M/S Nezone Pipes And Structures vs Director
2021 Latest Caselaw 180 Mani

                                                           D/B IN. 6 & 7


                      IN THE HIGH COURT OF MANIPUR
                                AT IMPHAL
                            (Video Conference)

M.C.(W.A.) No. 65 of 2021
M/S Nezone Pipes and Structures                    ...Applicant
      Vs.
Director, National Informatics Centre, Manipur     ...Respondents
      With
W.A. No. 41 of 2021

                         B E F O R E
               HON'BLE MR. JUSTICE KH. NOBIN SINGH
                HON'BLE MR. JUSTICE A. BIMOL SINGH
                              O R D E R

06-09-2021 Kh. Nobin Singh, J W.A. No. 41 of 2021:

Heard Shri Prashant Bhushan, learned Senior Advocate and Shri I. Denning, learned Advocate appearing for the appellant.

This appeal is directed against the judgment and order dated 16-08-2021 passed by the learned Single Judge arising out of W.P. (C) No. 454 of 2021.

Let notice be issued to the respondents returnable in four weeks.

Shri P. Tamphamani, learned Advocate accepts notice on behalf of the respondent Nos. 1, 2 and 3 and hence, no formal notice is called for in respect of them. As regards the respondent No. 4, the Caveat filed by Shri H.S. Paonam, learned Senior Advocate stands discharged and since Shri S. Gunabanta, learned Advocate has accepted notice on behalf of the respondent No. 4, no formal notice is called for. So far as the respondent No. 5 is concerned, appropriate step be taken by the learned counsel appearing for the appellant for service of notice upon it by speed post and dasti in addition.

List the matter on Monday i.e., 13-09-2021 for consideration of the interim prayer.

-2- D/B IN. 6 & 7

M.C.(W.A.) No. 65 of 2021:

This is an application filed by the applicant/ appellant praying for impleadment of the Director, National Informatics Centre, Manipur, New Secretariat Building, Babupara, Imphal West District, P.O. & P.S. Imphal, Manpur-795001 as respondent in the writ appeal.

Let notice be issued to the respondent Nos. 1 and 6 by speed post for which appropriate steps shall be taken by the learned counsel appearing for the applicant/appellant.

So far as the other respondents are concerned, no formal notice is called for as Shri P. Tamphamani, learned Advocate has accepted notice on behalf of the respondent Nos. 2 to 4 and Shri S. Gunabanta, learned Advocate on behalf of the respondent No. 5. They are permitted to file an objection thereto, if any, by the next date.

Copies of this order shall be sent to the counsels appearing for the parties through their WhatsApp/e-mail.

                                JUDGE                           JUDGE


Devananda




SHOUGRA Digitally signed by
         SHOUGRAKPAM
KPAM     DEVANANDA
DEVANAN SINGH
         Date: 2021.09.06
DA SINGH 09:57:07 +01'00'