Sajni Kamin vs M/S Bharat Coking Coal Limited
2025 Latest Caselaw 4969 Jhar

Jharkhand High Court

Sajni Kamin vs M/S Bharat Coking Coal Limited on 17 April, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     L.P.A. No.73 of 2025
                    Sajni Kamin                        ...        ...   ...   Appellant
                                           Versus
                    M/s Bharat Coking Coal Limited, Dhanbad & Ors.
                                                         ...        ...     ...   Respondents
                                           ---------

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Appellant: Mr. Sanjay Prasad, Advocate For the Respondents: Mr. Ankit Vishal, Advocate

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04/Dated: 17.04.2025 I.A. No. 12883 of 2024:

1. Heard both sides.

2. This application has been filed by the applicant seeking

condonation of delay of 263 days in filing this appeal challenging the

judgment dated 20.03.2024 passed by the learned Single Judge in

W.P.(S) No. 1405 of 2023.

3. Learned counsel for the respondents has opposed the

condonation of delay.

4. Admittedly, the appeal has been filed on 16.07.2024 and the

balance delay occurred on account of late filing of the requisition to get

the certified copy. The delay does not appear to be much when counted

from the date of passing of the impugned judgment by the learned

Single Judge till the date the appeal is filed.

4. Accordingly, this application is allowed and the delay in filing

the appeal is condoned.

L.P.A. No. 73 of 2025:

5. List this case on 26.06.2025.

(M.S. Ramachandra Rao, C.J.)

(Rajesh Shankar, J.) Satish/Vikas