SWATANTER KUMAR Vs. INDIAN EXPRESS LTD.

JUDGEMENT

(1.) THE exemption is allowed as prayed for. The plaintiff is granted four weeks' time to file the better copies of dim documents of the suit in the Registry.

(2.) THE application is disposed of. This is an application filed by the plaintiff under Section 149 read with Section 151 CPC for enlargement of time to file the Court fee. For the reasons stated in the application, the same is allowed. Let the deficient Court fee be filed within two weeks from today.

(3.) LIST on 24th February, 2014. However, at this stage, the leave is granted to the plaintiff to file the present suit without service the notice as contemplated under Section 80(1) CPC upon defendant No.6. CS(OS) No.102/2014 Fresh urgent matter is received.