Bombay High Court
Skf India Limited vs Banarasi Lal Madan on 9 February, 2023
Author: N. J. Jamadar
Bench: N. J. Jamadar
2-COMSS-5-2003.DOC
Sayali Upasani
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMM SUMMARY SUIT NO. 5 OF 2003
WITH
CHAMBER ORDER NO. 358 OF 2003
SKF India Ltd ...Plaintiff
Vs.
Banarasi Lal Madan ...Defendant
Mr. Prashant Chavan, a/w Murai Madekar, Sachin Kudalkar, i/b M/s.
Madekar & Co., for the Plaintiff.
Mr. Ankit Rajput i/b Manoj Bhatt, for Defendant.
CORAM:- N. J. JAMADAR, J.
DATED:- 9th FEBRUARY, 2023 PC:-
1) Heard the learned Counsel for the defendant.
2) The submissions of the learned Counsel for defendant remained inconclusive.
3) Stand over to 23rd February, 2023, at 2.30 pm. [N. J. JAMADAR, J.] 1/1 ::: Uploaded on - 10/02/2023 ::: Downloaded on - 10/02/2023 22:14:46 :::