M/S. Royal Infraconstru LTD. vs. State Of Odisha
Facts
The petitioner, M/s. Royal Infra Construction Ltd., filed a writ petition before the High Court of Orissa at Cuttack. The case is connected to and has common issues with W.P.(C) No.14924 of 2020. The present writ petition, W.P.(C) No.5758 of 2021, was disposed of in terms of the judgment rendered in W.P.(C) No.14924 of 2020 on the same date. Due to ongoing COVID-19 restrictions, parties were permitted to use printouts of the order from the High Court's website as a substitute for certified copies, subject to specific attestation requirements.
Held
The High Court of Orissa at Cuttack disposed of W.P.(C) No.5758 of 2021 in terms of the judgment previously rendered in W.P.(C) No.14924 of 2020 on the same date, 7th June, 2021. This implies that the findings and directions in the judgment of W.P.(C) No.14924 of 2020 were applied to the present case. The specific legal reasoning and operative directions are not detailed in this order but are understood to be those from the referenced prior judgment. The Court also addressed procedural matters related to the use of electronic copies of orders due to COVID-19 restrictions.
Key Issues
The judgment does not explicitly state the specific issues that the Court had to decide in W.P.(C) No.5758 of 2021. However, it is noted that the issues in this writ petition are connected and common to W.P.(C) No.14924 of 2020. Therefore, the resolution of W.P.(C) No.5758 of 2021 was based on the judgment delivered in W.P.(C) No.14924 of 2020. No specific arguments from the petitioner or the State of Odisha are recorded in this particular order, as it refers to a prior judgment for its disposition.
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Cause title — parties, addresses and appearances
ORDER Order No. 7th June, 2021 3. Since the issues here are connected and common to W.P.(C) No.14924 of 2020, the writ petition is disposed of in terms of the judgment dated 7th June, 2021 rendered in W.P.(C) No.14924 of 2020. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court’s Notice No.4587, dated 25th March, 2020 as modified by Court’s Notice No.4798, dated 15th April, 2021. (B.P.Routray)
Judge
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