LAWS(GAU)-2012-8-132

MODERN VETERINARY HOUSE Vs. STATE OF MANIPUR

Decided On August 28, 2012
Modern Veterinary House Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) HEARD Mr. Th.Khagemba, learned counsel appearing for the petitioner as well as Mr.Rarry Mangsatabam, learned counsel appearing for both the respondents.

(2.) THE present writ petition has been filed by the petitioner for a direction to the respondents to make payment for an amount of Rs.29,72, 679/ - in respect of various medicines and vaccines the petitioner s firm was said to have supplied to the Veterinary and Animal Husbandry Services, Government of Manipur during the period from 2004 to 2006.

(3.) THE petitioner states that the petitioner s firm had been supplying various medicines and vaccines to the Veterinary and Animal Husbandry Services, Government of Manipur under certain agreed terms and conditions.