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M/S Jindal Saw Limited vs State Of Manipur & Anr

Manipur High Court · Decided on 7 October 2022 · Citation: (2022) 10 MAN CK 0003

HON’BLE JUDGES
Ahanthem Bimol Singh, J
CASE NUMBER
Writ Petition (C) No. 837 Of 2022

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Judgment

5 paragraphs · 148 words

Ahanthem Bimol Singh, J

Heard Mr. N. Ibotombi, learned senior counsel assisted by Ms. Vijaya Singh, learned counsel and Mr. N. Bipin, learned counsel appearing for the petitioner and Mr. H. Debendra, learned Government Advocate appearing for the respondent No. 1.

Mr. SM. Fareez, learned counsel submitted that Caveat No. 206 of 2022 had been filed in connection with the present writ petition and that this matter be listed along with the said Caveat on Monday.

As prayed for, list this case again on 10.10.2022 along with the said Caveat No. 206 of 2022. In the meantime, it is made clear that the order dated 28.09.2022 issued by the Chief Engineer, PHED, Government of Manipur, thereby black listing the petitioner from any tender process in the Public Health Engineering Department, Manipur, shall confine only in the PHED, Manipur.

This interim order will be valid till the next date.