PRADEEP NANDRAJOG,C.J. - (1.) D.B. Civil Miscellaneous Application No. 26898/2018 Learned counsel for the respondent does not oppose the application. The same is allowed.
(2.) Documents filed with the application are taken on record. D.B. Civil Miscellaneous Application No. 26897/2018 We are prepared to hear arguments in the appeal today itself. The application seeking vacation of the ex-parte stay is accordingly dismissed. D.B. Special Appeal Writ No. 172/2018 Heard learned counsel for the parties.
(3.) Challenge is to the judgment dated 04/12/2017 dismissing the writ petition filed by the appellant which laid challenge to an award dated 17/11/2015. As per the award the workman was directed to be reinstated with 50% backwages.;