GOPAL BOURI Vs. BHARAT COKING COAL LIMITED

JUDGEMENT

(1.) Office has pointed out the defect that the court fee to the tune of Rs.20.00 has not been deposited by the appellant.

(2.) Considering the aforesaid defect, office is directed to supply the certified copy to the appellant subject of deposit of court fee to the tune of Rs.20.00 I.A. No.6295 of 2015:

(3.) This interlocutory application has been filed for condoning the delay of 373 days, which has occurred in preferring this appeal.