LAWS(JHAR)-2025-10-80

BALAJI COKE INDUSTRIES Vs. CENTRAL COALFIELDS LIMITED

Decided On October 08, 2025
Balaji Coke Industries Appellant
V/S
CENTRAL COALFIELDS LIMITED Respondents

JUDGEMENT

(1.) The instant civil miscellaneous petition has been filed for restoration of writ petition being W.P.(C) No.847 of 2016 which was dismissed for non-prosecution vide order dtd. 11/9/2019. Since there is delay of 1340 days in filing the instant civil miscellaneous petition, therefore, the delay condonation application being I.A. No.8490 of 2025 has been filed.

(2.) The matter has been listed today on Board for passing appropriate order on delay condonation application, therefore, the hearing on the delay condonation application has been made.

(3.) Learned counsel for the petitioners has argued by pressing the interlocutory application to condone the delay of 1340 days.