Jaladhar Naik vs. State Of Odisha
Facts
The petitioner, Jaladhar Naik, 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 the present 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 equivalent to certified copies, subject to attestation by the advocate.
Held
The High Court of Orissa at Cuttack held that the present writ petition, W.P.(C) No.11762 of 2020, should be disposed of in terms of the judgment delivered in W.P.(C) No.14924 of 2020 on 7th June, 2021. This implies that the outcome and reasoning applied in the connected case would govern the decision in this matter. The Court did not independently analyze or decide any specific issues related to GST in this particular order. The operative direction was to follow the judgment of the connected case, and no specific relief or remand order is detailed here, as it is contingent on the aforementioned judgment.
Key Issues
The judgment does not explicitly state the specific issues or the arguments presented by the petitioner or the State. It only indicates that the issues in this writ petition are connected and common to W.P.(C) No.14924 of 2020. Therefore, the specific legal questions, the relevant GST provisions, and the contentions of each party are not recorded in this order. The Court's decision was based on the disposition of a connected writ petition.
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Cause title — parties, addresses and appearances
ORDER Order No. 7th June, 2021 7. 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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