Dilip Kumar Das vs M/S. Bharat Coking Coal Limited & Others
2025 Latest Caselaw 3393 Jhar

Jharkhand High Court

Dilip Kumar Das vs M/S. Bharat Coking Coal Limited & Others on 20 March, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     L.P.A. No. 200 of 2024
 Dilip Kumar Das                                     .....Appellant
                               Versus
 M/s. Bharat Coking Coal Limited & Others            ...Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Appellant : Mr. Durga C. Mishra, Advocate For the Resp.- BCCL :M/s. Anoop Kumar Mehta, Manish Kumar, Pratyush, Advocates

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06/ Dated: 20.03.2025 I.A No. 7182 of 2024

1. This application is filed under Section 5 of Limitation Act, 1963 to condone the delay of 115 days in filing the Letters Patent Appeal challenging the judgment of the learned Single Judge.

2. Though the counsel for the respondents has opposed the condonation of delay, but since we are satisfied on perusal of the application for condonation of delay that sufficient reasons have been shown therein for condoning the delay, the delay is condoned and the application is allowed.

3. At the request of learned counsel for the appellant, list this case on 3rd April, 2025 for admission.

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

(Deepak Roshan, J.) jk/vikas