M/S Vinayak Creation Through Its Sole ... vs Commissioner Of Customs
2026 Latest Caselaw 776 Guj

Gujarat High Court

M/S Vinayak Creation Through Its Sole ... vs Commissioner Of Customs on 25 February, 2026

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                                                      NEUTRAL CITATION




                             C/SCA/2327/2026                                           ORDER DATED: 25/02/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     R/SPECIAL CIVIL APPLICATION NO. 2327 of 2026
                      ==========================================================
                           M/S VINAYAK CREATION THROUGH ITS SOLE PROPRIETOR-SHRI
                                               VIKAS MAHAJAN
                                                   Versus
                                         COMMISSIONER OF CUSTOMS
                      ==========================================================
                      Appearance:
                      MR JAYDEVSINH CHUDASAMA(13128) for the Petitioner(s) No. 1
                      MRS. ANJALI JHA MANISH, ADVOCATE WITH MS. PRIYADARSHI
                      MANISH, ADVOCATE WITH MRS. MADHURI MALEGAONKAR, ADVOCATE
                      FOR MR VATSAL K TRIVEDI(10957) for the Petitioner(s) No. 1
                      MAUNIL G YAJNIK, SENIOR STANDING COUNSEL for the Respondent(s)
                      No. 1
                      ==========================================================

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

                                                              Date : 25/02/2026

                                               ORAL ORDER

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

1 Learned advocate Ms. Anjali Jha Manish appearing for learned advocate Mr.Vatsal Trivedi for the petitioner, at the outset, has submitted that the petitioner would approach the Appellate Authority challenging the Order-in-Original dated 01.09.2025.

2 The Writ Petition stands disposed of as withdrawn.

3 We, clarify that the withdrawal of the writ petition may not be construed detrimental to the interest of the petitioner. The Appellate Authority shall consider all the aspects including the pending writ petition before the Delhi High Court and shall pass an appropriate orders in accordance with law.

NEUTRAL CITATION

C/SCA/2327/2026 ORDER DATED: 25/02/2026

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Whatever time is consumed before this Court in the present writ petition shall be adjusted towards limitation.

(A. S. SUPEHIA, J)

(PRANAV TRIVEDI,J) BIMAL /5