M/S. Singhvi Tradelink Llp vs The State Of Gujarat
2026 Latest Caselaw 522 Guj

Gujarat High Court

M/S. Singhvi Tradelink Llp vs The State Of Gujarat on 12 February, 2026

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                                                 NEUTRAL CITATION




                             C/SCA/9205/2024                                      ORDER DATED: 12/02/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     R/SPECIAL CIVIL APPLICATION NO. 9205 of 2024

                                                         With
                                   CIVIL APPLICATION (FOR AMENDMENT) NO. 1 of 2025
                                    In R/SPECIAL CIVIL APPLICATION NO. 9205 of 2024
                      ==========================================================
                                               M/S. SINGHVI TRADELINK LLP & ANR.
                                                             Versus
                                                 THE STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      AMAL PARESH DAVE(8961) for the Petitioner(s) No. 1,2
                      MR PARESH M DAVE(260) for the Petitioner(s) No. 1,2
                      MS. TANUSHREE SHRIMAL, ASSISTANT GOVERNMENT PLEADER/PP for
                      the Respondent(s) No. 1
                      DS AFF.NOT FILED (N) for the Respondent(s) No. 1
                      NOTICE SERVED BY DS for the Respondent(s) No. 2
                      ==========================================================

                         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.Paresh Dave appearing for the petitioners, in view of the subsequent development, does not press the present petition and seeks permission to withdraw the present petition.

Permission as sought for, is hereby granted. The petition along with the civil application stands disposed of as not pressed.

(A. S. SUPEHIA, J)

(PRANAV TRIVEDI,J) BIMAL /113