PEARL CHESSON Vs. SEAN PAUL LAWRENCE

JUDGEMENT

(1.) Heard Mr. Mitra, learned counsel for the applicant. The respondent/judgment debtor though served, is not appearing. On 26 November 2019, the respondent/judgment debtor was represented by Mr. Mohd. Khalik i/b. Nimesh Mehta when the Court had passed the following order:

(2.) Thereafter on 29 January 2020 this Court had heard the Chamber Summons and directed the office to verify as to whether the proceedings comply the requirement under section 44A of CPC and place the report on record. Consequent thereto, a report dated 4 February 2020 has been placed on record by the Master and Asstt. Prothonotary (Adm.) stating that by notification dated 17 January 2020, Ministry of Law and Justice (Department of Legal Affairs) under G.S.R. 38(E), the Central Government has declared United Arab Emirates to be a reciprocating territory for the purposes of Section 44A of the Code of Civil Procedure. The copy of the notification is also enclosed with the report.

(3.) On the above backdrop, I have heard Mr. Mitra, learned counsel for the applicant. By this Chamber Summons, the applicant/judgment creditor has prayed for the following reliefs in execution of the decree which is passed by the Court at Dubai: