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Manipur High Court
Taorem Ibohal Singh @ Taorem ... vs State Of Manipur & 3 Ors on 12 March, 2026
Author: A. Guneshwar Sharma
Bench: A. Guneshwar Sharma
Item No. 28
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 579 of 2019
Taorem Ibohal Singh @ Taorem Mangankhomba & 18 Ors.
.....Petitioner/s
- Versus -
State of Manipur & 3 Ors.
.... Respondent/s
BEFORE
HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
Order
12.03.2026
[1] PresentMs. B. Nandita, learned counsel for the petitioner
and Mrs. RK. Emily, learned Dy. G.A. for the State respondent.
[2] It is submitted by both the parties that the parties have
settled the issue between them in the mediation proceeding dated
27.02.2026 and submits that writ petition may be disposed of in terms of
the settlement in the mediation. The mediation proceeding dated
27.02.2026 is reproduced as:
"Settlement Agreement
Imphal, 27th February, 2026
As directed by the Hon'ble High Court's order dated 25/07/2025 passed
in W.P. (C) No.579 of 2019, all the parties from both the sides were
present in person/Authorised persons in the sessions of mediation and
after rounds of sittings the parties agreed to the following terms and
conditions to bring about an amicable solution to the above-mentioned
Writ Petition.
FIRST PARTY:-
1) T. Ibohal Singh
2) N. Tompok Singh Represented by N. Brojendro Singh
3) Ashing Kabui
4) M/S J.M Haokip Represented by His Legal Heirs (Wife) Veichin
5) Thokchom Budhabir Singh
6) Tomba Gangmei
7) K. Mani Singh
8) G. Kakhangai Kabui
9) G. Thaninjao R. Naga Represented by Gaisinlung Rongmei
10) M.A. Latif
11) P. Gaidimlung R. Naga
12) K. Abang
13) Nekhothang
14) Kalamchung
SECOND PARTY:
1) The Managing Director, Manipur State Power Distribution Company
Limited, near 2nd M.R., North A.O.
C., P.O. Lamlong & P.S. Imphal, Imphal East District, Manipur.
1. Nature of dispute: Praying to release the undisputed outstanding bill
amounting to 1,14,37,025/-(Rupees one crore fourteen lakh thirty-seven
thousand and twenty-five) only.
2. Outcome of Mediation: The parties have voluntarily entered into a
settlement agreement resolving all matter related to the case. The key
terms of agreement are outlined below: -
3. Terms of Agreement: -
(a) That, out of the total 48 numbers of Work Orders amounting to Rs.
50,72,255 related to MSPDCL, 36 numbers of Work Orders amounting
to Rs. 35,83,678/- have been verified of which, the 2nd Party, viz. the
Managing Director, Manipur State Power Distribution Company Limited
(MSPDCL), agreed to pay the undisputed pending bill amount of
17,91,839/- (Rupees Seventeen Lakh Ninety one Thousand Eight
Hundred and Thirty-Nine only) in connection with W.P (C) No. 579 of
2019 to the 1ª Party as full and final settlement amount (List of the
verified number of works are enclosed).
(b) The payment of the above amount shall be done, on release of funds
by the Government (which is to be processed by MSPDCL immediately
after signing this Settlement Agreement) during the Financial Year 2026-
2027.
(c) Both the Parties shall pray to the Hon'ble High Court of Manipur that
the present Writ Petition being W.P. (C) No. 579 of 2019 may be
disposed of in terms of present Settlement Agreement.
4. By giving consent to this Settlement Agreement, the parties hereto
state that they shall not have further claims or demands against each
other and all the disputes and claims have been amicably settled by the
Parties hereto through the process of Mediation."
[3] This Court has perused the materials on record and in
terms of the mediation proceeding dated 27.02.2026, writ petition is
disposed of. Interim order, if any, is merged with the final order.
KH. Digitally signed
by KH. JOSHUA
JOSHUA MARING
Date: 2026.03.13
MARING 12:21:56 +05'30' JUDGE
Kh. Joshua Maring
