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Ms Ema Ebama Langol Lairembi Construction vs State Of Manipur & 2 Ors.

Manipur High Court · Decided on 15 December 2020 · Citation: (2020) 12 MAN CK 0009

HON’BLE JUDGES
Ahanthem Bimol Singh, J
CASE NUMBER
Writ Petition (c) No. 648 Of 2020

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Judgment

11 paragraphs · 189 words

Heard Mr. RK. Deepak Singh, learned counsel appearing for the petitioner and Mr. N. Kumarjit, learned Advocate General (AG), Manipur appearing

for the respondents.

The learned AG prayed for giving him some time to get instructions from the authorities in connection with the present case.

Prayer is allowed.

List this case again on 21.12.2020 in the motion column.

It has been submitted by the learned counsel appearing for the petitioner that subsequent to the filing of this writ petition, he has come to learn that

fresh tender has been issued by the authorities in connection with the contract works involved in the present case and the said tender process is going

to be opened on 17.12.2020 and therefore, he prays for passing any appropriate interim order.

In view of the submissions made by the learned counsel appearing for the petitioner, it is directed that the fresh tender process in respect of the

contract work involved in the present case should not be finalised till 21.12.2020 without leave of this Court.

A copy of this order be furnished to both the counsel appearing for the parties through their respective whatsapp/e-mail.