SANA RAZVI Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. rule is returnable forthwith.

(2.) Heard learned Counsel for the parties with the consent for final disposal.

(3.) The petitioner/wife challenged the order dtd. 25/07/2023 passed by the learned Trial Court whereby an application for directions to the respondent/husband to file an affidavit disclosing assets and liabilities, his source of Income, NRI Bank statement and other statements, was rejected.