STEEL AUTHORITY OF INDIA LIMITED Vs. RAM DAS RAJAK
LAWS(JHAR)-2012-7-23
HIGH COURT OF JHARKHAND
Decided on July 05,2012

STEEL AUTHORITY OF INDIA LIMITED Appellant
VERSUS
RAM DAS RAJAK Respondents

JUDGEMENT

- (1.) Heard learned counsel for the appellants on the application for condonation of delay. In view of the reasons stated in the application, the delay in filing the appeal is condoned.
(2.) I.A. No. 1225 of 2012 is allowed. L.P.A. No. 193 of 2012
(3.) Heard on merit.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.