M/S Jayantisuper Construction Privete ... vs State Of Gujarat
2026 Latest Caselaw 413 Guj

Gujarat High Court

M/S Jayantisuper Construction Privete ... vs State Of Gujarat on 5 February, 2026

                                                                                                         NEUTRAL CITATION




                               C/SCA/1582/2026                            ORDER DATED: 05/02/2026

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                        R/SPECIAL CIVIL APPLICATION NO. 1582 of 2026

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                                    M/S JAYANTISUPER CONSTRUCTION PRIVETE LIMITED
                                                         Versus
                                                STATE OF GUJARAT & ORS.
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                        Appearance:
                        MR DHAVAL C. DAVE, SR. ADVOCATE WITH
                        MS NATASHA SUTARIA(7907) for the Petitioner(s) No. 1
                        MR NIKUNJ KANARA, AGP for the Respondent(s) No. 1
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                           CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                                                      Date : 05/02/2026

                                                       ORAL ORDER

1. After advancing some submissions, learned senior advocate Mr. Dhaval C. Dave assisted by the learned advocate Ms. Natasha Sutaria for the petitioner submits that he will not press the present writ petition. Learned senior advocate submits that the petitioner may be granted a fair opportunity of hearing by the respondent No.3- Authority, who has issued show cause notice dated 21.01.2026 to the petitioner. He submits that the person, In-charge of the affairs of the said project, is at present in judicial custody and therefore the petitioner can not appear for hearing for the adjudication of the show cause notice and the petitioner will have to take appropriate instructions. Learned senior advocate further submits that the respondent - authority may be directed to grant reasonable time to the petitioner

NEUTRAL CITATION

C/SCA/1582/2026 ORDER DATED: 05/02/2026

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before the hearing takes place.

2. Considering the submissions, it is directed that the respondent No.3 - Authority shall strictly follow the principles of natural justice. The petitioner shall be at liberty to make an appropriate application for the documents, if any relied upon by the respondent- authority. If such an application is made, the respondent No.3 - Authority shall decide the same on its own merits in accordance with law. The respondent- authority shall grant full and effective hearing to the petitioner on the date so fixed by the Authority. After giving full hearing, the respondent- authority shall adjudicate the show cause notice by passing a reasoned order adjudicating all the contentions so raised by the petitioner. It is made clear that this Court has not gone into the merits of the case and no opinion is expressed thereon. All the contentions raised in the present writ petition are kept open.

3. In view of the above, the present writ petition is accordingly disposed of as not pressed.

(ANIRUDDHA P. MAYEE, J.) SALIM/