Prabin Kumar Kuanr vs. State Of Odisha
Facts
The petitioner, Prabin Kumar Kuanr, 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.31636 of 2020, is 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 a valid substitute for certified copies, subject to attestation by the advocate.
Held
The High Court of Orissa at Cuttack disposed of W.P.(C) No.31636 of 2020 in terms of its judgment dated 7th June, 2021, which was rendered in W.P.(C) No.14924 of 2020. The specific findings, reasoning, and ratio decidendi of the judgment in W.P.(C) No.14924 of 2020 are not detailed in the provided excerpt. Consequently, the operative directions and the relief granted to the petitioner in W.P.(C) No.31636 of 2020 are contingent upon the outcome of the aforementioned connected writ petition. No issues were expressly left undecided, as the matter was resolved by reference to another judgment.
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.31636 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.31636 of 2020 is based on the judgment of W.P.(C) No.14924 of 2020, the details of which are not provided in this excerpt. No specific questions of law or fact, nor any arguments or reliance on provisions, circulars, or precedents by either party, are recorded for this particular writ petition.
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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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