Rolta Private Limited vs Varanium Cloud Limited
2024 Latest Caselaw 1139 Bom

Bombay High Court

Rolta Private Limited vs Varanium Cloud Limited on 17 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

 1                           6 ss 18-23 with ial 35190-23 in ss 18-23 with sj 35-23 in ss 18-23-os.doc


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

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

 Rolta Private Limited and anr.                                ... Plaintiffs/Applicants
       Vs.
 Varanium Cloud Limited and anr.                               ... Defendants/Respondents

                                   -------
 Mr. Ashish Kamat, Senior Advocate with Mr. Bryan Pillai and Mr. Mohit
 Khanna i/by M/s Shardul Amarchand Mangaldas and Company, Advocates
 for the Plaintiffs/Applicants.
 Mr. Hrushi Narvekar with Mr. Siddharth Bafna and Ms. R. Kollan i/by M/s
 Integrum Legal, Advocates for the Defendants/Respondents.
                                   -------
                     CORAM : ABHAY AHUJA, J.

DATE : 17 JANUARY, 2024. P.C. :

1. Mr. Narvekar, learned counsel for the Defendants seeks some

accommodation submitting that he has instructions to file reply to the

Interim Application. Mr. Kamat, learned senior counsel for the Plaintiffs

has no objection submitting however that the reply be served few days in

advance.

     Priya R. Soparkar                                                                             1 of 2



  2                        6 ss 18-23 with ial 35190-23 in ss 18-23 with sj 35-23 in ss 18-23-os.doc

2. Accordingly, let the reply be filed by 25 th January, 2024 with a copy

to the other side. Rejoinder, if any, be filed by 1 st February, 2024 with a

copy to the other side.

3. List on 2nd February, 2024.

(ABHAY AHUJA, J.)

Priya R. Soparkar 2 of 2