Report No. 188

(X) Poland:

(http://www.prawo.org.pl/clcf/legal/courtprocedure.html)

'Commercial Courts' examine the cases connected with commercial activity conducted in a professional way by economic entities. The commercial courts are also competent for company cases against economic entities concerning the scope of determining the environment and bringing them to the previous condition and repairing the damage connected with and relating to monopolistic policy.

'The proceedings in commercial cases are built in a way to lessen antagonizement of the parties, since they often remain in cooperation. For that reason, the conciliation proceedings are obligatory. In general, the proceedings in commercial cases do not differ from ordinary proceedings, but are built in a way to accelerate the same.'