TATA PROJECT LIMITED Vs. BHUWAL BIND

JUDGEMENT

(1.) Heard Mr. Devesh Chandra Verma, learned counsel for the appellant. Also heard Mr. Anuroop Panda, learned counsel, appearing for respondent No. 2.

(2.) The present intra-Court appeal has been preferred by the appellant/respondent No. 1 assailing the order dtd. 20/8/2025 passed by the learned Single Judge in WPL No. 27 of 2015 (Bhuwal Bind vs. Tata Project Limited & Another), whereby the writ petition filed by the respondent No. 1/writ petitioner herein has been allowed.

(3.) The appellant has also filed I.A. No. 2 of 2026, seeking condonation of delay of 112 days in filing the present appeal.