M/S.Bansal Infra Projects PVT.LTD. vs. State Of Odisha
Facts
The petitioner, M/s. Bansal Infra Projects Pvt. Ltd., filed a writ petition before the High Court of Orissa at Cuttack. The case is connected to and has common issues with W.P.(C) No.14924 of 2020. The judgment in W.P.(C) No.20420 of 2019 is disposed of in terms of the judgment rendered in W.P.(C) No.14924 of 2020 on 7th June, 2021. Due to COVID-19 restrictions, parties were permitted to use printouts of the order from the High Court's website as valid copies, subject to attestation.
Held
The High Court of Orissa at Cuttack disposed of W.P.(C) No.20420 of 2019 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 from the judgment in W.P.(C) No.14924 of 2020 are not detailed within this order. Consequently, the operative directions and the relief granted to the petitioner in W.P.(C) No.20420 of 2019 are contingent upon and identical to those granted in the aforementioned connected writ petition. No issues were expressly left undecided in this specific order, as it merely refers to a prior judgment.
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.20420 of 2019. It is noted that the issues in this writ petition are connected and common to W.P.(C) No.14924 of 2020. Therefore, the resolution of W.P.(C) No.20420 of 2019 is entirely dependent on the outcome of W.P.(C) No.14924 of 2020. No specific questions of law or fact, nor any arguments from either side, are recorded for this particular writ petition.
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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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