BHARAT COKING COAL LIMITED Vs. RAM NANDAN THAKUR

JUDGEMENT

(1.) The instant Interlocutory Application has been filed by the appellants-BCCL under Section 5 of the Limitation Act for condoning the delay of 415 days in preferring the appeal.

(2.) The ground has been agitated in the application about the cause of delay, which is due to procedure.

(3.) It has been submitted by learned counsel appearing for the appellants-BCCL that if the delay would not be condoned, the appellants would suffer irreparable loss and injury and the lis would not be adjudicted and thereby the appellants will suffer irreparable loss and injury, therefore, the delay has been prayed to be condoned.