SHRI LAISHRAM IBOCHA KHUMAN Vs. SHRI TONGKHOHAO KIPGEN

JUDGEMENT

(1.) Heard Shri A. Mohendro, learned counsel appearing for the petitioner; Shri N. Jotendro, learned counsel appearing for the applicant/respondent No. 4, Ms. Jennifer, learned counsel appearing for the respondent Nos. 2 and 3 and Shri K. Rabei, learned counsel appearing for the respondent No. 1.

(2.) The present application has been filed by the applicant/ respondent No. 4 praying for vacating the interim order dated 15 -04 -2015 passed by this court in the above writ petition.

(3.) The subject matter in issue, involved in the instant writ petition, relates to the validity and correctness of the decision dated 19 -03 -2015 taken by the Tender Committee in respect of the Package No. MNO 6185, Package No. MNO 6253 and Package No. MNO 6267 of PMGSY Phase ­ X. On 10 -04 -2015, when the above writ petition was listed for motion, this court was pleased to issue notice and direct that the matter be listed on 13 -04 -2015 for consideration of the interim prayer. The matter was listed again on 13 -04 -2015 as directed but on the request made by the learned counsels appearing for the parties, the matter was adjourned to 15 -04 -2015 on which this court was pleased to pass an interim order directing that no letter of acceptance be issued in respect of the Package No. MNO 6185, Package No. MNO 6253 and Package No. MNO 6267.