LAWS(CAL)-2024-8-124

EASTERN COALFIELD LIMITED Vs. PURNIMA SINGH

Decided On August 07, 2024
Eastern Coalfield Limited Appellant
V/S
Purnima Singh Respondents

JUDGEMENT

(1.) IA No.: CAN 2 of 2024 is an application seeking condonation of delay of 300 days in preferring the appeal.

(2.) The department notes that, the appeal is within time.

(3.) IA No.: CAN 2 of 2024 is disposed of accordingly.