MANOJ SINGH Vs. CENTRAL COALFIELDS LIMITED
LAWS(JHAR)-2021-3-66
HIGH COURT OF JHARKHAND
Decided on March 22,2021

MANOJ SINGH Appellant
VERSUS
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.5590 of 2020
(2.) This interlocutory application has been preferred under Section 5 of the Limitation Act for condoning the delay of 62 days in preferring this Letters Patent Appeal.
(3.) Heard.;


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