MEGHALAYA ROOFING Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) For proper public information and transparency, any media reporting this judgment is directed to mention the composition of the bench by name of judges, while reporting this judgment/order.

(2.) Mr. N.D. Chullai, learned Additional Advocate General appearing for the respondent-State submits that the delay of 46 days in preferring the appeal has not been adequately explained.

(3.) We find that three appeals [WA No.44 of 2025, WA No.45 of 2025 and WA No.46 of 2025] on an identical issue where the appellant herein is the respondent No.4 has been admitted and are posted for hearing on 8/8/2025. The appellant herein is also similarly aggrieved by the impugned judgment and order which has cancelled the tender for a project, made by the appellant in this appeal and also the appellants in the connected appeals.