TATA SONS LIMITED Vs. JOHN DOE(S)

JUDGEMENT

(1.) IA No.15241/2016 (u/S 149 CPC): Accepting the undertaking of the counsel for the plaintiffs that the deficiency in court fees will be made up within two weeks, the time for depositing the entire court fees is extended by two weeks.

(2.) If the court fees is not filed, the Registry to put up the matter before this Court.

(3.) The application is disposed of.