Pramukh Services Pvt Ltd. Through Its ... vs District Deputy Director
2025 Latest Caselaw 2568 Guj

Gujarat High Court

Pramukh Services Pvt Ltd. Through Its ... vs District Deputy Director on 14 August, 2025

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                                             NEUTRAL CITATION




                            C/SCA/15696/2024                                   ORDER DATED: 14/08/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                    R/SPECIAL CIVIL APPLICATION NO. 15696 of 2024
                      ==========================================================
                       PRAMUKH SERVICES PVT LTD. THROUGH ITS PROPRIETOR JIGNESH
                                                 DARJI
                                                 Versus
                                   DISTRICT DEPUTY DIRECTOR & ANR.
                      ==========================================================
                      Appearance:
                      MR HARDIK H PANDIT(5820) for the Petitioner(s) No. 1
                      MR AAKASH GUPTA, AGP for the Respondent(s) No. 1,2
                      ==========================================================

                       CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                             and
                             HONOURABLE MR.JUSTICE R. T. VACHHANI

                                                           Date : 14/08/2025

                                                   ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

1. Today, twice the matter is called out however, Mr. Hardik H. Pandit, learned advocate for the petitioner has chosen not to remain present before this Court.

2. Learned AGP has submitted that out of Rs.16,00,000/- (Rupees Sixteen Lakhs), Rs.13,00,000/- (Rupees Thirteen Lakhs), is already paid to the petitioner and the petitioner has not availed the remedy of filing Civil Suit. Learned AGP has placed reliance on the judgment of the Apex Court in the case of Director General of Agriculture & Ors. Vs. M.V. Ramachandran, 2023 LiveLaw (SC) 220.

3. Since, Mr. Hardik H. Pandit, learned advocate for the petitioner has not remained present before this Court, the present petition is dismissed for non-prosecution.

NEUTRAL CITATION

C/SCA/15696/2024 ORDER DATED: 14/08/2025

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4. If any restoration application is filed, the same shall contain an affidavit of the petitioner as to why he shall not be relegated to avail the remedy of filing a Civil Suit.

                                                                                         Sd/-       .
                                                                                   (A. S. SUPEHIA, J)

                                                                                         Sd/-      .
                                                                                 (R. T. VACHHANI, J)
                      MVP/SNB/7