ELSEVIER LTD Vs. ALEXANDRA ELBAKYAN

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is disposed of.

(3.) This is an application by three researchers, claiming to be eminent persons in their respective fields, for permission to intervene in the present proceedings. They have moved this Court under Order I Rule 8A of the Code of Civil Procedure, 1908 (CPC).