STATE OF M P Vs. PARWATIBAI

JUDGEMENT

(1.) THE Fifth Addl. Judge, to the Court of District Judge, Indore has referred the following questions for answer by this Court under S. 113 r/w Order XLVI, r. 1 of the CPC :

(2.) AFTER receiving this reference, notices were issued to all the concerned parties. Nobody appeared on behalf of the claimants even after issuance of SPC and repeated registered notices by this Court. Shri V.P. Khare, learned Dy. Govt. Advocate appeared for the State.

(3.) I have heard Shri R.L. Jain, learned counsel appearing for IT Department of the Union of India and also Shri V.P. Khare, learned Dy. Govt. Advocate for the State of Madhya Pradesh. None appeared on behalf of claimants.