LAWS(MANIP)-2021-10-14

NEZONE PIPES & STRUCTURES Vs. STATE OF MANIPUR

Decided On October 11, 2021
Nezone Pipes And Structures Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) Heard Shri Prashant Bhushan, learned Senior Advocate with Shri I. Denning, learned Advocate and Ms. Neha Rathi, learned Advocate appearing for the appellants; Shri H.S. Paonam, learned Senior Advocate with Shri Pradip Tarafder, learned Advocate appearing for the respondent, M/s BST Infratech Limited; Shri Rajiv Malik, learned Advocate appearing for the respondent, Vishal Pipes Limited and Shri N. Kumarjit, learned AG appearing for the State respondents.

(2.) The above writ appeals are directed against the common judgment and order dtd. 16/8/2021 passed by the learned Single Judge of this Court and since they have arisen out of the said common judgment and order, the writ appeals are being disposed of by this Common judgment and order.

(3.) ***