CHHOTKA MANJHI Vs. CENTRAL COALFIELD LIMITED AND ORS.

JUDGEMENT

(1.) Present interlocutory application has been preferred under Sec. 5 of the Limitation Act, 1963, for condonation of delay of 169 days in preferring this Letters Patent Appeal.

(2.) Having heard counsels for both sides and looking to the reasons stated in the interlocutory application, especially in paragraph No.s 18 to 22, it appears that there are reasonable grounds for condonation of delay.

(3.) In view of these facts, we, hereby, condone the delay in preferring this Letters Patent Appeal. Accordingly, I.A. No. 6126 of 2017 is allowed and disposed of. L.P.A. No. 411 of 2017