Calcutta High Court
Eastern Coalfields Ltd vs Kumari Kiran Singh & Ors on 7 November, 2017
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1
ORDER SHEET
APOT 173/2017; GA 2449/2017; GA 2351/2017; WP 556/2014
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
EASTERN COALFIELDS LTD.
Versus
KUMARI KIRAN SINGH & ORS.
BEFORE:
The Hon'ble JUSTICE DEBASISH KAR GUPTA
The Hon'ble JUSTICE SHEKHAR B. SARAF Date : 7th November, 2017.
Mr. M.K. Basu, Sr. Adv. appears with Mr. R.N. Majumder, Adv. and Mr. S. Prasad, Adv.
Mr. U.S. Agarwal, Adv. appears.
The Court : Application for condonation of delay:- This is an application filed under section 5 of the Limitation Act for condonation of delay of about 31 days in preferring this appeal.
Heard the learned counsel appearing for the respective parties. Perused the materials on record.
Considering the statements made in paragraph 20 in this application along with other facts and circumstances, we are of the opinion that adequate reasons have been assigned for condoning the delay. The delay is, therefore, condoned for hearing of this appeal on its merit.
This application stands disposed of.
2Appeal and application for stay:- This appeal is admitted. The application for stay will be taken up at the time of final hearing of the appeal. Since all the relevant materials are available in the stay application, the formality of filing paper books stands dispensed with by treating the stay application as paper book for the purpose of hearing the appeal on its merit.
Let this appeal and the stay application appear in the daily supplementary cause list on November 23, 2017 under the hearing "For Hearing".
(DEBASISH KAR GUPTA, J.) (SHEKHAR B. SARAF, J.) tk