M/S CENTRAL COALFIELDS LIMITED THROUGH ITS CHIEF MANAGER PERSONNEL AND INDUSTRIAL RELATION, SRI SUBHAS CHANDRA PANDEY S/O LATE SUKHDEO PANDEY R/O FLAT NO 102A KOYLA VIHAR KANKE ROAD PO RANCHI UNIVERSITY PS GONDA DIST RANCHI Vs. PREMLATA DEVI W/O LATE DEO KUMAR SHARMA R/O VILL REWAR PO DHEMAUL PS PAKRI BARMA DIST NAWADA BIHAR
LAWS(JHAR)-2016-7-114
HIGH COURT OF JHARKHAND
Decided on
July 12,2016
M/S Central Coalfields Limited Through Its Chief Manager Personnel And Industrial Relation, Sri Subhas Chandra Pandey S/O Late Sukhdeo Pandey R/O Flat No 102A Koyla Vihar Kanke Road Po Ranchi University Ps Gonda Dist Ranchi
Appellant
VERSUS
Premlata Devi W/O Late Deo Kumar Sharma R/O Vill Rewar Po Dhemaul Ps Pakri Barma Dist Nawada Bihar
Respondents
JUDGEMENT
Virender Singh -
(1.) For the reasons carved out in the instant application and there being delay of only 30 days, we do not feel necessity for issuing notice upon the respondent - writ petitioner and condone the said delay in filing the accompanied appeal.
(2.) I.A. No. 6088 of 2015 stands disposed of accordingly. L.P.A. No. 640 of 2015
(3.) Heard learned counsel for the appellants.;
(2.) I.A. No. 6088 of 2015 stands disposed of accordingly. L.P.A. No. 640 of 2015
(3.) Heard learned counsel for the appellants.;
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