Nirakar Samal vs. State Of Odisha
Facts
The petitioner, Nirakar Samal, 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 noted that due to ongoing COVID-19 restrictions, parties could use printouts of the order from the High Court's website as a substitute for certified copies, subject to attestation. The present writ petition was disposed of in terms of the judgment rendered in W.P.(C) No.14924 of 2020 on the same date.
Held
The High Court of Orissa at Cuttack disposed of the writ petition W.P.(C) No.31854 of 2020 in terms of its judgment dated 7th June, 2021, which was rendered in a connected and common case, 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 this order. The operative directions would therefore be those stipulated in the aforementioned judgment. No issue was expressly left undecided in this order.
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.31854 of 2020. It is stated that the issues in this 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 the contentions of each party for W.P.(C) No.31854 of 2020 are not recorded in this order.
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Cause title — parties, addresses and appearances
ORDER Order No. 7th June, 2021 5. 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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