1. M.A. No.171 of 2026 – This M.A. has been preferred by the original appellant with a prayer seeking exemption from filing certified copy of the impugned order. 

2.Having heard the counsel for the appellant and looking to the facts and circumstances of the case and also looking to the fact that no counter affidavit has been filed by the respondent in this M.A., hence, we hereby allow this M.A. subject to the condition that neatly typed copy of the impugned order shall be supplied which shall be true and correct copy.  This M.A. is hereby allowed and disposed of. 

3. Counsel appearing for the respondent is seeking time to file reply.  Time to file reply is extended till the next date of hearing.

4.  The matter is, therefore, adjourned to 18.9.2026.