Rolta Private Limited vs Varanium Cloud Limited
2024 Latest Caselaw 24761 Bom

Bombay High Court

Rolta Private Limited vs Varanium Cloud Limited on 26 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                   49-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. 6341 OF 2024
                            IN
                SUMMARY SUIT NO. 18 OF 2023
                           WITH
          INTERIM APPLICATION (L) NO. 3102 OF 2024
                            IN
                SUMMARY SUIT NO. 18 OF 2023
                           WITH
         INTERIM APPLICATION (L) NO. 35190 OF 2023
                            IN
                SUMMARY SUIT NO. 18 OF 2023
                           WITH
           SUMMONS FOR JUDGMENT NO. 35 OF 2023
                            IN
                SUMMARY SUIT NO. 18 OF 2023


 Mr.Ankit Lohia a/w. Ms.Shrishty Punjabi i/by V.M.Legal, Advocate for
 the Plaintiffs.
 Mr.Hrushi Narvekar and Mr.Feroze Patel a/w. Ms.Rinu Kallan i/by
 Inetgrum Legal, Advocate for the Defendant no.1.
 Mr.Feroze Patel a/w. Ms.Rinu Kallan i/by Inetgrum Legal, Advocate for
 the Defendant no.2.



                                   CORAM     :    ABHAY AHUJA, J.

                                   DATE      :    26th AUGUST 2024







                                                                 49-SS-18-2023.doc


 P.C. :

1. Pursuant to order dated 5th August 2024, today when the matter

is called out, Mr.Feroze Patel, learned Counsel, appears for the

Defendant no.2 and submits that an application under Section 95 of the

Insolvency and Bankruptcy Code, 2016 has been filed against the said

Defendants and that there would be an interim statutory moratorium

that would be operating in respect of the said Defendant.

2. Mr.Lohia, learned Counsel for the Plaintiffs and Mr.Narvekar,

learned Counsel for the Defendant no.1 and the Applicant in the

Interim Application (L) No.6341 of 2024 seek some time to take

instructions.

3. Accordingly, list on 4th September 2024 at 4.00 p.m.

(ABHAY AHUJA, J.)