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Kibing Group(M) Sdn.Bhd vs Union Of India
2026 Latest Caselaw 463 Guj

Citation : 2026 Latest Caselaw 463 Guj
Judgement Date : 10 February, 2026

[Cites 0, Cited by 0]

Gujarat High Court

Kibing Group(M) Sdn.Bhd vs Union Of India on 10 February, 2026

Author: A.S. Supehia
Bench: A.S. Supehia
                                                                                                               NEUTRAL CITATION




                            C/SCA/876/2026                                     ORDER DATED: 10/02/2026

                                                                                                               undefined




                               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                 R/SPECIAL CIVIL APPLICATION NO. 876 of 2026
                     =============================================
                                                 KIBING GROUP(M) SDN.BHD
                                                          Versus
                                                   UNION OF INDIA & ORS.
                     =============================================
                     Appearance:
                     MR DARPAN BHUYAN FOR MR ANAND NAINAWATI(5970) for the
                     Petitioner(s) No. 1
                     MR DHAVAL SHAH(2354) for the Respondent(s) No. 3
                     PARAM V SHAH(9473) for the Respondent(s) No. 1,2
                     =============================================
                        CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                              and
                              HONOURABLE MR. JUSTICE PRANAV TRIVEDI

                                                       Date : 10/02/2026

                                          ORAL ORDER

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

Learned advocate Mr.Darpan Bhuyan, appearing for learned advocate Mr.Anand Nainawati, for the petitioner has submitted that the matter has become infructuous in view of subsequent developments. Accordingly, he does not press the present writ petition.

The writ petition stands disposed of as not pressed. Liberty is reserved in favour of the petitioner in case the petitioner is aggrieved by any subsequent action.

Sd/-

(A. S. SUPEHIA, J)

Sd/-

(PRANAV TRIVEDI,J) MAHESH/51

 
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