EASTERN COALFIELDS LTD. Vs. PREMLATA DEVI

JUDGEMENT

(1.) Affidavit of service filed in Court today be taken on record.

(2.) Having heard the learned advocates for the parties and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown to explain the delay in filing of the appeal and as such, the delay is condoned. The application for condonation of delay, being G.A. No. 1208 of 2019, is accordingly allowed.

(3.) By consent of the parties, the appeal is treated as on the day's list and taken up for consideration along with the application for stay.