Rajkumar Momonsana Singh vs Vrs
2026 Latest Caselaw 259 Mani

Manipur High Court

Rajkumar Momonsana Singh vs Vrs on 3 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

          Digitally
Lucy signed  by Lucy
      Gurumayum
Gurum Date:                                                         Suply Item Nos. 1
      2026.02.03
ayum 15:18:21                IN THE HIGH COURT OF MANIPUR
      +05'30'
                                       AT IMPHAL

          WP(C) No. 14 of 2025
          Rajkumar Momonsana Singh
                                                                  ...Petitioner/s
              Vrs.
          Principal Accountant General (A&E), Manipur & 4 Ors
                                                            ...Respondent/s

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

03.02.2026

Mr. Th. Kunjaraj, learned counsel appeared on behalf

of the petitioner; Mr. S. Suresh, learned counsel appeared on

behalf of the respondent no. 1; and Mrs. L. Monomala, learned GA

appeared on behalf of the respondent nos. 2 to 5.

It has been submitted by the learned counsel

appearing for the parties that this matter was earlier referred for

mediation proceeding and thereafter a report has been submitted

that the mediation was unsuccessful.

In view of the above, the learned counsel appearing for

the parties submitted that this matter may not be referred for

mediation and the matter be heard on merit.

Page 1 In view of the submission made above, list this case

again on 01.04.2026.

JUDGE

Lucy

Page 2