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Manipur High Court
State Of Manipur Represented By The ... vs Master Prajesh Khundrakpam on 2 February, 2026
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
KABORAMB Digitally signed by
AM KABORAMBAM
SANDEEP SINGH
SANDEEP Date: 2026.02.03
SINGH 16:19:59 +05'30'
Sl. No. 18 & 19
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
W.A. No. 79 of 2023
Clubbed with
MC (W.A.) No. 134 of 2023
1. State of Manipur represented by the Commissioner
(Power), Government of Manipur, Secretariat,
Babupara, P.O. & P.S. Imphal, Imphal West District,
Manipur - 795001
2. The Chief Secretary, Government of Manipur,
Secretariat, Babupara, P.O. & P.S. Imphal, Imphal
West District, Manipur - 795001.
3. The Manipur State Power Distribution Company
Limited (MSPDCL), represented by the Managing
Director, Near 2nd MR, North AOC, Imphal, P.O.
Lamlong & P.S. Imphal, Imphal East District, Manipur
-795001.
Appellants /Applicants
Vs.
1. Master Prajesh Khundrakpam, aged about 7 years,
S/o Khundrakpam Joy Singh, resident of Nachou Kha
Mayai Leikai, P.O. & P.S. Bishnupur, Bishnupur
District, Manipur - 795126.
2. Khundrakpam Joy Singh, aged about 41 years, S/o (L)
Kh. Ningthemjao Singh, resident of Nachou Kha Mayai
Leikai, P.O. & P.S. Bishnupur, Bishnupur District,
Manipur - 795126.
The Respondent No. 1 being a minor represented by
the natural father (Respondent No. 2)
Respondents
BEFORE
HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
For Appellants : Ms. RK. Emily, Deputy Government Advocate,
led by Mr. S. Nepolean, Sr. Advocate
For Respondents : None Appeared
Date of Order : 02.02.2026
(ORDER)
(Order of the Court was made by M. Sundar, CJ)
[1] This order will now dispose of the captioned Writ Appeal
(WA) and the captioned Misc. Case (MC) thereat.
[2] This order has to be read in conjunction with and in
continuation of earlier proceedings/order made in the listing on
23.01.2026 which reads as follows :
'23.01.2026
[1] Mrs. R.K. Emily, learned State Counsel for the
appellants is before this Court but there is no representation
for the respondents.
[2] Learned State Counsel submits that the captioned
matter was referred to mediation, mediation was successful
and settlement has been arrived at.
[3] From the case file, we find that there is a mediation
report, mediation has been successful and settlement
agreement dated 20.01.2026 has been arrived at.
[4] However, with the intention of giving opportunity to
respondents and learned counsel for respondents, this matter
will stand over to Tuesday (27.01.2026) but with a caveat that
if the respondents do not come before this Court in the next
listing also, captioned matter will be disposed of in terms of
the settlement agreement arrived at mediation.
[5] List on 27.01.2026.'
[3] In the hearing today, Ms. RK Emily, learned State counsel
led by Mr. S. Nepolean, learned senior advocate is before this Court but
as regards respondents, the position is no different, i.e., not different
from earlier listing on 23.01.2026 (to be noted, there is no
representation for respondents either in the physical court or in the
video conferencing platform today also).
[4] This Court makes it clear that earlier proceedings/order
dated 23.01.2026 shall now be read as an integral part and parcel of
instant order. In the light of paragraph 4 of the earlier order, this Court
now proceeds to dispose of the captioned writ appeal in terms of the
settlement that has been arrived at between the parties in the mediation
and reduced to writing vide a 'Settlement Agreement dated 20.01.2026'
(hereinafter 'said Settlement Agreement' for the sake of convenience
and clarity).
[5] On instructions from Ms. RK Emily, learned State counsel,
Mr. S. Nepolean, learned senior advocate submitted that the afore-
referred Settlement Agreement was signed by the Managing Director of
Manipur State Power Distribution Company Limited (MSPDCL) and 2nd
respondent for himself and for 1st respondent as he is representing 1st
respondent who is a minor (to be noted, 2nd respondent is father of 1st
respondent)
[6] Mediation Report/said Settlement Agreement have been
sent to this Court under cover of a letter dated 22.01.2026 bearing
Reference No. HCLSC/Med/2-2024/1019 from the Secretary of the High
Court Legal Services Committee under the aegis of High Court of
Manipur. Scanned reproduction of the aforesaid cover letter and
mediation report/said settlement agreement are as follows :
[7] This Court also notices that in the light of sub paragraph
(b) of paragraph 5 of said Settlement Agreement, payment by way of
cheque/demand draft is to be made within a period of two months from
the date of making of judicial orders by this Court vide the Settlement
Agreement. To be noted, this is another reason which has impelled us
to dispose of the captioned writ appeal in terms of said Settlement
Agreement dated 20.01.2026.
[8] Captioned WA and captioned MC thereat are disposed of
in terms of aforesaid said Settlement Agreement i.e., Settlement
Agreement dated 20.01.2026. There shall be no order as to costs.
JUDGE CHIEF JUSTICE
Sandeep
FR/NFR
