M/S Gaikhonlung Panmei vs Food Corporation Of India & 3 Ors
2024 Latest Caselaw 354 Mani

Manipur High Court

M/S Gaikhonlung Panmei vs Food Corporation Of India & 3 Ors on 19 August, 2024

                                                                                   Item No. 50
KHOIROM     Digitally signed by
            KHOIROM
BIPINCHAN   BIPINCHANDRA SINGH      IN THE HIGH COURT OF MANIPUR
            Date: 2024.08.20
DRA SINGH   14:49:34 +05'30'                  AT IMPHAL

                                               W.A. No. 25 of 2023


            M/s Gaikhonlung Panmei
                                                                                 ... Appellant
                                                    - Versus -
            Food Corporation of India & 3 Ors.
                                                                             ... Respondents

B E FO R E HON'BLE THE CHIEF JUSTICE MR. SIDDHARTH MRIDUL HON'BLE MRS. JUSTICE GOLMEI GAIPHULSHILLU

19.08.2024 (Siddharth Mridul, CJ)

Mr. M. Gunedhor, learned counsel appears on behalf

appellant and Mr. W. Darakishwor, learned senior PCCG appears on behalf

of the respondents.

The present writ appeal is directed against the judgment and

order dated 31.01.2023 rendered by the Single Judge of this Court by

dismissing the W.P.(C) No. 411 of 2020, wherein the FCI's order dated

29.06.2020 forfeiting the appellant's entire security deposit/earnest money

amounting to Rs. 20,80,512/- (Rupees twenty lakh eighty thousand five

hundred and twelve) only was effected and further, the appellant was

blacklisted for a period of 3 (three) years.

Page 1|2 Mr. M. Gunedhor, learned counsel appearing on behalf of the

appellant, after some arguments, seeks leave to withdraw the present writ

appeal with liberty to initiate proper proceedings, if any, in accordance with

law, assailing the FCI's action in forfeiting the entire earnest money

purportedly contrary to the provision of Section 74 of the Indian Contrary

Act, if so advised.

Leave and liberty granted.

With the aforesaid liberty, the present writ appeal is

dismissed, accordingly.

                      JUDGE                       CHIEF JUSTICE



Bipin




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