Bombay High Court
M.T.N.L. vs Sterling Computers Ltd. And Ors. on 17 January, 2026
Author: Abhay Ahuja
Bench: Abhay Ahuja
53-COMSS-1-1994.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
V/s.
STERLING COMPUTERS LTD. AND OTHERS )...DEFENDANTS
Mr.Niranjan Shimpi a/w. Ms.Revaa Kadam, Advocate for the Plaintiff.
Mr.Makarand Bakore i/by JMB Partners, Advocate for the Defendant
No.1.
Mr.Ashutosh Agarwal, Advocate for the Defendant no.2.
CORAM : ABHAY AHUJA, J.
DATE : 17th JANUARY 2026
P.C. :
1. When the matter is called out, learned Counsel appearing for the Defendant no.1 as well for the Defendant no.2 submit that since the Additional Affidavit of evidence has been just received, some time be granted to complete the inspection.
2. Registry to accept the Additional Affidavit of evidence of the Plaintiff.
3. Let discovery and inspection be completed within a period of two weeks and Statement of admission and denial be filed within a period ARTI VILAS KHATATE of two weeks with a copy to the other side.
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4. List for marking of Plaintiff's documents on 25th February 2026.
5. Let the Plaintiff's witness remain present in Court on the next date.
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