Pearl Chesson vs Sean Paul Lawrence
2022 Latest Caselaw 5219 Bom

                                                                      4-IA-1390-2020.doc

         Digitally
         signed by
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         GANESH
GANESH   SUBHASH
SUBHASH LOKHANDE
LOKHANDE Date:
                                        ORDINARY ORIGINAL CIVIL JURISDICTION
         2022.06.10
         18:00:39
         +0530

                                         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


                      Seal Paul Lawrence                        .. Applicant/
                                                                  Org. Judgment Debtor
                      IN THE MATTER BETWEEN:
                      Pearl Chesson                             .. Org. Plaintiff/ Judgment
                                                                  Creditor/ Decree Holder
                                Vs.
                      Sean Paul Lawrence                        .. Judgment Debtor/ Org.
                                                                  Defendant / Defendant


                      Ms.Swati Chaurasia for the Judgment Creditor.
                      Mr.Bhupesh Dhumatkar i/b. Alisha Pinto for the Judgment Debtor.

                                                       CORAM:- B. P. COLABAWALLA,J.

DATE :- 9th JUNE, 2022.

P. C.:

1. By order dated 3rd February, 2022, Consent Terms

recording a settlement between the parties were taken on record. As per

Ganesh Lokhande page 1 of 2 4-IA-1390-2020.doc

the Consent Terms, the Court Receiver was to sell the flat mentioned in

the Consent Terms, namely Flat No. 601, Magnolia Enclave, Nahar

Amrit Shakti, Chandivali - 400 072.

2. The matter has been moved before me today because it has

been brought to my attention by both parties that along with the flat,

there is also an open car parking space which needs to be included in the

description for the sale of the said flat.

3. Having heard both the learned counsels, the Court Receiver

is directed to ensure that the description of the flat for sale shall also

include one open car parking space.

4. This order will be digitally signed by the Personal Assistant

of this Court. All concerned will act on production by fax or email of a

digitally signed copy of this order.

                                            ( B. P. COLABAWALLA, J. )




Ganesh Lokhande                                                    page 2 of 2