ELSEVIER LTD. Vs. ALEXANDRA ELBAKYAN

JUDGEMENT

(1.) Allowed. The plaintiffs are permitted to file additional documents.

(2.) Allowed, subject to the plaintiffs curing the deficiencies referred to in the captioned application within two weeks from today.

(3.) This is an application filed by the plaintiffs under Section 151 of the Code of Civil Procedure, 1908 [CPC] seeking exemption not only from filing original and certified copies of certain documents but also from filing legible copies of the dim annexures.