M/S Devendra Construction ... vs State Of Manipur
2021 Latest Caselaw 245 Mani

SHOUGR   Digitally signed
                                                                                  IN. 50
         by
AKPAM    SHOUGRAKPAM
         DEVANANDA
DEVANA   SINGH                  IN THE HIGH COURT OF MANIPUR
NDA      Date:
         2021.10.25                         AT IMPHAL
SINGH    11:04:27 +01'00'
                                        (Video Conference)

             W.P. (C) No. 672 of 2021
             M/S Devendra Construction Company             ...Petitioner
                      Vs.
             State of Manipur                              ...Respondents
                                       B E F O R E
                             HON'BLE MR. JUSTICE KH. NOBIN SINGH
                                           O R D E R

25-10-2021 Heard Shri O.P. Mehta, learned counsel appearing for the petitioner and Shri N. Kumarjit, learned Advocate General appearing for the State respondents.

Hearing concluded.

Judgment reserved.

Interim order granted by this court earlier shall continue till the pronouncement of the judgment and order.

Learned counsels appearing for the parties are granted two days time for filing their written submissions, if any.

JUDGE

Devananda