Bombay High Court
M.T.N.L. vs Sterling Computers Ltd. And Ors. on 18 April, 2026
Author: Abhay Ahuja
Bench: Abhay Ahuja
17.COMSS 1-94.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL SUMMARY SUIT NO. 1 OF 1994
M. T. N. L. ...Plaintiff
Vs.
Sterling Computers Ltd. and Ors. ...Defendants
Mr. Niranjan Shimpi for the Plaintiff.
Mr. Makrand Bakore i/b JMB Partners for the Defendant No.1.
Mr. Rohan Sawant with Mr. Ashutosh Agarwal and Ms. Amishi Sodani
i/b Parinam Law Associates for the Defendant No. 2.
CORAM : ABHAY AHUJA, J.
DATE : 18th APRIL, 2026
P.C. :
1. Pursuant to the order dated 27th March, 2026, today when the matter is called out, Mr. Shimpi, learned Counsel appearing for the Plaintiff submits that affidavit in lieu of examination-in-chief of the Plaintiff No. 2 is ready and a copy of the same is just now served upon the learned Counsel appearing for the Defendants No. 1 and 2.
2. Mr. Bakore, learned Counsel appearing for the Defendant No.1 and Mr. Sawant, learned Counsel appearing for the Defendant No.2 seek some time to consider the affidavit of evidence and if necessary, to Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL file a statements of admission and denial. GADGIL Date:
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17.COMSS 1-94.doc
3. List for marking of PW-2's documents on 23rd June, 2026.
4. Let the Plaintiff's witness no. 2 to remain present in the Court on the next date.
5. Let this Court be informed of the documents that were marked as exhibits earlier and the documents yet to be marked along with exhibit numbers.
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