Chandmani Manjhiyain vs Bharat Coking Coal Limited And Others
2025 Latest Caselaw 3360 Jhar

Jharkhand High Court

Chandmani Manjhiyain vs Bharat Coking Coal Limited And Others on 19 March, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         L.P.A. No. 381 of 2024
             Chandmani Manjhiyain ...        ... ...   ...   ...  Appellant
                                     Versus
             Bharat Coking Coal Limited and others     ...     ...  Respondents
                                     ---------

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

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For the Appellant: Mr. Lukesh Kumar, Advocate For the Respondents: Mr. Indrajit Sinha, Advocate Mr. Kashish Tiwary, Advocate

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05/Dated: 19.03.2025

I.A. No. 6821 of 2024

1) This application is filed to condone the delay of 58 days in filing

the Letters Patent Appeal challenging the judgment of the learned

Single Judge.

2) Mr. Indrajit Sinha, counsel appearing for the respondents states

that he has no objection to the condonation of the said period of

delay.

3) Therefore, this application is allowed and the delay in filing the

appeal is condoned.

4) List on 11.06.2025.

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

(Deepak Roshan, J.) Sharda/MM/ Cp.01