M/S Rajmahal Hotel vs State Of Odisha & Ors
2022 Latest Caselaw 608 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.P.(C) No. 38243 of 2021

             M/s Rajmahal Hotel                   .....                Petitioner
                                                    Mr. Jagabandhu Sahu, Advocate
                                            - Versus-

             State of Odisha & Ors.              .....                  Opp. Parties


                          CORAM:
                              DR. JUSTICE B.R. SARANGI

                                            ORDER

24.01.2022

Order No. This matter is taken up through video conferencing mode.

2. In view of the reasons stated in the detailed common judgment passed today (24.01.2022) in W.P.(C) Nos. 30107, 31137 and 41959 of 2021, this writ petition is held to be maintainable and therefore the same be segregated from the batch of cases and listed before the assigned bench under appropriate heading for disposal on merits.

3. 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 and Court's office order circulated vide Memo Nos. 514 and 515 dated 7th January, 2022.

(DR. B.R. SARANGI) Alok JUDGE