Citation : 2025 Latest Caselaw 302 Mani
Judgement Date : 6 March, 2025
Item. 92-95
LUCY IN THE HIGH COURT OF MANIPUR
AT IMPHAL
GURUMAYUM
Digitally signed by
MC(WP(C)) No. 433 of 2024
LUCY GURUMAYUM
Date: 2025.03.06 With MC(WP(C)) No. 140 of 2023
14:32:14 +05'30' With MC(WP(C)) No. 320 of 2023
With WP(C) No. 358 of 2023
Sri Avantika Contractors Ltd.
...Applicant/s
- Versus -
State of Manipur & 2 Ors
...Respondent/s
B E F OR E HON'BLE MRS. JUSTICE GOLMEI GAIPHULSHILLU 06.03.2025
Heard Mr. Ajit Kumar Sinha, learned Sr. counsel assisted by Mr. T. Momo, learned Sr. counsel appearing for the petitioner/applicant in WP(C) No. 358 of 2023; and MC(WP(C)) No. 433 of 2024 and for the respondent in MC(WP(C)) No. 140 of 2023; and MC(WP(C)) No. 320 of 2023; Mr. N. Leo learned counsel appearing for the applicant in MC(WP(C)) No. 320 of 2023; and Ms. Thanyomi Keishing, learned counsel Jr. to Mr. Lening Hijam, learned AG for the applicant in MC(WP(C)) No. 140 of 2023 and for the respondent in MC(WP(C)) No. 433 of 2024, MC(WP(C)) No. 320 of 2023, and WP(C) No. 358 of 2023.
Order is reserved.
In the meantime, Mr. Ajit Kumar Sinha, Sr. counsel and Mr. Lenin Hijam, learned AG are directed to file their written argument with supporting judgment before 12.03.2025 (Wednesday). Both the learned counsels are directed to exchange their respective written argument between themselves.
JUDGE
Lucy
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