Radheshyam Infraspace Pvt. Ltd. ... vs The State Of Gujarat
2026 Latest Caselaw 547 Guj

Gujarat High Court

Radheshyam Infraspace Pvt. Ltd. ... vs The State Of Gujarat on 16 February, 2026

                                                                                                              NEUTRAL CITATION




                              C/SCA/11530/2024                                 ORDER DATED: 16/02/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                      R/SPECIAL CIVIL APPLICATION NO. 11530 of 2024

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                            RADHESHYAM INFRASPACE PVT. LTD. THROUGH ITS DIRECTOR
                                     BHARATBHAI ISHWARBHAI PRAJAPATI
                                                   Versus
                                        THE STATE OF GUJARAT & ORS.
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                       Appearance:
                       MR. MANOJ T DANAK(6264) for the Petitioner(s) No. 1
                       MR VENUGOPAL PATEL, AGP for the Respondent(s) No. 1
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                          CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                                                        Date : 16/02/2026

                                                          ORAL ORDER

1. This Court on 05.02.2026 has passed the following order :-

"The present Special Civil Application is being adjourned from the first date of its listing either on the request of the learned counsel for the petitioner, or in view of sick note or leave note filed by the learned counsel for the petitioner. Today also, the learned counsel for the petitioner has filed a sick note.

List on 16.02.2026.

It is clarified that on the next date, no further sick note or leave note shall be entertained on behalf of the learned counsel for the petitioner and the matter shall be proceeded with on merits."

2. Earlier the matter was listed for twenty times, the same

NEUTRAL CITATION

C/SCA/11530/2024 ORDER DATED: 16/02/2026

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was adjourned either on the request of the learned advocate for the petitioner or in view of sick note or leave note filed by the learned advocate for the petitioner.

3. Today, also learned advocate for the petitioner has filed sick note, the same is not entertained. When the matter is called out, none appears on behalf of the petitioner. The present writ petition is dismissed for non prosecution.

(ANIRUDDHA P. MAYEE, J.) SALIM/