B. Bhattacharya, J. - (1.) This appeal under Clause 15 of the Letters Patent is at the instance of the Defendant Nos. 1 and 3 in a suit for defamation and is directed against an order dated 4th August, 2010, passed by a learned Single Judge of this Court by which His Lordship disposed of three applications being G.A. No. 2867 of 2009 claiming interlocutory relief in the suit for defamation, G.A. No. 3390 of 2009 being the application for revocation of leave granted under Clause 12 of the Letters Patent by the Defendant No. 1 and G.A. No. 1367 of 2010 filed by the Plaintiff alleging violation of the interim order of injunction earlier granted.
(2.) By a common order the learned Single Judge has dismissed the application for revocation of leave filed by the Defendant No. 1, the Plaintiffs' application for interim order has been disposed of by restraining the Defendants, their servants and agents or assigns from publishing any comments in the Defendants' newspaper imputing improper motive to the Plaintiffs or any of them and further restraining them from describing the Plaintiffs or anyone of them as cheats or using of per se defamatory words about the Plaintiffs or any of them. His Lordship, however, made it clear that the order will not prevent the Defendant from publishing news concerning the Plaintiff/company subject to the article justifying the basis of the news. The Defendants were also reminded that journalistic morality and ordinary propriety demand that if allegations are made against a person, then the article should make it clear that they are allegations and not established facts.
(3.) As regards the applications for disobedience of the injunction filed by the Plaintiff, the learned Judge has attached the property of the Defendant in Lenin Sarani and passed an order of injunction restraining the Defendants from dealing with or disposing of or alienating or encumbering any of the assets at the office at Room No. F/F -2, 79 Lenin Sarani, for a period of one year from the date of passing of the order.;