M/S.R D Enterprises Through Sole ... vs State Of Gujarat
2026 Latest Caselaw 755 Guj

Gujarat High Court

M/S.R D Enterprises Through Sole ... vs State Of Gujarat on 24 February, 2026

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                                           NEUTRAL CITATION




                             C/SCA/1921/2026                                ORDER DATED: 24/02/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     R/SPECIAL CIVIL APPLICATION NO. 1921 of 2026
                      ==========================================================
                          M/S.R D ENTERPRISES THROUGH SOLE PROPRIETOR GOPAL DASS
                                                    Versus
                                           STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      VIJAY H PATEL(7361) for the Petitioner(s) No. 1
                      MS. POOJA ASHAR, ASSISTANT GOVERNMENT PLEADER for the
                      Respondent(s) No. 1,2
                      ==========================================================
                          CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                                and
                                HONOURABLE MR. JUSTICE PRANAV TRIVEDI

                                              Date : 24/02/2026
                                               ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA) 1 Learned Assistant Government Pleader Ms.Pooja Ashar has tendered the order dated 23.02.2026 along with the Form GST MOV-05, which is already been communicated to the petitioner vide e-mail dated 24.02.2026. The same are ordered to be taken on record.

2 In view of the aforesaid order and a clear intention on the part of the respondents have been expressed that there would be no confiscation proceedings under Section 130 of the Central / State Goods and Service Tax Act, 2017, the present writ petition is not pressed by the learned advocate Mr.Patel.

3 The petition stands disposed of as not pressed.

(A. S. SUPEHIA, J)

(PRANAV TRIVEDI,J) BIMAL /9