Shivashish Sahu vs. State Of Odisha
Facts
The petitioner, Shivashish Sahu, 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 High Court has 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 can use printouts of the order from the High Court's website as a substitute for certified copies, subject to attestation by the advocate.
Held
The High Court of Orissa at Cuttack disposed of W.P.(C) No.2967 of 2021 in terms of its judgment dated 7th June, 2021, rendered in W.P.(C) No.14924 of 2020. The specific findings, reasoning, and ratio decidendi of the referenced judgment are not detailed in the provided text. Consequently, the operative directions or relief granted to the petitioner in W.P.(C) No.2967 of 2021 are not ascertainable from this order alone. Any issues expressly left undecided in the referenced judgment would also apply here, but are not specified.
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.2967 of 2021. It is stated that the issues in this writ petition are connected and common to W.P.(C) No.14924 of 2020. Therefore, the determination of the issues and the arguments would have been addressed in the judgment of W.P.(C) No.14924 of 2020, which is not provided here. Without the content of the referenced judgment, the specific legal questions, the provisions of law they turn on, and the contentions of each party cannot be identified.
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Cause title — parties, addresses and appearances
ORDER Order No. 7thJune,2021 4. 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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