Sri Ramesh Kumar Agarwal Proprietor vs State Of Manipur & Ors
2026 Latest Caselaw 2624 Mani

Manipur High Court

Sri Ramesh Kumar Agarwal Proprietor vs State Of Manipur & Ors on 7 April, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHOUGRAKPAM Digitally signed by
            SHOUGRAKPAM
                                                                                  IN. 18
DEVANANDA   DEVANANDA SINGH
            Date: 2026.04.07 13:40:36
SINGH       +05'30'
                             IN THE HIGH COURT OF MANIPUR
                                          AT IMPHAL
           WP(C) No. 967 of 2018
           Sri Ramesh Kumar Agarwal Proprietor
           of Manipur Diesels                                   ... Petitioner
                  Vs.
           State of Manipur & ors.                              ... Respondents

                                     B E F O R E
                       HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

                                          O R D E R

07-04-2026 Mr. Ph. Sanajaoba, learned counsel appeared on behalf of the petitioner through VC platform and Mr. O. Ratankumar, learned Deputy GA appeared on behalf of the respondents.

It has been submitted by the learned counsel appearing for the parties that in view of the nature of the dispute involved in this writ petition and the prayer sought for by the petitioner, there is possibility of an amicable settlement through mediation proceedings. The learned counsel appearing for the parties, accordingly, prays for referring this matter for mediation.

In view of the submission made above, registry is directed to place this matter before the appointed Mediator, Mediation Centre, High Court of Manipur, for exploring the possibility of an amicable settlement of the dispute between the parties.

The petitioner and the respondent No. 2 or any Officer duly authorized to settle the matter are to be present before the appointed Mediator on 24-04-2026 at 01:30 PM.

A copy of this order be furnished to both the counsel appearing for the parties through their WhatsApp/e-mail for doing the needful.

JUDGE Devananda