Varanium Cloud Limited vs Rolta Private Limited
2024 Latest Caselaw 25390 Bom

Bombay High Court

Varanium Cloud Limited vs Rolta Private Limited on 4 September, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                              48. SS 18-23 @ conected matters.doc


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

                                                   SUMMARY SUIT NO. 18 OF 2023

                     Rolta Private Limited                                              ...Plaintiff
                                  V/s.
                     Varanium Cloud Limited                                             ...Defendant

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

                     Mr. Ankit Lohiya with Ms. Kamini Pansare i/b VM Legal for the
                     Applicant/Plaintiff.
                     Mr. Hrushi Narvekar with Mr. Feroze Patel and Ms. Rinu Kallan i/b
                     Integrum Legal for the Defendant No. 1.
                     Mr. Feroze Patel with Ms. Rinu Kallan i/b Integrum Legal for the
                     Defendant No. 2.

                                               CORAM        :    ABHAY AHUJA, J.

DATE : 4th SEPTEMBER, 2024

Digitally signed by NIKITA P.C. :

NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2024.09.04 19:22:59 Interim Application (L) No. 6341 of 2024 +0530

1. Arguments concluded. Order reserved.

2. Parties are at liberty to circulate written submissions within a

period of one week.

(ABHAY AHUJA, J.)