KHANGEMBAM TRANSMISSION AND CONSTRUCTION Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. N. Ibotombi, learned senior counsel assisted by Ms. Y. Jinita, learned counsel for the petitioner.

(2.) The petitioner is a registered partnership firm doing in the business of transmission and construction.

(3.) By the present writ petition, the petitioner is challenging the Notice Inviting Tender (NIT) dtd. 14/11/2025 issued by the Managing Director, Manipur State Power Company Limited (MSPCL) mainly on the ground that as per clause 2.5.2 of NIT, the Minimum Average Annual Turnover (MAAT) for the last 5 (five) years shall be at least 80% of the estimated cost of tender/NIT value.