M/S Bhartia Infra Project Ltd. & Anr vs Union Of India & 2 Ors
2024 Latest Caselaw 338 Mani

Manipur High Court

M/S Bhartia Infra Project Ltd. & Anr vs Union Of India & 2 Ors on 7 August, 2024

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

         Digitally
LAIREN signed by                                                                 Item Nos. 1 - 4
MAYUM LAIRENMAYU
       M INDRAJEET             IN THE HIGH COURT OF MANIPUR
INDRAJ SINGH                             AT IMPHAL
       Date:
EET    2024.08.07
SINGH 17:50:50
       -07'00'
                                       WP(C) No. 477 of 2024
                                                With
                                      MC(WP(C) No. 409 of 2024
                                                with
                                      MC(WP(C)) No. 440 of 2024
                                                with
                                        WP(C) No. 521 of 2024

                      M/S Bhartia Infra Project Ltd. & anr.
                                                                        Petitioners
                                                Vs.
                      Union of India & 2 ors.
                                                                     Respondents

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

07.08.2024.

Heard Mr. H.S. Paonam, learned senior counsel assisted by Mr. Sushruta

Y., learned counsel appearing for the petitioners; Mr. M. Devananda, learned Addl.

A.G. assisted by Ms. Jyotsana Naorem, learned counsel appearing for the State

respondent; and Mr. S. Vijayanand Sharma, learned Sr. PCCG appearing for the

Union of India.

Mr. M. Devananda, learned Addl. A.G., submitted that the State

respondent had already filed a counter affidavit in connection with WP(C) No. 477

of 2024 filed by the present petitioners and that the State respondent would not

file a separate affidavit in WP(C) No. 521 of 2024 and that both these matters can

be disposed of at the motion stage.

Mr. S. Vijayanand Sharma, learned Sr. PCCG, submitted that the contract

work involved in the present petitions has nothing to do with the Union of India

and as such, he has nothing to submit on merit.

Page 1 As directed earlier by this Court, Mr. M. Devananda, learned Addl. A.G.,

has placed before this Court the relevant Government File.

I have heard at length the submissions advanced by the learned counsel

appearing for the parties.

Hearing concluded.

Judgment reserved.

Interim order passed earlier shall continue till the announcement of the

judgment.

JUDGE Indrajeet

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