Sanjay Kumar Bugudi vs. State Of Odisha
Facts
The petitioner, Sanjay Kumar Bugudi, filed a writ petition before the High Court of Orissa at Cuttack. The petition was connected to and common with W.P.(C) No.14924 of 2020. The High Court disposed of the present writ petition in terms of a judgment previously rendered on 7th June, 2021, in W.P.(C) No.14924 of 2020. The judgment notes that due to ongoing COVID-19 restrictions, parties could 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 W.P.(C) No.17333 of 2020 should be disposed of in terms of the judgment previously delivered on 7th June, 2021, in W.P.(C) No.14924 of 2020. This implies that the outcome and reasoning applied in the earlier judgment were deemed applicable and sufficient to decide the present petition. The specific findings, reasoning, and ratio decidendi from the judgment in W.P.(C) No.14924 of 2020 are not reproduced here, but they form the basis of the decision in this case. No specific operative directions are mentioned in this order, other than the disposal in terms of the prior 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.17333 of 2020. It is stated that the issues in this petition are connected and common to W.P.(C) No.14924 of 2020, and the present petition was disposed of in terms of the judgment in the latter case. Therefore, the specific legal questions and contentions for W.P.(C) No.17333 of 2020 are not detailed in this order, as they were presumably addressed in the referenced judgment.
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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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