- (1.) I.A. No. 1171 of 2017 This interlocutory application has been filed on behalf of the appellant to exempt the appellant from filing the certified copy of the order dated 7.2.2017 passed in W.P. (S) No. 1/2017.
(2.) Learned counsel for the petitioner submitted that the writ petition being W.P. (S) No. 1/2017 was taken up on 7.2.2017 and learned Single Judge while adjourning the matter for 9.3.2017, declined to grant interim protection to the petitioner. The petitioner could not obtain the certified copy of that order due to paucity of time and hence he has filed this interlocutory application praying therein that filing of the certified copy of the said order passed by the Single Judge be dispensed with. He further submitted that because of the nature of urgency, letters patent appeal was filed on 8.2.2017 and seeing the said urgency, the case was directed to be listed today.
(3.) He further submitted that the situation was such that if the appeal is not heard today itself, entire appeal will become infructuous. He further submitted that seeing urgency of the matter, the appellant has filed this interlocutory application praying therein to exempt him from filing the certified copy of the order passed on 7.2.2017 in W.P. (S) No. 1/2017.;