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Judgment
7 paragraphs · 118 wordsThis matter is taken up by video conferencing mode.
On being mentioned, it is taken up by a separate notice under heading ""Taken on Board"".
In view of the order passed today in W.P.(C) No.18312 of 2021 (Ratha Yatra Committee, Bhatli v. Government of Odisha), the present writ
petition is dismissed.
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.