Rolta Private Limited vs Varanium Cloud Limited
2024 Latest Caselaw 22723 Bom

Bombay High Court

Rolta Private Limited vs Varanium Cloud Limited on 5 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                   57-SS-18-2023.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION

                               SUMMARY SUIT NO. 18 OF 2023


 Rolta Private Limited and Anr                                      ... Plaintiffs
          V/s.
 Varanium Cloud Limited and Anr                                     ... Defendants

                                    WITH
                  INTERIM APPLICATION (L) NO.35190 OF 2023
                                     IN
                        SUMMARY SUIT NO.18 OF 2023
                                    WITH
                   INTERIM APPLICATION (L) NO.6341 OF 2024
                                     IN
                        SUMMARY SUIT NO.18 OF 2023
                                    WITH
                    SUMMONS FOR JUDGMENT NO.35 OF 2023
                                     IN
                        SUMMARY SUIT NO.18 OF 2023
                                    WITH
                   INTERIM APPLICATION (L) NO.3102 OF 2024
                                     IN
                        SUMMARY SUIT NO.18 OF 2023

 Mr. Ankit Lohia a/w Ms. Kamini Pansare, Ms. Shrishty Punjabi i/b VM
 Legal, Advocate for the Plaintiff.

 Mr. Hrushi Narvekar a/w Ms. Rinu Kallan i/b Integrum Legal, Advocate
 for the Defendant. No.1.

 Mr. Feroze Patel a/w Ms. Rinu Kallan i/b Integrum Legal, Advocate for
 the Defendant No.2.

                           CORAM        :    ABHAY AHUJA, J.

                           DATE         :    5th AUGUST, 2024










                                                                57-SS-18-2023.doc


 P.C. :

1. Pursuant to order dated 22nd July, 2024, today when the matter is

listed Mr. Lohia, learned Counsel for the Plaintiff has concluded his

arguments. For Mr. Narvekar, learned Counsel for the Defendant No.1

to rejoind, list on 26th August, 2024 at 04:00 p.m.

(ABHAY AHUJA, J.)