Citation : 2026 Latest Caselaw 461 Mani
Judgement Date : 7 February, 2026
IN. 8
SHOUGRAKPAM Digitally signed by
SHOUGRAKPAM DEVANANDA
DEVANANDA SINGH
Date: 2026.02.07 12:24:26
SINGH +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 424 of 2023
Smt. Mangsatabam (Ongbi)
Thoibisana Devi ... Petitioner
Vs.
State of Manipur & ors. ... Respondents
B E F O R E
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
O R D E R
07-02-2026 Mr. Hestina, learned counsel appeared for the petitioner; Mr. Y. Robert Singh, learned Deputy GA appeared for the respondents No. 1 to 4 and Mr. S. Jasobanta, learned counsel appeared for the respondent No. 5.
This matter has been listed for referral to the Special Medication Drive - Mediation 'For the Nation 2.0". It has been submitted at the bar that there is possibility of an amicable settlement of the dispute through mediation proceeding. Accordingly, registry is directed to place this matter before the appointed Mediator, Mediation Centre, High Court of Manipur, for exploring the possibility of an amicable settlement.
The petitioner and the respondents or any of their authorized officer along with their respective counsel are directed to be present before the appointed Mediator on 18-02-2026 at 02:00 P.M.
A copy of this order be furnished to all the counsel appearing for the parties through their WhatsApp/e-mail for doing the needful.
JUDGE
Devananda
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