Anupama (Echal) Pukhram vs Mayengbam Suraj Singh
2026 Latest Caselaw 401 Mani

Manipur High Court

Anupama (Echal) Pukhram vs Mayengbam Suraj Singh on 6 February, 2026

KABORAMBA Digitally
          KABORAMBAM
                    signed by

M SANDEEP SANDEEP SINGH
          Date: 2026.02.06
SINGH     13:21:15 +05'30'
                                                                                   Sl. No. 30
                                    IN THE HIGH COURT OF MANIPUR
                                              AT IMPHAL
                                          Mat. App. No. 19 of 2025

                           Anupama (Echal) Pukhram
                                                                                  Appellant
                                                     Vs.
                          Mayengbam Suraj Singh
                                                              Respondent

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA (ORDER) (Order of the Court was made by M. Sundar, CJ)

06.02.2026

Mr. Ajoy Pebam, learned counsel for appellant is before

this Court but there is no representation for respondent either in the

physical Court or through Video Conferencing (VC) platform though

respondent has entered appearance through counsel and name of

counsel (Ms. Kh. Saibiya) is shown in the cause list.

To be noted, captioned matter is listed under the cause

list caption 'FOR REFERRAL TO THE SPL. MEDIATION

DRIVE-MEDIATION FOR THE NATION 2.0'

With the intention of giving opportunity to respondent

and learned counsel for respondent, let this matter stand over to

10.02.2026.

List on 10.02.2026 under the same cause list caption.

                                JUDGE                              CHIEF JUSTICE
              Sandeep