FAGUNI KAMIN Vs. M/S.CENTRAL COALFIELDS LIMITED
LAWS(JHAR)-2021-3-65
HIGH COURT OF JHARKHAND
Decided on March 22,2021

Faguni Kamin Appellant
VERSUS
M/S.Central Coalfields Limited Respondents

JUDGEMENT

- (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.3565 of 2016
(2.) This interlocutory application has been preferred under Section 5 of the Limitation Act for condoning the delay of 330 days in preferring this Letters Patent Appeal.
(3.) Heard.;


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