Orissa High Court
Pradip Kumar Pattnaik And Another vs Union Of India And Others .... Opp. ... on 7 May, 2021
Author: B. P. Routray
Bench: B. P. Routray
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) PIL No. 16493 of 2021
Pradip Kumar Pattnaik and another .... Petitioners
Mr. J.K. Mohapatra, Advocate
-versus-
Union of India and others .... Opp. Parties
CORAM:
THE CHIEF JUSTICE
JUSTICE B. P. ROUTRAY Order No. ORDER 07.05. 2021
2. 1. The matter is taken up by video conferencing mode.
2. This writ petition is premature since the Court has earlier issued directions in another similar matter, i.e. W.P.(C) No.8997 of 2021 requiring the Opposite Parties to take a decision on this very issue of sale of generic medicines at AIIMS, Bhubaneswar and asked that the decision be communicated not later than 10th May, 2021.
3. Depending on the said decision it would be open to the Petitioner to file fresh petition if aggrieved thereof.
4. The writ petition is disposed of in the above terms.
5. 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 Page 1 of 2 // 2 // 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.
(Dr. S. Muralidhar) Chief Justice ( B.P. Routray) Judge M.K.Panda Page 2 of 2