Sean Paul Lawrence vs Sean Paul Lawrence
2021 Latest Caselaw 13593 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
                                                                    IN
                                                 EXECUTION APPLICATION NO.1827 OF 2018
                                                                    IN
                                                 PERSONAL STATUS APPEAL NO.147 OF 2011

                           Sean Paul Lawrence                                .. Applicant-Org. Judg. Debtor
                           In the matter between
                           Pearl Chesson                                     .. Org.Applicant-Decree Holder
                                 Vs.
                           Sean Paul Lawrence                                .. Respondent-Judg. Debtor


                           Mr. Zubin Behramkamdin, with Liz Thachet, i/by Ms. Alisha Pinto, for the
                           Applicant-Original Respondent-Judgment Debtor.

                           Mr. Jaideep Mitra, i/by Ms. Swati Chamasia, for the Original Applicant-
                           Decree Holder.


                                                                      CORAM : A. K. MENON, J.

DATE : 21ST SEPTEMBER, 2021.

P.C. :

1. By consent, stand over to 29th September 2021.

2. Affidavit-in-rejoinder, if any, to be filed by 24 th September 2021.

(A. K. MENON, J.)

Digitally signed

SNEHA by SNEHA

ABHAY ABHAY DIXIT Date:

35-IA-1390-2020.doc Dixit 2021.09.22 DIXIT 13:42:35 +0530