Heisnam Dilipkumar Singh vs Vrs
2026 Latest Caselaw 385 Mani

Manipur High Court

Heisnam Dilipkumar Singh vs Vrs on 6 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

        Digitally
KABOR signed by
AMBAM KABORAMBA
      M SAPANA
SAPAN CHANU
A
      Date:
      2026.02.06
                                                                                 Item Nos. 38
CHANU 15:38:23
      +05'30'
                                  IN THE HIGH COURT OF MANIPUR
                                            AT IMPHAL

                    WP(C) No. 703 of 2025
                    Heisnam Dilipkumar Singh
                                                                              ...Petitioner/s
                        Vrs.
                    State of Manipur & 2 Ors
                                                                        ...Respondent/s

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

06.02.2026

Mr. Deepak Prasad Sahu, learned counsel appeared for

the petitioner and Mr. Th. Vashum, learned GA appeared on behalf

of the respondents.

It has been submitted at the bar that there is an

element of a settlement of the dispute between the parties if this

matter is referred for mediation.

In view of the submission made by the learned

counsel appearing for the parties, Registry is directed to refer this

matter before the appointed Mediator, Mediation Centre of the

High Court of Manipur for exploring the possibility of an amicable

settlement of the dispute raised in this writ petition.

Page 1 The writ petitioner and the Managing Director,

Manipur State Power Distribution Company Limited or any of his

duly authorized officer along with their respective counsel are

directed to appear before the appointed Mediator on 23.02.2026 at

1:30 pm.

A copy of this order be furnished to both the counsel

appearing for the parties through their whatsapp/e-mail for doing

the needful.

JUDGE

Sapana

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