Reena Rani Lenka vs. State Of Odisha
Facts
The petitioner, Reena Rani Lenka, 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 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 substitute for certified copies, subject to attestation by the advocate.
Held
The High Court of Orissa at Cuttack disposed of the writ petition W.P.(C) No.11922 of 2020 in terms of the judgment previously rendered in W.P.(C) No.14924 of 2020 on 7th June, 2021. As the specific details of the judgment in W.P.(C) No.14924 of 2020 are not provided in this excerpt, the precise findings, reasoning, and ratio decidendi for the issues are not ascertainable. The operative directions would have been those contained in the judgment of W.P.(C) No.14924 of 2020. No issues were 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.11922 of 2020. It is noted that the issues in this petition are connected and common to W.P.(C) No.14924 of 2020, and the present petition is disposed of based on the decision in the latter. Therefore, the specific legal questions and contentions for W.P.(C) No.11922 of 2020 are not recorded in this order.
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Cause title — parties, addresses and appearances
ORDER Order No. 7th June, 2021 7. 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
The judgment continues below.
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