Manipur High Court
M/S Gaikhonlung Panmei vs Food Corporation Of India; & Ors on 20 October, 2023
Author: Mv Muralidaran
Bench: Mv Muralidaran
Digitally signed by
KABORAMBA KABORAMBAM
M SANDEEP SANDEEP SINGH
Date: 2023.10.20
SINGH 17:51:26 +05'30'
Item No. 1
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
W.A. No. 25 of 2023
M/s Gaikhonlung Panmei
Appellant
Vs.
Food Corporation of India; & Ors.
Respondents
BEFORE
HON'BLE THE CHIEF JUSTICE MR. SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE MV MURALIDARAN
20.10.2023
Siddharth Mridul, C.J.:
Mr. M. Gunedhor, learned counsel appearing on behalf of the appellant, states that he limits the challenge in the present writ appeal to the issue qua the reasonableness of the amount of money recovered/forfeited in relation to the subject contract by way of invocation of the Earnest Money Deposit. In so far as the issue of blacklisting is concerned, learned counsel appearing on behalf of the appellant, frankly states that the period of blacklisting has come to an end by efflux of time during the pendency of this proceeding.
Issue limited notice.
Mr. W. Darakeshwar, learned Sr. PCCG, accepts notice on behalf of the Food Corporation of India.
Admit the writ appeal.
List for hearing in usual course as per its turn.
JUDGE CHIEF JUSTICE
Sandeep