JUHI CHAWLA Vs. SCIENCE AND ENGINEERING RESEARCH BOARD

JUDGEMENT

(1.) I.A. No. 6905/2021 under Section 149 of CPC

(2.) The plaintiffs seek time to pay the Court-fees under Section 149 read with Section 148 of CPC because of COVID-19 constraints and Plaintiff No. 1's visit to South Africa on or around 26th May, 2021.

(3.) Since the quantum of Court-fees quantified by the plaintiffs in para 147 of the plaint (at Rs. 12,210) may, perhaps, also be called into question (namely, as to how, in any case, the Court-fees cannot be less than Rs. 2 lakhs, especially since, at para 164, the suit has been valued by the plaintiffs themselves at Rs. 2 crores), the plaintiffs are ready to immediately file elaborate Written Submissions on this aspect, if required by this Court to do so.