M/S Hl Lovingson Anal vs State Of Manipur And 3 Ors
2026 Latest Caselaw 447 Mani

Manipur High Court

M/S Hl Lovingson Anal vs State Of Manipur And 3 Ors on 7 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                       Item no. 3-8

                    IN THE HIGH COURT OF MANIPUR
                              AT IMPHAL

MC(W.P. (C)) No. 56 of 2026 with MC(W.P. (C)) No. 106 of 2026 with
 MC(W.P. (C)) No. 560 of 2025 with MC(W.P. (C)) No. 570 of 2025
   with W.P. (C) No. 597 of 2025 with W.P. (C) No. 607 of 2025

M/s HL Lovingson Anal
                                                                    ... Applicant
                                    - Versus -

State of Manipur and 3 Ors.
                                                                 ... Respondents

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

                                    ORDER

07.02.2026

[1] Present Mr. Th. Khagemba, learned counsel for the petitioner, Mr. S. Niranjan, learned GA for the State respondents and Mr. M. Devananda, learned sr. counsel assisted by Ms. N. Jyotsana, learned counsel for the private respondent in both the writ petitions.

[2] This matter is taken up as part heard for consideration of the application being MC(W.P. (C)) No. 56 of 2026 in W.P. (C) No. 607 of 2025 for vacating interim order. The matter was part heard on 03.02.2026 and listed today for further proceedings.

[3] The private respondent has also filed an application being MC(W.P. (C))106 of 2026 in W.P. (C) No. 597 of 2025 for vacating interim order.

[4] Mr. Th. Khagemba, learned counsel for the writ petitioner submits that he may be given some time to file objection and he further submits that private respondent has not filed the representation dated 30.04.2025 filed by the private respondent and the same not been annexed along with the applications and the private respondent may be directed to produce the same.

[5] Mr. S. Niranjan, learned GA also submits that he is filing reply on behalf of the State respondents in both the applications. [6] Mr. M. Devananda, learned sr. counsel for the private respondent submits that he will file an additional affidavit for bringing on record of the representation dated 30.04.2025 submitted by him to the State respondents with advance copy to the other parties.

[7] Mr. S. Niranjan, learned GA submits that State respondents will produce copies of the representations dated 30.04.2025 submitted by the 2 unsuccessful bidders in his reply.

[8] Pleading to be completed by 10.02.2026.

[9]                   List these cases on 12.02.2026.




                                                              JUDGE



Thoiba



KABORAMB KABORAMBAM
          LARSON
AM LARSON Date: 2026.02.07
               14:36:50 +05'30'