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Judgment
13 paragraphs · 92 words
S. No. 1959/2001
1.
Suit be registered.
2.
Summons be issued to the dependants, returnable on, 15.3.2002, on filing of process; fee and registered covers within a week.
I.A. 8786/2001
3.
Allowed subject to just exceptions.
4.
It is stated that the deficiency in court fee shall be made up during the course of the day.
I.A. 8787/2001
5.
Allowed subject to just exceptions.
I.A. 8785/2001
6.
Keeping in view the, totality of facts, the requirement of Section 80(1) of the CPC is waived.
I.A. 8784/2001
7.
Notice for 10.10.2001.
8.
dusty.