Pearl Chesson vs Sean Paul Lawrence
2021 Latest Caselaw 15005 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
                            vs.
                   Sean Paul Lawrence                                   ...    Respondent


                   Mr. Zubin Behramkamdin i/b. Ms. Alisha Pinto for the Applicant.
                   Mr. Jaideep Mitra a/w. Ms. Swati Chaurasia for the Judgment Creditor.


                                                             CORAM : A. K. MENON, J.

DATED : 13th OCTOBER, 2021

P.C. :

Mr. Behramkamdin states that he proposes to move an application on

the administrative side to seek an assignment of this matter to the Court

which passed order dated 5th February, 2020 since prayer clause (a) seeks

setting aside of that order.

(A. K. MENON, J.)

RAJESHWARI RAMESH PILLAI

19-IA-1390-2020-CHS-646-2019.odt Digitally signed by RAJESHWARI rrpillai RAMESH PILLAI Date: 2021.10.14 15:51:22 +0530