Shreeji Trading Co vs State Of Gujarat
2026 Latest Caselaw 517 Guj

Citation : 2026 Latest Caselaw 517 Guj
Judgement Date : 12 February, 2026

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Gujarat High Court

Shreeji Trading Co vs State Of Gujarat on 12 February, 2026

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                                                   NEUTRAL CITATION




                             C/SCA/16032/2025                                     ORDER DATED: 12/02/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     R/SPECIAL CIVIL APPLICATION NO. 16032 of 2025
                      ==========================================================
                                                       SHREEJI TRADING CO
                                                              Versus
                                                     STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MR HIREN J TRIVEDI(8808) for the Petitioner(s) No. 1
                      MS VIDHI S KATORAWALA(17837) for the Petitioner(s) No. 1
                      MS TANUSHREE SHRIMAL, AGP for the Respondent(s) No. 1,2,3
                      ==========================================================
                         CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                               and
                               HONOURABLE MR. JUSTICE PRANAV TRIVEDI

                                                   Date : 12/02/2026
                                                    ORAL ORDER

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

Learned advocate Mr.Trivedi appearing for the petitioner at the outset, does not press the present writ petition as he would like to file a fresh petition with payers of removal of liabilities shown in the order of cancellation of registration.

Under the circumstances, the present writ petition stands disposed of as not pressed reserving the aforesaid liberty in favour of the petitioner.

Sd/-

(A. S. SUPEHIA, J)

Sd/-

(PRANAV TRIVEDI, J) NVMEWADA/43