Mangali @ Mangala Bouri vs M/S Eastern Coalfields Ltd And Ors
2025 Latest Caselaw 1621 Cal/2

Calcutta High Court

Mangali @ Mangala Bouri vs M/S Eastern Coalfields Ltd And Ors on 21 May, 2025

Author: T.S Sivagnanam

Bench: T.S Sivagnanam

                                    1

OD - 4
                          IN THE HIGH COURT AT CALCUTTA
                           Civil Appellate Jurisdiction
                                   ORIGINAL SIDE

                               APOT/123/2025
                        IA NO: GA/1/2025, GA/2/2025
                           MANGALI @ MANGALA BOURI
                                     VS
                    M/S EASTERN COALFIELDS LTD AND ORS.

BEFORE :
THE HON'BLE CHIEF JUSTICE T.S SIVAGNANAM
          And
THE HON'BLE JUSTICE CHAITALI CHATTERJEE (DAS)
Date : 21st May, 2025
                                                               Appearance :
                                                     Mr. Partha Ghosh, Adv.
                                                    Ms. Simran Sureka, Adv.
                                                     Mr. Debashis Das, Adv.
                                                      Mr. Bratin Guin, Adv.
                                                            ...for appellant

                                            Mr. Shiv Shankar Banerjee, Adv.
                                              Ms. Sanchita Barman Roy, Adv.
                                             Mr. Abhishek Chakraborty, Adv.
                                                           ..for respondent

The Court : We have heard the learned Advocates for the

parties.

There is a delay of 127 days in filing the appeal. As the

delay has been properly explained, the delay condonation

application is allowed and the delay in filing the appeal is

condoned.

Judgment reserved.

(T.S SIVAGNANAM) CHIEF JUSTICE

(CHAITALI CHATTERJEE (DAS), J.)

S.Das/ AR[CR]