Sarat Kumar Samal vs. State Of Odisha
Facts
The petitioner, Sarat Kumar Samal, filed a writ petition before the High Court of Orissa at Cuttack. The petition is connected to and has common issues with W.P.(C) No.14924 of 2020. The present writ petition, W.P.(C) No.35115 of 2020, was disposed of in terms of the judgment rendered in W.P.(C) No.14924 of 2020 on 7th June, 2021. Due to ongoing COVID-19 restrictions, parties were permitted to use printouts of the order from the High Court's website, attested by their advocate, as equivalent to a certified copy.
Held
The High Court of Orissa at Cuttack decided to dispose of W.P.(C) No.35115 of 2020 in terms of the judgment previously rendered in W.P.(C) No.14924 of 2020 on 7th June, 2021. The reasoning behind this decision is that the issues in the present petition are connected and common to the aforementioned disposed petition. No specific findings on individual issues or the ratio decidendi are detailed in this order, as it relies entirely on a prior judgment. The operative direction is to follow the outcome of W.P.(C) No.14924 of 2020.
Key Issues
The judgment does not explicitly state the specific issues or the arguments presented by the petitioner or the State. It only mentions that the issues in W.P.(C) No.35115 of 2020 are connected and common to W.P.(C) No.14924 of 2020. Therefore, the specific questions of law or fact that the Court had to decide, and the contentions of each side, are not recorded in this particular order.
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Cause title — parties, addresses and appearances
ORDER Order No. 7th June, 2021 4. 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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