Pearl Chesson vs Sean Paul Lawrence
2021 Latest Caselaw 14547 Bom

                                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                               ORDINARY ORIGINAL CIVIL JURISDICTION

                                                INTERIM APPLICATION NO. 1390 OF 2020

                                                                 IN

                                                 CHAMBER SUMMONS NO. 646 OF 2019


                        Pearl Chesson                             ...          Applicant/Decree Holder
                                 vs.
                        Sean Paul Lawrence                        ...          Respondent/Judgment
                                                                             Debtor


                        Mr. Jaideep Mitra a/w. Ms. Swati Chaurasia i/b. Ms. Swati Chaurasia for the
                        Judgment Creditor / Decree Holder
                        Ms. Liz Thachet i/b. Ms. Alisha Pinto for the Respondent/Judgment Debtor.


                                                                  CORAM : A. K. MENON, J.

DATED : 5th OCTOBER, 2021.

P.C. :

By consent list on 13th October, 2021. No adjournment will be granted

on the next date.

(A. K. MENON, J.)

Digitally signed by RAJESHWARI RAJESHWARI RAMESH RAMESH PILLAI

PILLAI Date:

2021.10.05 17:02:15 +0530 13-IA-1390-2020-CHS-646-2019.odt rrpillai