DINESHBHAI HARIBHAI VANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this note for speaking to minutes, it has been pointed out that while disposing of a batch of the writapplications, this Court has also included the Special Civil Application No.3357 of 2013 in the same.

(2.) By virtue of the order passed by this Court dated 4th February, 2016 in a batch of writapplications in inadvertently the Special Civil Application No.3357 of 2013 is also shown as disposed of. In fact, the following order was passed on 3rd August, 2015 in the Special Civil Application No.3357 of 2013. The order reads thus:

(3.) Although the Special Civil Application No.3357 of 2013 was ordered to be detached from the other matters, yet the same has been included. The Registry shall effect the necessary correction in that regard and the Special Civil Application No.3357 of 2013 shall not construe as disposed of. The same shall be posted for hearing in the next week. The note is accordingly disposed of.