LAWS(CAL)-2024-10-28

EASTERN COALFIELDS LTD Vs. JANTA BAURI

Decided On October 01, 2024
EASTERN COALFIELDS LTD Appellant
V/S
Janta Bauri Respondents

JUDGEMENT

(1.) This is an application filed under Sec. 5 of the Limitation Act, 1963 for condonation of delay in filing the Appeal.

(2.) Having heard the learned Advocate appearing on behalf of the respective parties, as also considering the Statements made in the said application, we are satisfied with the grounds indicated explaining delay in preferring the Appeal.

(3.) The application for condonation of delay being C.A.N. 2 of 2024 is, thus, allowed and disposed of.