Tripura High Court
M/S Devi Engineering And Construction ... vs The Union Of India & 7 Ors. ... on 16 February, 2026
Author: T. Amarnath Goud
Bench: T. Amarnath Goud
HIGH COURT OF TRIPURA
AGARTALA
I.A. 1 of 2026
In W.P.(C) 108/2026
M/s Devi Engineering and Construction Pvt. Ltd. ----Applicant(s)
Versus
The Union of India & 7 ors. ----Respondent(s)
For Applicant(s) : Mr. S. Bhattacharjee, Advocate For Respondent(s) : Mr. B. Majumder, Deputy SGI BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 16/02/2026 Heard Mr. S. Bhattacharjee, learned counsel for the applicant. Also heard Mr. B. Majumder, learned Deputy SGI appearing for the respondent No.1. By means of this application the applicant has sought for an ad-interim relief in the following manner:
"In the premises whereof, it is most humbly and respectfully prayed that Your Lordships would be graciously pleased to pass an Order, in the Ad-interim, and thereafter, on hearing the parties, in the Interim, prohibiting/restraining the Respondent-OPs, from acting in any manner, in furtherance of the impugned Termination Order dated 04.02.2026 (Annexure-2 to the connected Writ Petition), till the final disposal of the connected Writ Petition, and consequently direct the Respondents to permit the Petitioner to proceed with completion of mobilization and seismic data acquisition forthwith in Contract No. 6121691 (GEMC- 5116877509648561 awarded against GeM Tender No. GEM/2025IB/6471633 for 'Hiring of services for Acquisition of 100 LKM each of 2D Seismic Data in Khrubal (AA-ONHP-2020/1) and Langatarai (AA-ONHP-2020/3) Blocks of OALP-VI Round in Tripura' pending disposal of the connected Writ petition"
Learned counsel for the petitioner has urged this court for passing an interim direction upon the respondents for suspension of the impugned proceeding in furtherance with the consequential directions, as quoted here-in-above. Learned counsel for the respondent No.1 has not raised any objection. I have gone through the contentions made in the instant application and also have gone through the grounds taken in the writ petition. This matter needs a detailed hearing.
The reasons stated in the application are found to be satisfactory including a huge works in the State of Tripura as well involving livelihood of around 500 workers. Accordingly, all further proceeding, relating to the impugned Termination Notice dated 04.02.2026, stands suspended, consequently directing the respondents to permit the petitioner to proceed with completion of mobilization and seismic data acquisition forthwith in Contract No. 6121691 (GEMC-5116877509648561 awarded against GeM Tender No. GEM/2025IB/6471633 for 'Hiring of services for Acquisition of 100 LKM each of 2D Seismic Data in Khrubal (AA-ONHP-2020/1) and Langatarai (AA-ONHP-2020/3) Blocks of OALP-VI Round in Tripura' The petitioner shall take steps for service of notice upon the remaining respondents as per procedure with the Registry at the earliest.
JUDGE
Digitally signed by
SAIKAT KAR SAIKAT KAR
Date: 2026.02.16
00:09:38 -08'00'