M/S.Biswal Construction Co.(Partnership Firm) vs. State Of Odisha
Facts
The petitioner, M/s. Biswal Construction Co. (a Partnership Firm), filed a writ petition before the High Court of Orissa at Cuttack. The present writ petition, W.P.(C) No.34040 of 2020, is connected to and has common issues with W.P.(C) No.14924 of 2020. The Court disposed of this 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 a substitute for certified copies, subject to attestation.
Held
The High Court of Orissa at Cuttack disposed of W.P.(C) No.34040 of 2020 in terms of its judgment dated 7th June, 2021, passed in W.P.(C) No.14924 of 2020. The specific findings, reasoning, and ratio decidendi pertaining to the issues in W.P.(C) No.34040 of 2020 are not detailed in this order, as they are subsumed by the judgment in the connected writ petition. Consequently, the operative directions and relief granted are those stipulated in the judgment of W.P.(C) No.14924 of 2020. Any issues expressly left undecided are not recorded in this particular order.
Key Issues
The judgment does not explicitly state the specific issues that the Court had to decide in W.P.(C) No.34040 of 2020. It is stated that the issues are connected and common to W.P.(C) No.14924 of 2020. Therefore, the determination of the issues in W.P.(C) No.34040 of 2020 is contingent upon the issues decided in W.P.(C) No.14924 of 2020. The judgment does not record any arguments presented by the petitioner or the opposite parties (State of Odisha and others) in relation to the specific legal questions or factual disputes that were before the Court.
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ORDER Order No. 7th June, 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)
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