M/S.Arati Infratech PVT.LTD. vs. State Of Of Odisha
Facts
The petitioner, M/s. Arati Infratech Pvt. Ltd., filed a writ petition before the High Court of Orissa at Cuttack. The case was connected to and had common issues with W.P.(C) No.14924 of 2020. The Court disposed of the present writ petition in terms of the judgment rendered on 7th June, 2021, in W.P.(C) No.14924 of 2020. 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 attestation by the advocate.
Held
The High Court of Orissa at Cuttack disposed of W.P.(C) No.21809 of 2019 in terms of its judgment dated 7th June, 2021, rendered in W.P.(C) No.14924 of 2020. As the specific issues and arguments for W.P.(C) No.21809 of 2019 are not detailed in this order, the holding is contingent on the decision in the connected writ petition. The Court's operative direction was to follow the judgment of W.P.(C) No.14924 of 2020. No issues were expressly left undecided within this specific order, other than the fact that the details of the decision in the connected matter are not provided here.
Key Issues
The judgment does not explicitly state the specific questions of law or fact that the Court had to decide in W.P.(C) No.21809 of 2019. It is noted that the issues in this petition are connected and common to W.P.(C) No.14924 of 2020. Therefore, the Court disposed of the present petition based on the decision in the connected matter. No specific arguments from either the petitioner or the State of Odisha are recorded in this order.
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Cause title — parties, addresses and appearances
ORDER Order No. 7th June, 2021 6. 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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