Pradeep Kumar Sahoo vs. State Of Odisha
Facts
The petitioner, Pradeep Kumar Sahoo, 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 Court disposed of this writ petition in terms of the judgment rendered in W.P.(C) No.14924 of 2020 on the same date, 7th June, 2021. Due to ongoing COVID-19 restrictions, parties were permitted to use printouts of the order from the High Court's website as valid documents, subject to attestation.
Held
The High Court of Orissa at Cuttack disposed of W.P.(C) No.22927 of 2019 in terms of its judgment dated 7th June, 2021, delivered in W.P.(C) No.14924 of 2020. As the specific details of the judgment in W.P.(C) No.14924 of 2020 are not provided in this extract, the precise findings, reasoning, ratio decidendi, and operative directions for W.P.(C) No.22927 of 2019 cannot be determined from this order alone. The Court acknowledged the ongoing COVID-19 situation and allowed the use of digitally available orders.
Key Issues
The judgment does not explicitly state the specific issues or the arguments presented by the petitioner or the State in W.P.(C) No.22927 of 2019. It is stated that the issues in this petition are connected and common to W.P.(C) No.14924 of 2020, and the current petition was disposed of in terms of the judgment in the latter. Therefore, the specific legal questions and contentions for W.P.(C) No.22927 of 2019 are not detailed within this order itself, but are implicitly resolved by the judgment in W.P.(C) No.14924 of 2020.
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Cause title — parties, addresses and appearances
ORDER Order No. 7th June, 2021
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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