Bombay High Court
Skf India Limited vs Banarasi Lal Madan on 9 June, 2022
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL SUMMARY SUIT NO.5 OF 2003
IN
CHAMBER ORDER NO.358 OF 2003
SKF India Limited .. Plaintiff
v/s.
Banarasi Lal Madan .. Defendant
Mr. Prashant Chavan a/w Murari Madekar, Sachin Kudalkar i/b. M/s.
Madekar & Co. for the plaintiff.
Mr. Ankit Rajput i/b. Manoj Bhatt for the defendant.
CORAM : A. K. MENON, J.
DATED : 9TH JUNE, 2022.
P.C. :
1. Both learned counsel state that the matter is to be heard finally.
2. By consent, S.O. to 28th July, 2022.
(A. K. MENON, J.) Digitally signed by 1/1 SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:
2022.06.10 15:27:08 +0530
41.comss-5-03.doc wadhwa