Km. Hijam Purnima Devi vs Smt. Hijam Ningol Bhabi Devi & 3 Ors
2026 Latest Caselaw 544 Mani

Manipur High Court

Km. Hijam Purnima Devi vs Smt. Hijam Ningol Bhabi Devi & 3 Ors on 10 February, 2026

Author: A. Bimol Singh

Bench: A. Bimol Singh

              Digitally signed by
KHOIROM KHOIROM
BIPINCHAN BIPINCHANDRA
          SINGH
                                                                                                  Item No. 39
DRA SINGH Date: 2026.02.10
          20:12:57 +05'30'


                                                  IN THE HIGH COURT OF MANIPUR
                                                            AT IMPHAL


                                                       MAT. APP. No. 2 of 2026

                               Km. Hijam Purnima Devi
                                                                                              ... Appellant
                                                                - Versus -

                               Smt. Hijam Ningol Bhabi Devi & 3 Ors.
                                                                                           ... Respondents


                                                           B E F O R E
                                             HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                                               HON'BLE MR. JUSTICE A. BIMOL SINGH


                                                             O R D E R

[M. Sundar, CJ] 10.02.2026

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

REFERRAL TO THE SPL. MEDIATION DRIVE-MEDIATION 'FOR THE

NATION 2.0''.

[2] Ms. Kh. Saibiya, learned counsel on record for sole appellant

and Mr. N. Alex, learned counsel on record for all respondents are before

this Court.

[3] Adverting to earlier proceedings dated 06.02.2026, Ms. Kh.

Saibiya, learned counsel on record for sole appellant expressed regret for

missing matter in the previous listing.

[4] Both learned counsel submit that elements of settlement exist

and therefore captioned matter may please be referred to mediation.

Page 1|2 [5] In the light of narrative thus far, captioned matter is referred

to mediation by High Court Mediation Centre under the aegis of Manipur

High Court Legal Services Authority.

[6] Listing before the Mediation Centre shall be on 20.02.2026

(Wednesday) at 02:00 p.m., the venue shall be Mediation Centre situate in

the High Court campus.

[7] Both the afore-referred learned counsel submit that their

respective clients i.e. sole appellant and all respondent s will be present on

the aforesaid date, time and venue without insisting on separate hearing

notice/s.

[8] We requisition a mediation report from the Mediation Centre

within 6 (six) weeks therefrom i.e. on or before 04.04.2026.

[9] List under the cause list caption 'FOR MEDIATION REPORT'

on 06.04.2026.

                            JUDGE                CHIEF JUSTICE

Bipin




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