JUDGEMENT
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(1.)Subject to the Plaintiff filing translated copies, clearer copies and documents with proper margins, which it may seek to place reliance on, within four weeks from today, exemption is granted.
(2.)Application is allowed and disposed of.
I.A. 7304/2022 (Additional Documents)
(3.)Present application has been preferred on behalf of the Plaintiff seeking leave to file additional documents under Order 11 Rule 1(4) CPC.
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