AASRAY CONCEPT FOODS Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri B.P.Sahu, learned Senior Advocate appearing for the petitioner while Shri S. Nepolean, learned GA for the State respondents, Shri H.S. Paonam, learned Senior Advocate for respondent No. 3 and Mr. M. Gunedhor, learned Advocate for respondent No. 4.

(2.) The above two writ petitions have arisen out of a set of similar facts and therefore the same are being disposed of by this common judgment and order.

(3.) By the instant writ petition, the petitioner has prayed for issuing a writ of certiorari or any other appropriate writ to quash and set aside the orders/ letters dated 09.04.2020 issued by the State respondents and also to direct the respondents to float a fresh tender as per corrigendum dated 21.06.2019 with the amended provisions of RFP dated 29.05.2019 by quashing and setting aside the tender process.