Alembic Pharmaceuticals Ltd vs State Of Gujarat
2026 Latest Caselaw 3537 Guj

Gujarat High Court

Alembic Pharmaceuticals Ltd vs State Of Gujarat on 13 May, 2026

                                                                                                          NEUTRAL CITATION




                              C/SCA/7394/2026                               ORDER DATED: 13/05/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                       R/SPECIAL CIVIL APPLICATION NO. 7394 of 2026

                       ==========================================================
                                                 ALEMBIC PHARMACEUTICALS LTD.
                                                             Versus
                                                    STATE OF GUJARAT & ORS.
                       ==========================================================
                       Appearance:
                       MR. KIRTAN H MISTRY(10012) for the Petitioner(s) No. 1
                       GOVERNMENT PLEADER for the Respondent(s) No. 1
                       NANAVATI & CO.(7105) for the Respondent(s) No. 2
                       ==========================================================

                          CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI

                                                        Date : 13/05/2026

                                                         ORAL ORDER

Heard Mr. Chirtrajeet B. Upadhyaya, learned counsel for the Petitioner.

Mr. Vishwesh Pujara, learned AGP accepts notice on behalf of Respondent No.1 and waives service of notice on behalf of Respondent No.1.

Mr. Maulik Nanavaty, learned counsel accepts notice on behalf of Respondent No.2 and waives service of notice on behalf of Respondent No.2.

Learned counsel appearing for Respondent No.2 very fairly submitted on instructions that the concerned authority, i.e., Respondent No.2 is going to withdraw the impugned final assessment order dated 04.05.2026.

In view of the submission made by the learned counsel for Respondent No.2, the instant Petition has become infructuous and is

NEUTRAL CITATION

C/SCA/7394/2026 ORDER DATED: 13/05/2026

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accordingly disposed of.

Petitioner is at liberty to approach this Court, if so required.

(MOOL CHAND TYAGI, J) ARUN