KASHISH UPPAL Vs. SHRIRAM HOUSING FINANCE LTD

JUDGEMENT

(1.) Subject to the plaintiffs filing the certified copies of the documents and clear and legible copies of any dim documents sought to be relied upon within four weeks from today, exemption is granted for the present.

(2.) The application is disposed of.

(3.) For the reasons stated in the application, exemption is granted to the plaintiffs from instituting pre-institution mediation under Sec. 12A of the Commercial Courts Act, 2015.