GULAB CHAND RAVIDAS Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) With consent of the parties, hearing of the matter has been done through video conferencing and there is no complaint whatsoever regarding audio and visual quality.

(2.) This interlocutory application has been preferred under Sec. 5 of the Limitation Act for condoning the delay of 343 days in preferring this Letters Patent Appeal.

(3.) Heard.