Sitaram Agrawal vs. State Of Odisha
Facts
The petitioner, Sitaram Agrawal, filed a writ petition before the High Court of Orissa at Cuttack. The case 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 on the same date, 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 equivalent to certified copies, subject to attestation by the advocate.
Held
The High Court of Orissa at Cuttack decided to dispose of W.P.(C) No.11764 of 2020 in accordance with the judgment previously delivered on the same date, 7th June, 2021, in W.P.(C) No.14924 of 2020. The reasoning for this decision is that the issues in both writ petitions are connected and common. Consequently, the operative directions and the relief granted in W.P.(C) No.14924 of 2020 would apply to this case. No specific findings or reasoning pertaining to the unique facts of W.P.(C) No.11764 of 2020 are provided, as the court adopted the outcome of the related case. Any issues expressly left undecided in the judgment for W.P.(C) No.14924 of 2020 would also be applicable here.
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.11764 of 2020. It is stated that the issues in this writ petition are connected and common to W.P.(C) No.14924 of 2020, and that the present petition is disposed of in terms of the judgment in the latter case. Therefore, the specific legal questions and contentions for W.P.(C) No.11764 of 2020 are not detailed within this order.
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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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