Bombay High Court
Mahanagar Telephone Nigam Limited vs Sterling Computers Limited on 10 January, 2024
Author: Abhay Ahuja
Bench: Abhay Ahuja
13-COMSS-1-1994.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL SUMMARY SUIT NO.1 OF 1994
MAHANAGAR TELEPHONE NIGAM LIMITED )...PLAINTIFF
V/s.
STERLING COMPUTERS LTD. AND OTHERS )...DEFENDANTS
WITH
INTERIM APPLICATION (L) NO. 613 OF 2024
IN
COMMERCIAL SUMMARY SUIT NO.1 OF 1994
Mr.Niranjan Shimpi, Advocate for the Plaintiff/Applicant.
Mr.Shrikant Rathi i/by JMB Partners, Advocate for the Defendant No.1.
Ms.Nishi Doshi i/by Parinam Law Associates, Advocate for the
Defendant no.2.
CORAM : ABHAY AHUJA, J.
DATE : 10th JANUARY 2024 P.C. :
1. Mr.Shimpi, learned Counsel, appears for the Plaintiff and submits that Interim Application seeking issuance of fresh writ of summons to Defendants no.2 and 3 has been filed.
2. Mr.Rathi, learned Counsel, appears for the Defendant no.1 and seeks some time to file reply in the matter. Ms.Doshi, learned Counsel, appears for the Defendant no.2 and also seeks some time to file reply in the matter. None for the Defendant no.3.
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3. Let replies be filed by the Respondents by 31 st January 2024 with a copy to the other side. Rejoinder by 14th February 2024.
4. List on 21st February 2024.
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