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Gujarat Medical Service Corporation ... vs Innova Captaab Limited on 13 March, 2026

     ITEM NO.12                            COURT NO.5             SECTION III-B

                              S U P R E M E C O U R T O F     I N D I A
                                      RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 71536/2025

     [Arising out of impugned final judgment and order dated 06-10-2025
     in SCA Nos.9917/2025, 9899/2025 and 9790/2025 passed by the High
     Court of Gujarat at Ahmedabad]

     GUJARAT MEDICAL SERVICE CORPORATION LIMITED & ORS. Petitioner(s)

                                                  VERSUS

     INNOVA CAPTAAB LIMITED                                        Respondent(s)

     (FOR ADMISSION
     IA No. 58571/2026 - CONDONATION OF DELAY IN REFILING /               CURING THE
     DEFECTS)

     Date : 13-03-2026 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE M.M. SUNDRESH
                         HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH


     For Petitioner(s) :
                                  Ms. Deepanwita Priyanka, AOR
                                  Mr. Satyalipsu Ray, Adv.
                                  Mr. Shishir Kumar Jha, Adv.

     For Respondent(s) :
                                  Mr. Parthiv Goswami, Sr. Adv.
                                  Mr. Digant Popat, Adv.
                                  Mr. Bhavik Shah, Adv.
                                  Ms. Samruddhi Pawar, Adv.
                                  Mr. Siddhant Sharma, AOR


                         UPON hearing the counsel the Court made the following
                                             O R D E R

We have heard the learned counsel appearing for the petitioners.

Delay condoned.

ANITA MALHOTRA Date: 2026.03.16 17:54:28 IST Reason: 1  We are not inclined to interfere with the impugned order passed by the High Court only on the ground that subsequent compliance has been made by the petitioners, though according to the learned counsel appearing for the petitioners, it was only a partial compliance.

However, the question of law is kept open. We also make it clear that the judgment under challenge cannot be taken as a precedent.

The Special Leave Petitions are accordingly dismissed with the aforesaid observations.

Pending application, if any, shall stand disposed of.

(ANITA MALHOTRA)                                  (POONAM VAID)
   AR-CUM-PS                                   ASSISTANT REGISTRAR




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