JAFIR KHAN Vs. GENERAL MANAGER, JAMADOBA COLLIERY, M/S TATA STEEL LIMITED, DHANBAD
LAWS(JHAR)-2020-5-36
HIGH COURT OF JHARKHAND
Decided on
May 26,2020
Jafir Khan
Appellant
VERSUS
General Manager, Jamadoba Colliery, M/S Tata Steel Limited, Dhanbad
Respondents
JUDGEMENT
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(1.) With the consent of the parties, hearing of this matter has been done through video conferencing.
I.A. No.9052 of 2019
(2.) This interlocutory application has been preferred under Section 5 of the Limitation Act for condoning the delay of 490 days in preferring this Letters Patent Appeal.
(3.) Heard.;
(2.) This interlocutory application has been preferred under Section 5 of the Limitation Act for condoning the delay of 490 days in preferring this Letters Patent Appeal.
(3.) Heard.;
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