Vinodbhai Prabhubhai Vashi vs State Of Gujarat
2026 Latest Caselaw 558 Guj

Citation : 2026 Latest Caselaw 558 Guj
Judgement Date : 16 February, 2026

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Gujarat High Court

Vinodbhai Prabhubhai Vashi vs State Of Gujarat on 16 February, 2026

                                                                                                                   NEUTRAL CITATION




                            C/SCA/12817/2025                                         ORDER DATED: 16/02/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     R/SPECIAL CIVIL APPLICATION NO. 12817 of 2025

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                                            VINODBHAI PRABHUBHAI VASHI & ANR.
                                                          Versus
                                                 STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MS VISHWA A SHASTRI(10559) for the Petitioner(s) No. 1,2
                      MR NIKUNJ KANARA AGP for the Respondent(s) No. 1,2,3
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                                                             Date : 16/02/2026
                                                              ORAL ORDER

After some submissions, learned advocate for the petitioners submits that she will not press the present writ petition. She submits that she may be granted liberty to make a fresh representation to the appropriate authority.

Considering the submissions, the petitioners are permitted to make a fresh representation to the appropriate authority.

The present Special Civil Application is dismissed as not pressed.

All the contentions raised in the present writ petition are kept open.

(ANIRUDDHA P. MAYEE, J.) KAUSHIK D. CHAUHAN