ANISH SINGH THAKUR Vs. THROUGH ANUBHAV GUPTA

JUDGEMENT

(1.) Subject to the plaintiff filing the original, certified, clear, legible copies of any documents on which the plaintiff may seek to place reliance, within four weeks from today, exemption is granted for the present.

(2.) The application is disposed of. I.A. 9613/2022 (u/S 149 CPC)

(3.) Subject to the plaintiff depositing the deficit court fees within one week from today, the present application is allowed. CS (OS) 362/2022