Shri Leitanthem Indramani Singh vs State Of Manipur & Ors
2026 Latest Caselaw 1272 Mani

Citation : 2026 Latest Caselaw 1272 Mani
Judgement Date : 26 February, 2026

[Cites 0, Cited by 0]

Manipur High Court

Shri Leitanthem Indramani Singh vs State Of Manipur & Ors on 26 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHOUGRAKPA Digitally signed by
            SHOUGRAKPAM
                                                                  Supp. 1, IN. 2 & 3
M DEVANANDA DEVANANDA SINGH
            Date: 2026.02.27 10:40:27
SINGH       +05'30'

                           IN THE HIGH COURT OF MANIPUR
                                        AT IMPHAL
         WP(C) No. 881 of 2025
         Shri Leitanthem Indramani Singh                      ... Petitioner
               Vs.
         State of Manipur & ors.                              ... Respondents
               With
         MC(WP(C)) No. 811 of 2025

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

                                        O R D E R

26-02-2026 Ms. Jotybala, learned counsel appeared for the petitioner and Mrs. L. Monomala, learned GA appeared on behalf of respondents No. 1 and 2 and Mr. Satish, learned counsel representing Mr. Boboy Potsangbam, learned appeared on behalf of respondent No. 3.

It has been submitted at the bar by the counsel appearing for the parties that the dispute arose between the parties in this writ petition can be amicably settled if the matter is referred to the Lok Adalat scheduled to be held on 14-03-2026.

In view of the submission made above, registry is directed to refer this matter to the next Lok Adalat scheduled to be held on 14-03-2026 at the premises of the High Court of Manipur for exploring the possibility of an amicable settlement.

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 the date fixed above without fail.

WP(C) No. 881 of 2025 & anr. Contd.../-

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. 881 of 2025 & anr.                                   Contd.../-