Supreme Court - Daily Orders
Jatinder Kumar Sapra vs Anupama Sapra on 7 July, 2023
Bench: S. Ravindra Bhat, Aravind Kumar
ITEM NO.45 COURT NO.8 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 3747/2020
(Arising out of impugned final judgment and order dated 26-07-2019
in FAO No. 146/2005 passed by the High Court Of Punjab & Haryana At
Chandigarh)
JATINDER KUMAR SAPRA Petitioner(s)
VERSUS
ANUPAMA SAPRA Respondent(s)
Date : 07-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Tapan Bijoy Deb Choudhury, AOR
Mr. Tapan Choudhury, Adv.
For Respondent(s) Mr. Md. Shahid Anwar, AOR
Mr. Syed Rehan, Adv.
Mr. Shahzeb Khan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The petitioner is hereby directed to file an affidavit enclosing the previous three years balance sheets along with copies of income tax returns, list of his assets and copies of the bank statements for the past one year within two weeks’ from today.
List after four weeks.
Signature Not Verified (HARSHITA UPPAL) Digitally signed by Harshita Uppal Date: 2023.07.11 (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT 16:11:51 IST Reason: COURT MASTER (NSH)