AMIYA NANDI Vs. EDURADO FALEIRO

JUDGEMENT

(1.) Rule, Rule is made returnable forthwith. The matter is taken up for final disposal with consent.

(2.) Heard Ms. Maria Correia, learned Counsel for the petitioner and Mr. Cleofato Almeida Coutinho, learned Counsel for the respondent.

(3.) The present petition is challenging the order dtd. 23/02/2023 passed by the Civil Court in Regular Execution Application No.1/2022 thereby directing the petitioner to disclose assets and liabilities on oath under Order XXI Rule 41 CPC for the satisfaction of the decree.