BHARAT SANCHAR NIGAM LIMITED THROUGH THE CHAIRMAN-CUM-MANAGING DIRECTOR, NEW DELHI & ORS. Vs. AJAY KRISHNA

LAWS(JHAR)-2011-11-85

HIGH COURT OF JHARKHAND

Decided on November 09,2011

Bharat Sanchar Nigam Limited Through The Chairman -Cum -Managing Director, New Delhi And Ors. Appellant

VERSUS

Ajay Krishna Respondents

- (1.) Heard the counsel for the parties.
(2.) The delay in filing the L.P.A. is condoned.
(3.) Accordingly, the aforesaid I.A. stands disposed of.;