Bombay High Court
Skf India Limited vs Banarasi Lal Madan on 2 January, 2020
Author: N. J. Jamadar
Bench: N. J. Jamadar
10-IA1-19INCOMSS5-03.DOC
Santosh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION NO. 1 OF 2019
IN
COMM SUMMARY SUIT NO. 5 OF 2003
SKF India Ltd. ...Applicant
In the matter between
SKF India Ltd. ...Plaintiff
Versus
Banarasi Lal Madan ...Defendant
And
Ivan Fernandes ...Respondent
Mr. Cyrus Ardeshir, a/w Sidharth Samantray, Murari
Madekar, Sachin Kudalkar, i/b M/s. Madekar & Co., for
the Applicant/Plaintiff.
Mr. Ankit Rajput, i/b Manoj Bhatt, for the Defendant.
Mr. Anil Agarwal, a/w Pooja Rathod, for the Respondent.
CORAM: N. J. JAMADAR, J.
DATED : 2nd JANUARY, 2020 PC:-
1. Heard the learned Counsels for the parties.
2. The applicant has fled rejoinder to the affdavit in reply fled by the defendant.
3. Mr. Agarwal, the learned Counsel for the respondent seeks time to fle further affdavit in response to the rejoinder.
Two weeks time is granted.
4. List on 20th January, 2020.
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5. Ad-interim order passed by this Court on 2 nd December, 2019, shall continue to operate till the decision of this application.
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