DHAWLENDU Vs. VASUDHA MISHRA

JUDGEMENT

(1.) Insofar as the prayer made in the above-captioned application to grant exemption from filing typed/certified/original copies of documents is concerned, the same is allowed subject to just exceptions.

(2.) Likewise, the prayer made in the above-captioned application to grant exemption from filing notarized affidavit(s) is allowed as well, subject to the applicant/petitioner filing duly notarized affidavit(s) within the next two weeks.

(3.) The application is, accordingly, disposed of.