Bombay High Court
Mahanagar Telephone Nigam Limited vs Sterling Computers Limited on 31 July, 2024
Author: Abhay Ahuja
Bench: Abhay Ahuja
12-IA(L)-613-2024.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO. 613 OF 2024
IN
COMMERCIAL SUMMARY SUIT NO. 1 OF 1994
MAHANAGAR TELEPHONE NIGAM LIMITED )...APPLICANT
IN THE MATTER OF
MAHANAGAR TELEPHONE NIGAM LIMITED )...PLAINTIFF
V/s.
STERLING COMPUTERS LIMITED AND OTHERS )...RESPONDENTS
Mr.Niranhan Shimpi, Advocate for the Applicant.
Mr.Makarand Bakore i/by JMB Partners, Advocate for the Respondent
no.1.
Ms.M.Bhangale i/by Mr.Rohan Savant and Ms.Bijal Vora and Mr.Akshay
Arora, Advocate for the Respondent no.2.
CORAM : ABHAY AHUJA, J.
DATE : 31st JULY 2024
P.C. :
1. This Court is informed that the pleadings in this Interim Application are complete, however, it is submitted that Mr.Rohan Digitally signed by ARTI ARTI VILAS Savant, learned Counsel for the Defendant no.2, is on his legs before VILAS KHATATE KHATATE Date:
2024.07.31 16:41:23 +0530 another Court and the matter be suitably accommodated. When this Court sought to keep back the matter, Mr.Shimpi, learned Counsel for avk 1/2 ::: Uploaded on - 31/07/2024 ::: Downloaded on - 01/08/2024 15:23:39 ::: 12-IA(L)-613-2024.doc the Applicant submits that he has some difficulty in the afternoon session and the matter be suitably adjourned.
2. Accordingly, list on 28th August 2024.
(ABHAY AHUJA, J.) avk 2/2 ::: Uploaded on - 31/07/2024 ::: Downloaded on - 01/08/2024 15:23:39 :::