Pearl Chesson vs Sean Paul Lawrence
2021 Latest Caselaw 14126 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

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


                           Ms. Alisha Pinto for the Applicant-Judgment Debtor.

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


                                                                     CORAM : A. K. MENON, J.

DATE : 29TH SEPTEMBER, 2021.

P.C. :

At the request of learned counsel for the parties, since the parties are

still negotiating a workable solution, list the IA on 5 th October 2021 under the

caption "For Circulation".

(A.K. MENON, J.)

Digitally signed

SNEHA by SNEHA ABHAY DIXIT 46-IA-1390-2020.doc ABHAY Date:

Dixit 2021.09.29 DIXIT 17:31:51 +0530