NHPC LIMITED Vs. ANJALI KUMARI

JUDGEMENT

(1.) Party/parties is/are represented in the order of their name/names as printed above in the cause title.

(2.) Mr. Majumder, learned Counsel appearing with Mr. Ganguli, learned Advocate for the Appellants/the NHPC Limited, submits that there is a delay in filing this Appeal. The delay is sought to be explained by filing CAN 1 of 2023.

(3.) Prayer is made on the basis of the cause shown in CAN 1 of 2023 (supra) for condoning such delay.