PRAKASH MAHTO Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) Heard the counsel for the appellant and the counsel for the respondents.

(2.) This application is filed seeking condonation of delay of 139 days in filing the appeal. It is stated that on account of demise of appellant's father and his brother, there was financial hardship, and that the grandmother of the appellant was also bed-ridden and later, she succumbed to her illness.

(3.) Having regard to the above circumstances, notwithstanding the opposition to the condonation of delay by the respondents, this application is allowed, since we are satisfied that sufficient cause has been shown for condoning the said period of delay and also because the delay is not substantial.