Smt. Yumkhaibam Gaitri Devi vs Hanglem Ghonideepak
2026 Latest Caselaw 476 Mani

Manipur High Court

Smt. Yumkhaibam Gaitri Devi vs Hanglem Ghonideepak on 9 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

                              Digitally signed by
SHAMURAILATPA SHAMURAILATPAM SUSHIL
M SUSHIL SHARMA SHARMA
                Date: 2026.02.09 17:34:47 +05'30'
                                                                              Sl. Nos. 1-2

                                   IN THE HIGH COURT OF MANIPUR
                                             AT IMPHAL


                                           Mat. App. No. 3 of 2026



                      Smt. Yumkhaibam Gaitri Devi
                                                            Appellant
                                                    Vs.
                      Hanglem Ghonideepak
                                                           Respondent

                               With MC(Mat.App.) No. 3 of 2026


                                        BEFORE
                      HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                     HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

                                                 ORDER

(Order of the court was made by M. Sundar, CJ)

09.02.2026

[1] Matter mentioned at 2 P.M.

[2] Captioned matter was referred to Mediation by this Court in

and by an order dated 04.02.2026 and a scanned reproduction of this order

is as follows :

[3] In the light of the aforesaid order, more particularly,

paragraphs 8 to 10 thereat, Registry ought not to have listed captioned

matter before Court today. What the Registry has done is plainly incorrect.

[4] Registrar (Judicial) is directed to put up a note/report in this

regard on the administrative side before the Chief Justice inter-alia fixing

the responsibility.

[5] Be that as it may, in the hearing today, Mr. Deepak Prasad

Sahu, learned counsel for appellant/wife and Mr. H.S. Paonam, learned

senior advocate instructed by Ms. Th. Lekhakumari, learned counsel on

record for respondent/husband are before this Court. Both learned counsel,

on instructions from their respective clients, submit that the appellant and

the respondent would go for mediation day after tomorrow.

[6] Therefore, first mediation sitting shall be on 11.02.2026

(Wednesday) at 2 P.M. The venue shall be the same as in the 04.02.2026

order.

[7] Other than rescheduling of the date, all other aspects of

04.02.2026 order (scanned and reproduced supra) will continue to operate.

[8] List the captioned appeal and captioned MC thereat under

cause list captioned 'FOR MEDIATION REPORT' on 10.03.2026.

                      JUDGE                               CHIEF JUSTICE

Sushil
         Upload forthwith