Varanium Cloud Limited vs Rolta Private Limited
2024 Latest Caselaw 3243 Bom

Bombay High Court

Varanium Cloud Limited vs Rolta Private Limited on 2 February, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

This Order is modified/corrected by Speaking to Minutes Order dated 08/02/2024


 This order is modified/corrected vide speaking to minutes of order dtd. 8.2.2024
                                                                      42-IA(L)-3102-2024.doc

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

                   INTERIM APPLICATION (L) NO.3102 OF 2024
                                     IN
                        SUMMARY SUIT NO. 18 OF 2023

 VARANIUM CLOUD LIMITED & ANR.                          )...APPLICANTS
          V/s.
 ROLTA PRIVATE LIMITED & ANR.        )...RESPONDENTS
                            WITH
                 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.Harshu Narvekar, Mr.Feroze Patel a/w Ms.Rinu Kallan i/b Integrum
 Legal, Advocates for the Applicants.
 Mr.Ashish Kamat, Senior Advocate a/w Mr.Ameya Gokhale, Mr.Bryan
 Pillai and Mr.Mohit Khanna i/b Shardul Amarchand Mangaldas & Co.,
 Advocates for the Respondents.


                           CORAM        :       ABHAY AHUJA, J.

                           DATE         :       2nd FEBRUARY, 2024

 P.C. :

1. Mr.Narvekar, learned Counsel for the Applicant in Interim

Application (L) No.3102 of 2024 seeks some time to file rejoinder

This Order is modified/corrected by Speaking to Minutes Order dated 08/02/2024

This order is modified/corrected vide speaking to minutes of order dtd. 8.2.2024 42-IA(L)-3102-2024.doc

submitting that the reply has been received only last evening. Let

rejoinder be filed by 12th February 2024 with a copy to the other side.

2. List the Interim Application along with other Interim Applications

as well as the Summons for Judgment on 26th February 2024.

(ABHAY AHUJA, J.)