The present appeal has been filed against the impugned order dated 7.8.2009 of the learned Single Judge disposing of two applications filed in the suit, one by the plaintiff/appellant for ... grant of injunction and the second of the defendant/respondent for vacation of the interim injunction. By the impugned order, the learned Single Judge had dismissed the injunction application of the plaintiff/appellant and allowed the application for vacation of injunction of the defendant/respondent and the interim order dated 8.1.2007 passed in favour of the appellant/plaintiff was vacated.