HINDUSTAN UNILEVER LIMITED Vs. UNILEVERR1.IN

JUDGEMENT

(1.) Subject to the Plaintiffs filing originals, clearer copies and documents with proper margins, which it may seek to place reliance on, within four weeks from today, exemption is granted.

(2.) Application is allowed and disposed of.

(3.) Present application has been preferred on behalf of the Plaintiffs seeking leave to file additional documents under Order 11 Rule 1(4) CPC.