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Judgment
Heard H. Ishwarlal, learned Senior Counsel appearing for the petitioner.
According to the petitioner, this Court had passed on order on 8-7-2020 in WP(C) No. 349 of 2020 whereby this Court had directed that the tender
process pursuant to the NIT dated 27-6-2020 shall remain suspended till the next date in respect of Package No. MN09137-L021-Leiting to Hangkaw
Pt 1. The grievance of the petitioner is that despite the said interim order being passed by this Court, the Chief Engineer/EO, MSRRDA issued a letter
dated 29-12-2020 granting work order in favour of Shri S.N. Pavei, Special Class Contractor, Poumai Colony, Sangakpam, Imphal.
In view of the above, let notice be issued to the respondents returnable on 5-3-2021.
Shri Niranjan Sanasam, learned Government Advocate accepts notice on behalf of respondent Nos. 1 & 2 and Shri M. Hemchandra, learned Senior
Counsel accepts notice on behalf of respondent No. 8 and hence, no formal notice is called for in respect of them.
As regards the remaining respondents, steps be taken by the learned counsel appearing for the petitioner for service of notice upon them by speed
post.
By way of interim measure, it is directed that the letter dated 29-12-2020 shall remain suspended till the next date.
Copies of this order shall be sent to the counsel appearing for the parties through their WhatsApp/e-mail.