K.S. NGARANMI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri H. Ishwarlal, learned Senior Counsel appearing for the petitioner.

(2.) It has been submitted by him that the 1st NIT was issued on 28/11/2018 which was questioned by the petitioner on the ground that one of the bidders, namely Shri Murphy Thumrah has submitted a fake certificate. Since no action was taken by the authority, a writ petition being WP(C) No. 270 of 2019 was filed wherein interim order was granted by this Court vide order dated 29/3/2019 that the financial bid should not be opened in respect of package No. MN09137 - L021- Leiting to Hangkaw Pt. 1 under Ukhrul District which was continued until further vide order dated 30/4/2019. A fresh NIT dated 8/11/2019 was issued which came to be challenged by the petitioner in writ petition being WP(C) No. 961 of 2019 wherein this Court passed the following order :-

(3.) This order was again allowed to continue until further vide order dated 16/12/2019.