BASAPPA Vs. KARNATAKA NERAVARI NIGAM LTD

JUDGEMENT

(1.) This M.F.A. Cross-Objection is admitted for hearing. With consent of the parties, the same is heard finally.

(2.) This M.F.A. Cross-Objection has been filed against the Judgment dated 03.04.2013 in L.A.C. No.791 of 2011 passed by the Trial Court.

(3.) When the matter was taken up today, learned counsel for the parties jointly submitted that the controversy involved in the instant cross-objection is squarely covered by an order dated 06.02.2018 passed by the division bench of this Court in M.F.A. Cross Objection No.100095 of 2016 (LAC).