Tongbram Radhabinod Singh & Ors vs State Of Manipur & Ors
2026 Latest Caselaw 1270 Mani

Citation : 2026 Latest Caselaw 1270 Mani
Judgement Date : 26 February, 2026

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Manipur High Court

Tongbram Radhabinod Singh & Ors vs State Of Manipur & Ors on 26 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHOUGRAKPAM      Digitally signed by
                                                                        Supp. 1, IN. 1
DEVANANDA        SHOUGRAKPAM DEVANANDA
                 SINGH

SINGH            Date: 2026.02.27 10:40:46 +05'30'



                             IN THE HIGH COURT OF MANIPUR
                                                     AT IMPHAL
     WP(C) No. 567 of 2025
     Tongbram Radhabinod Singh & ors.                            ... Petitioners
           Vs.
     State of Manipur & ors.                                     ... Respondents

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

                                                     O R D E R

26-02-2026

Ms. Th. Ranjeeta, learned counsel appeared for the petitioners and Mrs. L. Monomala, learned GA appeared for the respondent No. 1.

It has been submitted by the learned counsel appearing for the petitioners that Mr. K. Kishan, learned counsel appeared on behalf of respondents No. 2 and 3, however, he is not present today.

The learned counsel appearing for the parties submitted that there is possibility of an amicable settlement of the dispute between the parties. The learned counsel, accordingly, prays for referring this matter to the Lok Adalat scheduled to be held on 14-03-2026 at the premises of the High Court of Manipur.

In view of the submission made above, registry is directed to refer this matter to the Lok Adalat in its next sitting mentioned above for exploring the possibility of an amicable settlement of the dispute between the parties.

WP(C) No. 567 of 2025 Contd.../-

The petitioners and the respondents or any officer duly authorized by them along with their respective counsel are directed to be present before the Lok Adalat on 14-03-2026 without fail.

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





                                                       JUDGE
Devananda




 WP(C) No. 567 of 2025                                          Contd.../-