[Cites 1, Cited by 0]
Manipur High Court
Jbam Private Limited vs State Of Manipur & 4 Ors on 25 March, 2026
Author: A. Guneshwar Sharma
Bench: A. Guneshwar Sharma
Item No. 2-3 & 107-108
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 218 of 2026 with
MC(WP(C) No. 233 of 2026 with
WP(C) No. 194 of 2026 with
MC(WP(C) No. 203 of 2026 with
Jbam Private Limited
.....Petitioner/s
-Versus-
State of Manipur & 4 Ors.
....Respondent/s
BEFORE
HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
Order
25.03.2026
[1] WP(C) No. 218 of 2026 with MC(WP(C) No. 233 of
2026: Heard Mr. N. Ibotombi, learned senior counsel assisted by Ms. Y.
Jinita, learned counsel for the petitioner.
[2] The matter was listed on 24.03.2026 and the matter is listed
today for hearing on motion.
[3] It is stated that State respondent has awarded a contract for
development of water supply project in Bishnupur District bearing work
No. EE/BPR/PHE/WO(NDB/21-22/01 dated 15.10.2021 and respondent
No. 4 and petitioner have entered into contract of local facilitator
agreement dated 14.02.2024. In terms of contract dated 14.02.2024, the
petitioner has purchased GI and DI Pipes for the contract on behalf of
the contractor to be supplied to the State respondents and also
deposited a bank guarantee of Rs. 12,99,88,000/-.
[4] In the present petition, the petitioner is aggrieved by the
notification dated 09.03.2026 issued by the Executive Engineer,
Bishnupur PHED (respondent No. 4) to the Branch Manager, State Bank
of India, Manipur University Campus, Canchipur, Imphal West
(respondent No. 5) for encashment of bank guarantee submitted by the
petitioner.
[5] Issue notice to the respondents.
[6] Mr. Y. Robert, learned Dy. G.A. assisting Mr. S. Nepolean,
learned G.A. accepts notice on behalf of respondent Nos. 1, 2 & 3 and
petitioner is directed to take step to respondent Nos. 4 & 5 by speed post
and dasti in addition.
[7] Interim order dated 24.03.2026 is extended till the next date.
[8] List this case on 07.04.2026.
[9] WP(C) No. 194 of 2026 with MC(WP(C) No. 203 of
2026: Present Mr. N. Ibotombi, learned senior counsel assisted
by Ms. Y. Jinita, learned counsel for the petitioner, Mr. S.
Nepolean, learned G.A. assisted by Mr. Y. Robert, learned Dy.
G.A. for the State respondent Nos. 1 to 3 and Mr. HS. Paonam,
learned senior counsel assisted by Mr. Aasthana, learned
counsel along with Mr. A. Arunkumar, learned counsel appearing
on behalf of respondent No. 4. Hence service is complete on all
the respondents.
[10] Mr. HS. Paonam, learned senior counsel, submits that
as per the agreement dated 14.02.2024 executed between the
petitioner and respondent No. 4, this Court has no territorial
jurisdiction in terms of clause 14 of the agreement and as per
clause 13.2, the petitioner has to approach the sole arbitrator in
case of dispute arising out of the agreement and he prays for one
week's time for filing counter affidavit. The dispute is regarding a
private contract between the petitioner and respondent No. 4 and
is not a subject matter of the writ petition under Article 226 of the
Constitution.
[11] List this case on 07.04.2026.
[12] Earlier interim order is extended till the next date.
KH. Digitally signed
by KH. JOSHUA
JOSHUA MARING
Date: 2026.03.25 JUDGE
MARING 17:49:14 +05'30'
Kh. Joshua Maring
