Eastern Coalfields Limited And Ors vs Mangali @ Mangala Bouri
2025 Latest Caselaw 1626 Cal/2

Calcutta High Court

Eastern Coalfields Limited And Ors vs Mangali @ Mangala Bouri on 21 May, 2025

Author: T.S Sivagnanam

Bench: T.S Sivagnanam

                                      1

OD - 3
                            IN THE HIGH COURT AT CALCUTTA
                             Civil Appellate Jurisdiction
                                     ORIGINAL SIDE

                                   APOT/106/2025
                        IA NO: GA/1/2025, GA/2/2025 /2025
                        EASTERN COALFIELDS LIMITED AND ORS
                                         VS
                             MANGALI @ MANGALA BOURI

BEFORE :
THE HON'BLE CHIEF JUSTICE T.S SIVAGNANAM
          And
THE HON'BLE JUSTICE CHAITALI CHATTERJEE (DAS)
Date : 21st May, 2025
                                                                 Appearance :
                                              Mr. Shiv Shankar Banerjee, Adv.
                                                Ms. Sanchita Barman Roy, Adv.
                                               Mr. Abhishek Chakraborty, Adv.
                                                              ..for appellant

                                                       Mr. Partha Ghosh, Adv.
                                                      Ms. Simran Sureka, Adv.
                                                       Mr. Debashis Das, Adv.
                                                        Mr. Bratin Guin, Adv.
                                                             ...for respondent

The Court : We have heard the learned Advocates for the

parties.

There is a delay of 111 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]