M/S.Shree Balaji Engicons PVT.LTD vs. State Of Odisha
Facts
The petitioner, M/s. Shree Balaji Engicons Pvt. Ltd., 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 present writ petition, W.P.(C) No.1928 of 2020, was disposed of in terms of the judgment rendered in W.P.(C) No.14924 of 2020 on 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.
Held
The High Court of Orissa at Cuttack disposed of W.P.(C) No.1928 of 2020 in terms of its judgment dated 7th June, 2021, which was rendered in a connected matter, W.P.(C) No.14924 of 2020. The specific findings, reasoning, and ratio decidendi from the judgment in W.P.(C) No.14924 of 2020 are not detailed in the provided text concerning W.P.(C) No.1928 of 2020. Consequently, the operative directions or relief granted to the petitioner in W.P.(C) No.1928 of 2020 are implicitly those determined in the aforementioned connected judgment. No issues were expressly left undecided for this petition.
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.1928 of 2020. It is noted that the issues in this petition are connected and common to W.P.(C) No.14924 of 2020. Therefore, the resolution of W.P.(C) No.1928 of 2020 was based on the judgment delivered in W.P.(C) No.14924 of 2020. No specific questions of law or fact, nor any arguments from either side, are detailed for this particular writ petition in the provided text.
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ORDER Order No. 7th June, 2021 6. 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)
Judg
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