M/S Cargill India Pvt. Ltd vs Union Of India
2025 Latest Caselaw 7846 Guj

Gujarat High Court

M/S Cargill India Pvt. Ltd vs Union Of India on 12 November, 2025

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                                              NEUTRAL CITATION




                            C/SCA/19725/2021                                   ORDER DATED: 12/11/2025

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                               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                               R/SPECIAL CIVIL APPLICATION NO. 19725 of 2021

                      =============================================
                                                  M/S CARGILL INDIA PVT. LTD.
                                                            Versus
                                                    UNION OF INDIA & ORS.
                      =============================================
                      Appearance:
                      MR.PARTH CONTRACTOR(7150) for the Petitioner(s) No. 1
                      MR UTKARSH SHARMA, ADVOCATE FOR THE RESPONDENT
                      =============================================
                        CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                              and
                              HONOURABLE MR. JUSTICE PRANAV TRIVEDI

                                                        Date : 12/11/2025

                                                            ORAL ORDER

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

Learned advocates appearing for the respective parties have submitted that the present writ petition may be allowed in terms of the judgment of the Supreme Court in the case of M/s.Suraj Impex (India) Pvt. Ltd. vs. Union of India, reported in 2025 INSC 755, as well as the decisions of this Court in the cases of M/s. Dewas Soya Ltd. Vs. Union of India (Special Civil Application No.9090 of 2021, decided on 29.08.2024), M/s. Kandla Export Corporation & Ors. Vs. Union of India (order dated 19.03.2025 passed in Special Civil Application No.1884 of 2023), and M/s.Dhulatawala Exim Pvt. Ltd. Vs. Union of India (order dated 30.01.2025 in Special Civil Application No.18262 of 2022).

NEUTRAL CITATION

C/SCA/19725/2021 ORDER DATED: 12/11/2025

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The present writ petition stands allowed to the aforesaid extent. The impugned action of the respondent authorities are quashed and set aside in light of the aforesaid decision.

Sd/-

(A. S. SUPEHIA, J)

Sd/-

(PRANAV TRIVEDI,J) MAHESH/07