JAYDEEPSINH DOLATSINH DHARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the final order passed in Special Civil Application No.91 of 2016. It is submitted by learned counsel for the appellant that Special Civil Application is dismissed by order dated 13.7.2017 but the copy of the order is not made available.

(2.) It is submitted that pending petition, there was an interim relief granted by order dated 22.3.2016 and the same was operative till the final orders were passed by the learned Single Judge dismissing the petition on 13.7.2017.

(3.) As the order dated 22.3.2016 was operative pending disposal of the petition and it is submitted that copy of the final order passed by the learned Single Judge is not available yet, without going into the merits of the matter, we direct the respondents to extend the benefit of the order dated 22.3.2016 for a period of one week from today. This matter be placed at the end of fresh matters on 24.7.2017.