Thokchom Suren Singh vs Vrs
2026 Latest Caselaw 262 Mani

Manipur High Court

Thokchom Suren Singh vs Vrs on 3 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

Lucy Digitally signed                                             Suply Item Nos. 4
      by Lucy
Gurum Gurumayum
      Date: 2026.02.03    IN THE HIGH COURT OF MANIPUR
ayum 15:20:09 +05'30'               AT IMPHAL

             WP(C) No. 17 of 2025
             Thokchom Suren 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. Jasobanta, 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