M/S. Bharat Coking Coal Ltd vs Badri Nath Roy
2025 Latest Caselaw 4979 Jhar

Jharkhand High Court

M/S. Bharat Coking Coal Ltd vs Badri Nath Roy on 17 April, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      L.P.A. No.401 of 2024
                    M/s. Bharat Coking Coal Ltd., Dhanbad & Ors.
                                                       ...    ...   ...   Appellants
                                           Versus
                    Badri Nath Roy                     ...      ...     ...   Respondent
                                           ---------

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

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For the Appellants: Mr. Anoop Kr. Mehta, Advocate For the Respondent: Mr. Manoj Kr. Sinha, Advocate

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07/Dated: 17.04.2025

I.A. No. 6553 of 2024:

1. This application has been filed by the applicants seeking

condonation of delay of 75 days in filing this appeal challenging

the judgment dated 13.03.2024 passed by the learned Single

Judge in W.P.(S) No. 1361 of 2023.

2. Learned counsel for the applicants submits that does not

oppose the condonation of the delay.

3. Accordingly, this application is allowed and the delay in

filing the appeal is condoned.

L.P.A. No. 401 of 2024:

4. List on 26.06.2025.

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

(Rajesh Shankar, J.) Satish/Vikas