Bombay High Court
Skf India Limited vs Banarasi Lal Madan on 20 January, 2021
Author: N.J. Jamadar
Bench: N.J. Jamadar
1/1 11-comss-5-2003.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL SUMMARY SUIT NO. 5 OF 2003
SKF India Limited .. Plaintiff
Vs.
Banarasi Lal Madan .... Defendant
Mr. Sachin Kudalkar i/b Madekar and Co. for plaintiff.
Mr.Harish Madan, Constituted Attorney of defendant present.
CORAM : N.J. JAMADAR, J.
DATE : 20th JANUARY 2021 P.C.
1. Heard the learned counsel for the plaintiff. The constituted attorney of the defendant is present in-person.
2. The matter is ripe for final hearing.
3. List the matter of hearing and final disposal on 16 th February 2021.
[ N.J. JAMADAR, J. ] Digitally signed by Shraddha Shraddha K. Talekar K. Date:
Talekar 2021.01.21 14:05:45 +0530 Shraddha Talekar PS