M/S.Santosh Kumar Khandelwal vs State Of Odisha And Others
2021 Latest Caselaw 6170 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C) No.10978 of 2020
                M/s.Santosh Kumar Khandelwal              ....      Petitioner
                                                     Mr.P.C.Nayak, Advocate
                                          -versus-
                State of Odisha and others              ....    Opp. Parties
                                                     Mr.P.K.Muduli, AGA
                                          Mr.Sunil Mishra, ASC CT & GST

                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE B. P. ROUTRAY


                                      ORDER

th Order No. 7 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

(Dr. S. Muralidhar) Chief Justice C.R.Biswal