MINA DEVI Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) This interlocutory application has been filed for condoning the delay of 06 days, which has occurred in preferring this appeal.

(2.) Heard learned counsel for the parties.

(3.) Having regard to the averments made in this application, we are of the view that the appellant was prevented by sufficient cause from preferring the appeal within the period of limitation.