REPUBLIC OF INDIA THROUGH Vs. MINISTRY OF DEFENCE

JUDGEMENT

(1.) This is an application seeking exemption from filing original/certified copies of documents. Recording the Plaintiff's undertaking that the inspection of original documents shall be given, if demanded, or that the original documents/certified copies shall be filed prior to the stage of admission/denial, the exemption is allowed. I.A. is disposed of.

(2.) This is an application seeking extension of time to file the requisite Court fee. The time for deposit of court fees is extended by two weeks. I.A. is disposed of.

(3.) Let the plaint be registered as a suit.