M/S.L.N. Infrastructure And Construction PVT.LTD. vs. State Of Odisha
Facts
The petitioner, M/s. I.N. Infrastructure and Construction, filed a writ petition before the High Court of Orissa at Cuttack. The case was connected to and common with W.P.(C) No.14924 of 2020. The Court disposed of the present writ petition in terms of the judgment rendered in W.P.(C) No.14924 of 2020 on the same date, June 7, 2021. 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.
Held
The High Court of Orissa at Cuttack disposed of W.P.(C) No.34449 of 2020 in terms of its judgment dated June 7, 2021, passed 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 the current text, the exact findings, reasoning, ratio decidendi, and operative directions for this case cannot be determined. The Court's decision was to follow the precedent set by the connected writ petition. No issues were expressly left undecided, as the matter was resolved by reference to another judgment.
Key Issues
The judgment does not explicitly state the specific issues or arguments presented by the petitioner or the State in W.P.(C) No.34449 of 2020. It is stated that the issues are connected and common to W.P.(C) No.14924 of 2020, and the present petition is disposed of in terms of the judgment in that connected case. Therefore, the specific legal questions and contentions for this particular writ petition are not recorded in the provided text.
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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)
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