State Of Manipur & Anr vs Thounaojam Mema Devi & Anr
2026 Latest Caselaw 489 Mani

Manipur High Court

State Of Manipur & Anr vs Thounaojam Mema Devi & Anr on 9 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

                                                            1
             Digitally signed by
JOHN      JOHN TELEN KOM
TELEN KOM Date: 2026.02.10
          09:20:41 +05'30'

                                                                                       Sl. No. 27&28

                                          IN THE HIGH COURT OF MANIPUR
                                                    AT IMPHAL

                                                    WA No.4 of 2026
                                                         With
                                                   MC(WA)No.06 of 2026
                               State of Manipur & Anr.
                                                                                       Appellants
                                                           Vs.
                               Thounaojam Mema Devi & Anr.
                                                                                  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] Mrs. CH. Sundari, learned State counsel for appellants,

MS. Sapna KH, learned counsel for respondent No.1 and Mr. L.

Gunindro, learned counsel for respondent No.2 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

18.02.2026 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

respondents and an officer on behalf of the appellants with mandate

to take decision in the mediation proceedings itself 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 08.04.2026.

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

09.04.2026.

              JUDGE                             CHIEF JUSTICE


John Kom