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Manipur High Court
Khangembam Transmission And ... vs State Of Manipur & 3 Ors on 9 February, 2026
Author: A. Guneshwar Sharma
Bench: A. Guneshwar Sharma
Item No. 3-4
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 100 of 2026 with
MC(WP(C) No. 108 of 2026
Khangembam Transmission and Construction
.....Petitioner/s
- Versus -
State of Manipur & 3 Ors.
.... Respondent/s
BEFORE
HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
Order
09.02.2026
[1] Heard Mr. N. Ibotombi, learned senior counsel assisted
by Ms. Y. Jinita, learned counsel for the petitioner.
[2] The petitioner is a registered partnership firm doing in the
business of transmission and construction.
[3] By the present writ petition, the petitioner is challenging
the Notice Inviting Tender (NIT) dated 14.11.2025 issued by the
Managing Director, Manipur State Power Company Limited (MSPCL)
mainly on the ground that as per clause 2.5.2 of NIT, the Minimum
Average Annual Turnover (MAAT) for the last 5 (five) years shall be at
least 80% of the estimated cost of tender/NIT value.
[4] Mr. N. Ibotombi, learned senior counsel for the petitioner,
submits that in two earlier NITs dated 08.09.2025 and 29.09.2025
issued by the same authority, in para 2.5.2, the MAAT value was only
30% of the estimated tender cost. It is submitted that due to sudden
increased in the MAAT value from 30% to 80%, the petitioner could not
submit his bid with respect to NIT dated 14.11.2025. However, it is
clarified that the petitioner applied in two NITs dated 08.09.2025 and
29.09.2025 as the MAAT value was only 30%.
[5] The petitioner is challenging the sudden increase in the
MAAT from 30% to 80% as the same is arbitrary and without any logic.
It is also submitted that the date of opening of techno-commercial bid
was fixed on 15.02.2025 and date of opening of financial bid on
19.12.2025. It is prayed that if the technical and financial bid are not
completed yet, status quo as on date may be maintained till the next
date.
[6] Issue notice.
[7] Mrs. Ch. Sundari, learned G.A. accepts notice on behalf
of respondent Nos. 1 to 4. Hence, service is complete on all the
respondents.
[8] Learned G.A. submits that petitioner has not impleaded
other bidders and approached this court at a belated stage and no
interim order may be passed. However, she submits that she may be
given some time to take instruction as to whether the techno-
commercial and financial bid have been completed or not.
[9] List this case on 16.02.2026 for taking instruction.
[10] It is clarified that even though there is delay in
approaching the Court, if the process for techno-commercial and
financial bid are not completed and work order is not issued, status
quo as on date be maintained till the next date.
[11] Mr. N. Ibotombi, learned senior counsel for the petitioner,
submits that he may be permitted to make necessary correction
typographical mistake in the name of the petitioner in page 2 & 13 of
the writ petition in place of "Khagembam" as "Khagemba".
[12] The oral prayer is allowed.
[13] Furnish a copy of this order to the learned counsel
appearing for all the parties in the course of the day through whatsapp
or any available mode.
JUDGE
Kh. Joshua Maring
KH. Digitally signed
by KH. JOSHUA
JOSHUA MARING
Date: 2026.02.09
MARING 13:52:22 +05'30'
