State Of Manipur & Anr vs Chingangbam Pateshori Devi & Anr
2026 Latest Caselaw 295 Mani

Manipur High Court

State Of Manipur & Anr vs Chingangbam Pateshori Devi & Anr on 4 February, 2026

Author: A. Bimol Singh

Bench: A. Bimol Singh

              Digitally signed by
KHOIROM KHOIROM
BIPINCHAN BIPINCHANDRA
          SINGH                                                                           Item No. 14 - 15
DRA SINGH Date: 2026.02.04
          17:40:12 +05'30'

                                           IN THE HIGH COURT OF MANIPUR
                                                     AT IMPHAL
                                                   W.A. No. 26 of 2025

                         State of Manipur & Anr.
                                                                                         ... Appellants
                                                          - Versus -

                         Chingangbam Pateshori Devi & Anr.
                                                                                      ... Respondents

                                                          With
                                                   MC(WA) No. 60 of 2025



                                                    B E F O R E
                                      HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                                        HON'BLE MR. JUSTICE A. BIMOL SINGH

                                                       O R D E R

[M. Sundar, CJ] 04.02.2026

[1] Captioned matter is listed under the cause list caption 'For

referral to the spl. mediation drive-mediation 'For the Nation 2.0''.

[2] Mr. I. Amri, learned counsel for State appellants; Mr. M.

Rustam, learned counsel for the respondent No. 1 and Mr. S. Suresh,

learned counsel for respondent No. 2 are before this Court.

[3] It prima facie comes to light that elements of settlement exist

and therefore, captioned matter is referred to mediation by the Mediation

Centre under the aegis of Manipur High Court Legal Services Authority.

[4] The first sitting of mediation shall be on 11.02.2026

(Wednesday) at 02:00 p.m., the venue shall be Mediation Centre situate in

the High Court campus.

Page 1|2 [5] Both the learned counsel before this Court submit that

respondent Nos. 1 & 2 and an officer on behalf of the appellants with

mandate to take decision in the mediation proceedings itself will be present

on the afore-referred date, time and venue without insisting on separate

hearing notice/s.

[6] We requisition a mediation report from the Mediation Centre

within 6 (six) weeks therefrom i.e. on or before 25.03.2026.

[7] List under the caption 'For Mediation Report' on 30.03.2026.

                           JUDGE                CHIEF JUSTICE

Bipin




                                                               Page 2|2