KRISHAN LALSINGH YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present group of appeals filed under Clause 15 of the Letters Patent, the original petitioners have challenged the common order dtd. 17/11/2021 passed by the learned Single Judge in the captioned writ petitions, which is an interim measure.

(2.) By the aforesaid common oral order, the learned Single Judge has admitted the writ petitions and fixed the petitions for final hearing. However, following interim order was passed, which reads thus : -

(3.) The matters were argued for sometime and ultimately both the parties have agreed that certain documents be released on providing bank guarantee / fixed term deposit and learned Single Judge be requested to decide the petitions expeditiously.