Solarcraft Power India 3 Private ... vs Gujarat Electricity Regulatory ...
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Gujarat High Court

Solarcraft Power India 3 Private ... vs Gujarat Electricity Regulatory ... on 11 May, 2026

                                                                                                              NEUTRAL CITATION




                             C/SCA/7333/2026                                    ORDER DATED: 11/05/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                     R/SPECIAL CIVIL APPLICATION NO. 7333 of 2026
                      ==========================================================
                                  SOLARCRAFT POWER INDIA 3 PRIVATE LIMITED
                                                    Versus
                              GUJARAT ELECTRICITY REGULATORY COMMISSION & ANR.
                      ==========================================================
                      Appearance:
                      CYRIL AMARCHAND MANGALDAS(14632) for the Petitioner(s) No. 1
                      MR DIPAK R DAVE(1232) for the Respondent(s) No. 2
                      ==========================================================
                         CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI

                                                           Date : 11/05/2026

                                                               ORAL ORDER

Heard learned counsels for the parties.

Mr. R.S. Sanjanwala, learned Senior Advocate appearing with Mr. Deepanshu Agarwal, learned advocate appearing on behalf of Mr. Cyril Amarchand, learned advocate for the petitioner, seeks permission to withdraw the captioned petition, as the matter has already been listed before the competent authority on 12.05.2026.

Mr. Dipak R. Dave, learned advocate appearing on behalf of respondent no.2 submitted that he has no objection, if the captioned petition is withdrawn.

At the joint request, the captioned petition is permitted to be withdrawn and the same is dismissed as withdrawn.

(MOOL CHAND TYAGI, J) HARSHIT