BHARAT COKING COAL LIMITED Vs. KALIDAS MALLAH

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 50 days in preferring this Letters Patent Appeal.

(3.) Heard.