Manmohan, J. - (1.) I.A. 9534/2015 [Exemption from filing certified/typed/dim copies]
(2.) ALLOWED , subject to just exceptions. CS(OS) 1272/2015 Let the plaint be registered as suit.
(3.) ISSUE summons in the suit to the defendant by registered post and dasti, returnable for 4th August, 2015 before the Joint Registrar. The summons to the defendant shall indicate that a written statement to the plaint shall be positively filed within four weeks of the receipt of the summons. Liberty is given to the plaintiff to file a replication within two weeks of the receipt of the advance copy of the written statement.;