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Dcw Limited vs Union Of India
2026 Latest Caselaw 552 Guj

Citation : 2026 Latest Caselaw 552 Guj
Judgement Date : 16 February, 2026

[Cites 0, Cited by 0]

Gujarat High Court

Dcw Limited vs Union Of India on 16 February, 2026

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




                            C/SCA/20834/2018                                 ORDER DATED: 16/02/2026

                                                                                                            undefined




                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     R/SPECIAL CIVIL APPLICATION NO. 20834 of 2018
                      ==========================================================
                                                      DCW LIMITED & ANR.
                                                            Versus
                                                     UNION OF INDIA & ORS.
                      ==========================================================
                      Appearance:
                      MR GAURAV S MATHUR(5365) for the Petitioner(s) No. 1
                      SINGHI & CO(2725) for the Petitioner(s) No. 2
                      MR CB GUPTA(1685) for the Respondent(s) No. 1,2,3
                      MR HARDIK P MODH(5344) for the Respondent(s) No. 7
                      MR HARIBHAI J PATEL(9810) for the Respondent(s) No. 4
                      NOTICE SERVED for the Respondent(s) No. 5
                      NOTICE UNSERVED for the Respondent(s) No. 6
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                               and
                               HONOURABLE MR. JUSTICE PRANAV TRIVEDI

                                                        Date : 16/02/2026

                                               ORAL ORDER

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

Mr. Gaurav Mathur, learned advocate appearing for the petitioner withdraws the present petition, as having become infructuous.

The petition stands disposed of as having become infructuous.

(A. S. SUPEHIA, J)

(PRANAV TRIVEDI,J) SAJ GEORGE/SEP BRD/5

 
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