CENTRAL COALFIELDS LIMITED Vs. RADHE MANJHI

JUDGEMENT

(1.) The matter has been heard through video conferencing with the consent of the learned counsel for the parties. None of the parties has raised any complaint regarding audio and visual quality.

(2.) This interlocutory application has been preferred under Sec. 5 of the Limitation Act for condoning the delay of 537 days in preferring this Letters Patent Appeal.

(3.) Mr. Amit Kumar Das, learned counsel appearing for the appellant-CCL has submitted that the delay of 537 days in filing the instant appeal may be condoned as because there is sufficient reason in not filing the appeal within time.