Bombay High Court
Thermax Ltd vs Baroda Rayon Corpn.Ltd on 13 September, 2023
Author: Abhay Ahuja
Bench: Abhay Ahuja
15-COMSS-8-1999.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL SUMMARY SUIT NO.8 OF 1999
THERMAX LTD )...PLAINTIFF
V/s.
BARODA RAYON CORPN. LTD )...DEFENDANT
Mr.Abhijeet Marathe, Advocate for the Plaintiff
CORAM : ABHAY AHUJA, J.
DATE : 13th SEPTEMBER 2023
P.C. :
1. When the matter is called out, Mr.Marathe, learned Counsel for the Plaintiff, would submit that written statement has already been filed in the matter and even the affidavit of evidence has been filed. Learned Counsel submits that the matter be kept for admission and denial of documents.
2. Accordingly, list on 4th October 2023 at 4.00 p.m. under the caption "For marking of documents". Let the witness also remain present.
(ABHAY AHUJA, J.) avk 1/1 Signed by: Mrs.Arti V. Khatate Designation: PS To Honourable Judge Date: 14/09/2023 10:33:26