JAGMOHAN TURI Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) The matter has been taken up through video conferencing with the consent of the parties. They have no complaint whatsoever regarding audio and/or video quality.

(2.) The instant appeal is barred by limitation, as such, a delay condonation application by way of interlocutory application being I.A. No.1746 of 2021 has been filed for condoning the delay of 214 days.

(3.) Learned counsel for the respondent-CCL is having no objection in condoning the delay rather submission has been made that the matter be decided on merit.