Ranjit Kumar Sahu vs. State Of Odisha
Facts
The petitioner, Ranjit Kumar Sahu, filed a writ petition before the High Court of Orissa at Cuttack. The petition was connected to and had common issues with W.P.(C) No.14924 of 2020. The Court disposed of the present writ petition in terms of the judgment rendered on 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 valid copies, subject to attestation.
Held
The High Court of Orissa at Cuttack disposed of W.P.(C) No.38141 of 2020 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 from the judgment in W.P.(C) No.14924 of 2020 are not detailed within this order. Consequently, the operative directions and the specific relief granted are also not elaborated upon in this particular order, as they are contingent on the aforementioned prior judgment. 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.38141 of 2020. However, it is stated that the issues in this writ petition are connected and common to W.P.(C) No.14924 of 2020. Therefore, the issues decided in W.P.(C) No.14924 of 2020 would be the operative issues for this case. The judgment does not name the specific provisions of the GST Act or Rules that were the subject of argument, nor does it detail the contentions of either side or any precedents relied upon.
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Cause title — parties, addresses and appearances
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)
Judge
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