M/S Medis vs Union Of India And 5 Ors
2026 Latest Caselaw 334 Mani

Manipur High Court

M/S Medis vs Union Of India And 5 Ors on 5 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

         Digitally signed
                                                                       Item no. 4 & 5
KABOR by
       KABORAMBAM
AMBAM LARSON
       Date:
                        IN THE HIGH COURT OF MANIPUR
LARSON 2026.02.06
       10:31:38 +05'30'
                                  AT IMPHAL

                            W.P. (C) No. 95 of 2026 with
                            MC(W.P. (C)) No. 104 of 2026
M/s Medis
                                                                       ... Petitioner
                                        - Versus -

Union of India and 5 Ors.
                                                                    ... Respondents

                              B E F O R E
               HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                        ORDER

05.02.2026

[1] Heard Mr. S. Rupachandra, learned sr. counsel assisted by Mr. W. Ashokkumar, learned counsel for the petitioner.

[2] The petitioner is an authorized dealer of Fuji Medical Imaging Films and he has been supplying items related to medical equipments and consumables for more than 10 years to Jawaharlal Nehru Institute of Medical Sciences (JNIMS), Porompat. The respondent no. 4 (Mission Director, National Health Mission, Manipur, Directorate of Health Services, Govt. of Manipur) issued NIT dated 30.06.2024 for supplying of various items and after completion of the NIT process, supply order dated 20.12.2025 was issued in favour of the respondent no. 6 (M/s P&R Enterprises, East Delhi). The petitioner did not participate in the NIT however, challenged the supply order dated 20.12.2025 issued by respondent no. 4 in favour of respondent no. 6 in respect of 2(two) items at Sl. Nos. 80 & 81 on the ground that the respondent no. 6 is not an authorized dealer.

[3]                 Issue notice.

[4]                 Ms. Pamchui Shimray, learned counsel appearing on behalf of Mr.

BR Sharma, learned CGC accepts notice on behalf of respondent no. 1, Mr. Th. Sukumar, learned GA accepts notice on behalf of respondent nos. 2, 3 & 4. [5] Petitioner is directed to take steps on the respondent nos. 5 & 6 by speed post and file affidavit of proof of service.

[6] Mr. Th. Sukumar, learned GA raises the question of maintainability of the writ petition on the ground that (i) the petitioner did not participate in the NIT & (ii) the NIT never stipulate to accept that only Fuji Medical Imaging Film to be supplied in respect of two items at Sl. Nos. 80 & 81.

[7] Counter affidavit may be filed by the respondents on or before the next date.

[8]              List these cases on 18.03.2026.




                                                          JUDGE



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