H. Christina vs Angong Kamei & 4 Others
2026 Latest Caselaw 484 Mani

Manipur High Court

H. Christina vs Angong Kamei & 4 Others on 9 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

             Digitally signed by                         1
JOHN      JOHN TELEN KOM
TELEN KOM Date: 2026.02.10
          09:21:04 +05'30'


                                                                                    Sl. No. 24&25

                                       IN THE HIGH COURT OF MANIPUR
                                                 AT IMPHAL

                                              Mat.App.No.7 of 2025
                                                       With
                                             MC(Mat.App) No.19 of 2025
                       H. Christina
                                                                                    Appellant
                                                       Vs.
                       Angong Kamei & 4 Others.
                                                                               Respondents

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

(ORDER) s

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

09.02.2026.

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

'For referral to the Spl. Mediation Drive-Mediation for the Nation'.

[2] Mr. D. Julius Riamei, learned counsel for appellant and

Mr. TH. Kunjaraj Singh for respondent No.1 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

High Court Mediation Centre under the aegis of Manipur High Court.

[4] Listing before the Mediation Centre shall be on

12.02.2026 at 02:00 p.m., the venue shall be Mediation Centre situate

in the High Court campus.

[5] Both the learned counsel before this Court submit that

appellant and respondents 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 by 30.03.2026.

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

01.04.2026.

              JUDGE                            CHIEF JUSTICE


John Kom