M/S Avisy Services Pvt. Ltd vs M/S Nimbus Systems (P) Ltd. P-33
2026 Latest Caselaw 224 Mani

Manipur High Court

M/S Avisy Services Pvt. Ltd vs M/S Nimbus Systems (P) Ltd. P-33 on 3 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHAMURAILATPAM SUSHIL Digitally signed by SHAMURAILATPAM
                      SUSHIL SHARMA
SHARMA                Date: 2026.02.04 17:20:39 +05'30'
                                                                       Sl. Nos. 27-28
                              IN THE HIGH COURT OF MANIPUR
                                        AT IMPHAL

                                       WA No. 30 of 2025
                                 Ref:- MC(WP(C)) No. 810 of 2024)

                     M/S Avisy Services Pvt. Ltd., 4 2b, NDA
                     Pashan Road, Bavdhan, Pune-411021,
                     Maharashtra, India, represented by its
                     Managing Director/CEO
                                                        Appellant
                                             Vs.
                     1. M/s Nimbus Systems (P) Ltd. P-33, Phase III,
                        Kasba Industrial Estate, Anandapur, Kolkata,
                        West Bengal 700107, Represented by its
                        authorised person, Ms. Olivia Kamei, PR
                        Executive (Manipur) Aged 30 years, d/o
                        Solomon Kamei, Resident of Canchipur Thongju
                        Part III PO & PS Singjamei, District Imphal East,
                        Manipur 795002 and 3 Ors.
                                                       Respondents

                              With MC(WA) No. 69 of 2025

                                       BEFORE
                     HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                    HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
                                              ORDER

(Order of the court was made by M. Sundar, CJ)

03.02.2026

[1] Matter mentioned at half past ten.

[2] Mr. Shravan Kumar, learned counsel on record for the

appellant is before us on the VC (Video Conferencing) platform and his

colleague Mr. Anjan Prasad Sahu is before us in the physical court.

[3] This Court is informed that the learned counsel for appellant

has instructions from the appellant to withdraw the captioned Writ Appeal

(WA) as according to the appellant the same has become infructuous.

[4] Mr. Anjan Prasad Sahu, learned for appellant has made an

endorsement in the case file and in this Court and scanned reproduction of

the same is as follows :

[5] Mrs. Ch. Sundari, learned State Counsel for R2 is present in

Court.

[6] In the light of the narrative thus far, captioned Writ Appeal and

captioned MC thereat are disposed of as withdrawn/closed.

[7] There shall be no order as to costs.

                     JUDGE                              CHIEF JUSTICE



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