Madhya Pradesh High Court
Shri Liladhar Parwani vs Union Of India Ministry Of Finance ... on 26 September, 2025
Author: Vivek Rusia
Bench: Vivek Rusia
1 WP-36698-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 36698 of 2025
(SHRI LILADHAR PARWANI Vs UNION OF INDIA MINISTRY OF FINANCE DEPARTMENT OF REVENUE
AND OTHERS )
Dated : 26-09-2025
Shri Jerry Lopez - Advocate for the petitioner.
Shri Harsh Parashar - Advocate for the respondents.
The present petition is filed by Liladhar Parwani. According to the respondents, the gold jewellery were seized from four brothers, namely, Tarachand Parwani, Narayan Parwani, Shankar Parwani and Suresh Parwani and when this petitioner moved an application, remaining brothers raised an objection.
Counsel for the petitioner prays for and is granted time to seek instruction whether they are willing to join as petitioners or not, otherwise they will be impleaded as respondents.
Meanwhile, let the reply be filed.
(VIVEK RUSIA) (ALOK AWASTHI)
JUDGE JUDGE
Divyansh
Signature Not Verified
Signed by: DIVYANSH
SHUKLA
Signing time: 26-09-2025
18:50:03