M/S. Bharat Coking Coal Ltd vs Kailash Chandra Mukherjee And Another
2025 Latest Caselaw 1778 Jhar

Jharkhand High Court

M/S. Bharat Coking Coal Ltd vs Kailash Chandra Mukherjee And Another on 16 January, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            L.P.A. No. 362 of 2024
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M/s. Bharat Coking Coal Ltd, through its Chairman-cum-Managing Director and others .......Appellants Versus Kailash Chandra Mukherjee and another .....Respondents

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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Appellants : Mr. Anoop Kr. Mehta, Advocate For the Respondents : Mr. Prashant Kr. Singh, Advocate Mr. Akshay Kr. Mahato, Advocate

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06/ Dated: 16.01.2025 I.A. No. 5826 of 2024

1. This application is filed to condone delay of 78 days in filing the appeal challenging the judgment of learned Single Judge.

2. Learned counsel for the respondents states that he has no objection to the said period of delay.

3. Therefore, this application is allowed and the delay in filing the appeal is condoned.

4. List this case on 27th February, 2025.

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

(Deepak Roshan, J.) Amit/Vedanti