Sardar Sarovar Narmada Nigam Limited vs Gkc Projects Limited
2026 Latest Caselaw 754 Guj

Gujarat High Court

Sardar Sarovar Narmada Nigam Limited vs Gkc Projects Limited on 24 February, 2026

                                                                                                               NEUTRAL CITATION




                           C/SCA/602/2023                                      ORDER DATED: 24/02/2026

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                   R/SPECIAL CIVIL APPLICATION NO. 602 of 2023
                                                       With
                                 CIVIL APPLICATION (FOR DIRECTION) NO. 1 of 2024
                                  In R/SPECIAL CIVIL APPLICATION NO. 602 of 2023
                     ==========================================================
                                SARDAR SAROVAR NARMADA NIGAM LIMITED & ANR.
                                                  Versus
                                           GKC PROJECTS LIMITED
                     ==========================================================
                     Appearance:
                     MR MB GOHIL(2702) for the Petitioner(s) No. 1
                     MR KM ANTANI(6547) for the Petitioner(s) No. 2
                     MR PARAS K SUKHWANI(8284) for the Respondent(s) No. 1
                     ==========================================================
                        CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                                                       Date : 24/02/2026

                                                         ORAL ORDER

The learned counsel Mr. M. B. Gohil appearing for the petitioner submits that he may be permitted to withdraw the present Special Civil Application with a liberty to initiate appropriate proceedings in law. The learned counsel Mr. Paras K. Sukhwani appearing for the respondent submits that all the contentions raised in the petition and the reply may be kept open to be agitated before the appropriate forum including the issue of limitation.

Permission is granted with the aforesaid liberty. All the contentions as available to the parties in law are kept open.

The Special Civil Application is accordingly dismissed, as withdrawn. The Civil Application is also disposed of.

(ANIRUDDHA P. MAYEE, J.) cmk