Patna High Court - Orders
Anita Devi vs Satish Kumar on 28 February, 2018
Author: Ravi Ranjan
Bench: Ravi Ranjan, S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.81 of 2014
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Anita Devi
... ... Appellant/s
Versus
Satish Kumar
... ... Respondent/s
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CORAM: HONOURABLE DR. JUSTICE RAVI RANJAN
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
(Per: HONOURABLE DR. JUSTICE RAVI RANJAN)
12 28-02-2018The statement of the respondent's bank account of Corporation Bank has been produced.
Let it be taken in record.
Let the updated statement of the Account No.198600101000067 of Corporation Bank of the respondent till date be also furnished by him.
Let the respondent furnish details of all the accounts of bank and post office including Mutual Fund, Share, detail of recurring deposits, if any, on the next date of hearing.
It is made clear that this may be the last opportunity for the respondent to disclose all the movable and immovable properties in his name or in the name of his Hindu Joint Family as the Court is intending to order for inquiry regarding his assets if not satisfied with his disclosures. Patna High Court MA No.81 of 2014(12) dt.28-02-2018 2/2 As prayed, put up on 28.03.2018 at 2.15 in Chambers.
(Dr. Ravi Ranjan, J) ( S. Kumar, J) Sanjay/-
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