Jharkhand High Court
M/S Bharat Coking Coal Limited & Others vs Shyam Kishore Singh on 27 November, 2018
Author: Aniruddha Bose
Bench: Chief Justice, B.B.Mangalmurti
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No.115 of 2018
M/s Bharat Coking Coal Limited & Others
... ... Appellants
Versus
Shyam Kishore Singh ... ... Respondent
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CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE B.B.MANGALMURTI
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For the Appellants : Mr Nikhil Kumar Mehta, Advocate For the Respondent : Mr. Mahesh Tewari, Advocate Order No.06 : Dated 27th November, 2018 I.A. No.2218 of 2018 This interlocutory application is for condonation of delay of 84 days in filing the appeal.
We have gone through the application for condonation of delay and find that there was sufficient cause for which the appeal could not be filed within the prescribed time.
We, accordingly, condone the delay of 84 days in filing the appeal. I.A. No. 2218 of 2018 stands disposed of.
L.P.A. No.115 of 2018Let the appeal and stay petition be listed for hearing on 9th January, 2019.
(Aniruddha Bose, C.J.) (B.B.Mangalmurti, J.) Anit/R.P.