UNION OF INDIA Vs. VIRENDRA MAHTO

JUDGEMENT

(1.) Learned counsel parties are present.

(2.) Learned counsel for the appellant in F.A. No. 367 of 2018 has submitted that pursuant to order dtd. 18/7/2025, he has received no instructions with regard to out of court settlement of the proposal of the claimants.

(3.) At this, the learned counsel for the claimants has submitted that the case has to be decided on merits.