BHARAT COKING COAL LIMITED Vs. RAJDEV KUMAR

JUDGEMENT

(1.) The instant interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 163 days in preferring the instant Letters Patent Appeal which has been prayed to be condoned and to hear the appeal on merit.

(2.) The ground inter alia has been taken for condonation of delay is that the delay caused due to official procedure and if the said delay would not be condoned, it will lead to irreparable loss and injury to the appellants and the appellants would be rendered to be remediless so far as adjudication of the issue on merit is concerned.

(3.) Mr. Ashutosh Anand, learned counsel has put his appearance to represent the respondent/workman and seriously opposed the limitation petition by submitting that the delay may not be condoned since it has not sufficiently been explained.