HAMDARD NATIONAL FOUNDATION Vs. HUSSAIN DALAL

JUDGEMENT

(1.) I.A.No.9923/2013 (exemption) Exemption allowed, subject to just exceptions. The applications are disposed of.

(2.) I.A.No.9924/2013 (U/s 149 r/w Section 151 CPC) By this application, the learned counsel for the plaintiffs craves leave to extend the time to make good deficient court fee. Mr. Anand submits that the same would be deposited within two weeks as the steps have already been taken. In view of statement made by learned counsel for the plaintiffs, the prayer is allowed. The application is disposed of.

(3.) CS(OS) No.1225/2013 Issue summons to the defendants, on filing of process fee and Regd.