CENTRAL COALFIELDS LIMITED Vs. LILAMATI AND OTHERS

JUDGEMENT

(1.) I.A. No.6299 of 2017 This interlocutory application under Sec. 5 of the Limitation Act has been filed by the appellant for condonation of delay of 161 days in preferring the instant Letters Patent Appeal.

(2.) Having heard learned counsel and looking to the reasons stated in paragraphs 7 and 8 of the interlocutory application, there are reasonable reasons for condoning the delay in preferring the instant Letters Patent Appeal.

(3.) Accordingly, I.A. No.6299 of 2017 is allowed and delay in filing the instant Letters Patent Appeal is condoned. L.P.A. No.415 of 2017