A.CHANDRAPPA Vs. MANAGEMENT

JUDGEMENT

(1.) Sri.V.S.Naik., learned counsel for petitioner and Smt.Mihika Hegde., learned counsel on behalf of Sri.Pradeep Nayak., for respondent have appeared in person.

(2.) Learned counsel for respective parties submits that the parties have arrived at a settlement and Memorandum of Settlement has been filed.

(3.) Learned counsel for respective parties submits that the Sri.Chandrappa - petitioner and Sri.Lakshmikanth.R., Director, Konar Engineering Services Private Limited - respondent Management are present before the Court. They have been identified by their respective counsel.