Konthoujam Tilotama Devi vs Konthoujam Hrishikesh & 2 Ors
2026 Latest Caselaw 485 Mani

Manipur High Court

Konthoujam Tilotama Devi vs Konthoujam Hrishikesh & 2 Ors 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
          09:22:10 +05'30'



                                                                                     Sl. No. 26

                                       IN THE HIGH COURT OF MANIPUR
                                                 AT IMPHAL

                                              Mat.App.No.12 of 2025
                        Konthoujam Tilotama Devi
                                                                                    Appellant
                                                       Vs.
                        Konthoujam Hrishikesh & 2 Ors.
                                                                               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] 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.

[3] Listing before the Mediation Centre shall be on

16.02.2026 at 02:00 p.m., the venue shall be Mediation Centre situate

in the High Court campus.

[4] 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.

[5] We requisition a mediation report from the Mediation

Centre by 06.04.2026.

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

08.04.2026.

              JUDGE                          CHIEF JUSTICE


John Kom