Cmm Infraproject Limited vs Union Of India & Anr
2025 Latest Caselaw 593 Mani

Manipur High Court

Cmm Infraproject Limited vs Union Of India & Anr on 16 September, 2025

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                  Item No. 85-86


                 IN THE HIGH COURT OF MANIPUR
                           AT IMPHAL

                             WP(C) No. 331 of 2025 with
                             MC(WP(C) No. 310 of 2025

            CMM Infraproject Limited
                                                            .....Petitioner/s

                                       - Versus -

            Union of India & Anr.
                                                            .... Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order

16.09.2025

[1] Present Mr. Gajendra, learned counsel along with Mr. Sanatomba, learned counsel for the petitioner and Mr. P.J. Saikia, learned senior counsel along with Ms. M. Nirala, learned counsel and Mr. K.J. Saikia, learned counsel for the respondent. [2] Writ petition is heard on the limited prayer for conversion of termination order dated 30.01.2025 issued under Article 23 to the one under Article 21.

[3] Mr. Gajendra, learned senior counsel for the petitioner, completes his submission and gives compilation of the judgment. [4] List this case on 14.10.2025 for submission of Mr. P.J. Saikia, learned senior counsel for the respondent.

                                                                  JUDGE

            Kh. Joshua Maring


KH.       Digitally signed
          by KH. JOSHUA
JOSHUA    MARING
          Date: 2025.09.17
MARING    09:40:03 +05'30'