Bipson Surgical Private Limited vs Gujarat Medical Services Corporation ...
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Gujarat High Court

Bipson Surgical Private Limited vs Gujarat Medical Services Corporation ... on 12 February, 2026

Author: Bhargav D. Karia

Bench: Bhargav D. Karia

                                                                                                              NEUTRAL CITATION




                             C/SCA/1810/2026                                  ORDER DATED: 12/02/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                      R/SPECIAL CIVIL APPLICATION NO. 1810 of 2026
                       ================================================================
                                       BIPSON SURGICAL PRIVATE LIMITED
                                                    Versus
                             GUJARAT MEDICAL SERVICES CORPORATION LIMITED & ANR.
                       ================================================================
                       Appearance:
                       MR MITUL SHELAT, SENIOR ADVOCATE with MR HITESH M
                       SABHNANI(10731) for the Petitioner(s) No. 1
                       MR DHAWAN M JAYSWAL (5878) for the Respondent(s) No. 1
                       MS VIDITA D JAYSWAL(6730) for the Respondent(s) No. 1
                       ================================================================
                         CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA
                               and
                               HONOURABLE MR.JUSTICE L. S. PIRZADA

                                                        Date : 12/02/2026

                                                         ORAL ORDER

(PER : HONOURABLE MR. JUSTICE BHARGAV D. KARIA)

Learned Senior Advocate Mr.Mitul Shelat appearing with learned advocate Mr.Hitesh Sabhnani for the petitioner, under instructions, seeks permission to withdraw this petition so as to enable the petitioner to file a fresh petition on the same cause of action and to place the subsequent developments on record.

Without entering into the merits of the matter, the petition is disposed of as withdrawn at this stage, with the aforesaid liberty.

(BHARGAV D. KARIA, J)

(L. S. PIRZADA, J) STANCY GOMES