S.A. KINI AND OTHER Vs. UNION OF INDIA AND OTHERS
LAWS(SC)-1984-8-49
SUPREME COURT OF INDIA
Decided on August 23,1984

S.A. Kini And Other Appellant
VERSUS
UNION OF INDIA AND OTHERS Respondents

JUDGEMENT

- (1.) By our detailed order dated April 27, 1983 the Petitioners were directed to give, amongst others, the following information in respect of Canara Bank Officers Association Trust Fund (Trust for short) : "Name of each contributors to the Trust fund, the amount of contribution, relation of the contributor to the bank and whether at any point of time, the contributor had been using or enjoying the services of the bank especially from the branch in which the trustee was working and the contributor was connected to the branch".
(2.) S.A. Kini, one of the Petitioners, filed his affidavit to which was annexed a list showing the amount received from each individual/firm/ company. It is annexure IV at pages 126-163 of Volume I.
(3.) It immediately transpired that there was a deliberate attempt at evading the courts order with a view to relevant information being not made available.;


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