SOUTH EASTERN COALFIELD LIMITED Vs. SAHODRI GOND

JUDGEMENT

(1.) Heard Mr. Vishal Bhatnagar, learned counsel for the appellants/ SECL and Mr. Chandresh Shrivastava, learned counsel, appearing for the respondents.

(2.) The present appeal has been preferred by the appellants with delay of 133 days along with an application, I.A. No. 01 of 2023, for condonation of delay in filing the instant appeal. Though the respondents have filed reply to the said application for condonation of delay on 6/8/2023, opposing the same, no rejoinder has been filed by the appellants.

(3.) However, on due consideration and for the reasons mentioned in I.A. No. 01 of 2023, the same is allowed. Delay in filing the instant appeal is condoned.