Karnataka HC Transfers BEML SC/ST Employees’ Welfare Association’s Injunction Appeal To District Court, Finding It Not Maintainable Under Section 19(1) Of Karnataka Civil Courts Act

The appeal was allowed, and the Trial Court’s judgment and decree dated 10 February 2020 were set aside.

The petition was disposed of without quashing the impugned order in its entirety.

The High Court answered the substantial question of law in the affirmative and allowed the second appeal.

The Court accepted the Mediation Agreement and disposed of the writ petition in its terms.