Citation : 2026 Latest Caselaw 2113 Mani
Judgement Date : 26 March, 2026
Item Nos. 117-125
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 1001 of 2022
M/S GPT Infraprojects Ltd. EPC Contractor.
...Petitioner
- Versus -
National Highway and Infrastructure Development Corporation
Ltd. (NHIDCL) & 2 Ors.
...Respondents
With
MC(WP(C)) No. 217 of 2023; MC(WP(C)) No. 218 of 2023;
MC(WP(C)) No. 219 of 2023; MC(WP(C)) No. 2 of 2023;
MC(WP(C)) No. 27 of 2023; MC(WP(C)) No. 407 of 2022;
WP(C) No. 1104 of 2022; WP(C) No. 963 of 2022
B EF O R E
HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
ORDER
26-03-2026
Present Mr. H.S. Paonam, learned senior counsel assisted by Mr. A.
Arunkumar, Mr. N. Ibotombi, learned senior counsel assisted by Ms. Y.
Jinita, learned counsel along with Mr. Rajive R. Raj, learned counsel for the
petitioners and Mr. W. Darakeshwar, learned Sr. PCCG for the respondents.
Mr. H.S. Paonam, learned senior counsel for the petitioner, submits
that WP(C) No. 1104 of 2022 has become infructuous as the petitioner has
completed the work and the cause of the writ petition does not survive any
longer. It is prayed that the matter may be closed as infructuous.
Mr. W. Darakeshwar, learned Sr. PCCG for the respondents, submits
that this Court may pass an appropriate order.
In the circumstances, WP(C) No. 1104 of 2022 is closed as
infructuous.
Any interim order merges with the final order.
List the remaining matters on 05-05-2026.
Earlier interim order is extended till the next date.
JUDGE
Victoria
NINGOM Digitally signed
by NINGOMBAM
BAM VICTORIA
Date: 2026.03.27
VICTORIA 10:57:06 +05'30'
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