typed copy and legible one.
(3.) WE therefore, dispense with the filing of the typed copy of the impugned judgment.;