EMPLOYERS IN RELATION TO THE MANAGEMENT OF KATRAS AREA OF M/S BHARAT COKING COAL LIMITED Vs. SHANTI KUMARI
LAWS(JHAR)-2021-1-64
HIGH COURT OF JHARKHAND
Decided on
January 18,2021
Employers In Relation To The Management Of Katras Area Of M/S Bharat Coking Coal Limited
Appellant
VERSUS
SHANTI KUMARI
Respondents
JUDGEMENT
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(1.) With consent of the parties, hearing of the matter has been done through video conferencing and there is no complaint whatsoever regarding audio and visual quality.
I.A. No.1984 of 2020
(2.) This interlocutory application has been preferred under Section 5 of the Limitation Act for condoning the delay of 109 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 109 days in preferring this Letters Patent Appeal.
(3.) Heard.;
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