RPL COLLECTION vs VRS ENTERPRISE AND ORS.

Serial No. 01
Supplementary List
HIGH COURT OF MEGHALAYA
AT SHILLONG

Review Petn. No. 7 of 2026 Date of Decision: 31.08.2026


RPL Collection,
a proprietorship firm having its
Registered Office at Bethlehem
Vengthlang Aizawl, Mizoram,
PIN-796007 and is represented by its
Proprietor, namely, Mr. Lalhruaitluanga,
Son of Late Lalliana, Resident of HV-79,
Bethlehem, Vengthlang, Aizawl Municipal
Council, Aizawl, Mizoram, PIN-796001 :::Applicant

Versus

1.VRS Enterprise, a proprietorship firm having
its Registered Office at A-33, Bazar Veng, Serchip,
Mizoram, Pin – 796181 and is represented by its
Proprietor, namely, Mr. Lalengzauva, Son of
Late Varparha, Resident of Tuikual South,
LALAT Building, Aizawl, Mizoram, Pin – 796001

2.The Union of India
Represented by the Secretary to the
Government of India, Ministry of Home
Affairs, New Delhi – 110001

3.The Director General of Assam Rifles,
Laitkor, Shillong, Meghalaya, Pin – 793010

4.The Brigadier (Administration) Assam Rifles,
Laitkor, Shillong, Meghalaya, Pin – 793010

5.The Commandant (Q), Assam Rifles, Laitkor,
Shillong, Meghalaya, Pin – 793010
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6.Supply Officer-1, (Supply), Laitkor,
Shillong, Meghalaya, Pin – 793010 :::Respondents

7.Jawahar Navodaya Vidyalaya, Khawzawl,
District Khawzawl (New), Champhai (Old),
Mizoram, Pin – 796310

8.Jawahar Navodaya Vidyalaya, Thingsulthliah,
Aizawl District, Mizoram, Pin – 796161 :::Proforma Respondents

Coram:
Hon’ble Mr. Justice H. S. Thangkhiew, Judge

Appearance:

For the Petitioner/Appellant(s) : Mr. S. Choudhury, Adv. with
Mr. P. Sengupta, Adv.
Mr. K.V. Kharlyngdoh, Adv.
Ms. A. Thongni, Adv.
Ms. B. Mylliem, Adv.

For the Respondent(s) : Ms. B.S. Goyal, Adv. with
Mr. A.J. Hazarika, Adv.
Mr. S. Thapa, Adv. (For R 1)
Dr. N. Mozika, DSGI with
Ms. M. Myrchiang, Adv.(For R 2-6)

i) Whether approved for reporting in Yes/No
Law journals etc.:
ii) Whether approved for publication
in press: Yes/No






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JUDGMENT AND ORDER (Oral)

1. Heard Mr. S. Choudhury, learned counsel for the Review petitioner,
also Ms. B.S. Goyal, learned counsel for the respondent No. 1 and Dr. N.
Mozika, learned DSGI for the respondents No. 2-6.
2. The instant Review Application has been filed seeking review of the
order dated 07.08.2026, passed by this Court in WP(C) No. 229 of 2026.

3. The matter concerns the award of award of supply contract, which
was challenged by the respondent No. 1, herein. This Court by order dated
01.08.2026, on hearing the writ petitioner and the official respondents had
disposed of the matter by allowing the writ petition. The Review petitioner
though served notice, however was not present.
4. Today, Mr. S. Choudhury, learned counsel on behalf of the Review
petitioner has submitted that circumstances beyond the control of the
Review Applicant that is a landslide, prevented the Review petitioner from
presenting his case, on the date when the matter was heard and disposed of.
The learned counsel has drawn the attention of this Court also to Annexure
– 2 of the Review Petition, which he submits is of vital importance i.e. the
factum of an FIR being filed against the respondent No. 1 (Writ Petitioner).
5. However, while hearing the Review Applicant, this Court has
queried as to whether any new or relevant materials have been brought on
record in the Review Application, which could be considered, to warrant
any review of the order dated 07.08.2026. On this query, the learned
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counsel for the Review Applicant has expressed that he is not in a position
to do so.
6. Accordingly, as no ground for Review has been made out, the same
is dismissed.



Judge

Meghalaya
31.08.2026
“D.Thabah-PS”



Signature Not Verified
Page 4 of 4

Digitally signed by DARIHUN
THABAH
Date: 2026.08.31 16:33:58 IST