Smt. Naorem Ongbi Ibemhal Alias ... vs Smt. R.K. Ibemhal Devi (Alias R.K. ...
2026 Latest Caselaw 1646 Mani

Manipur High Court

Smt. Naorem Ongbi Ibemhal Alias ... vs Smt. R.K. Ibemhal Devi (Alias R.K. ... on 13 March, 2026

SHAMURAILATPAM                Digitally signed by SHAMURAILATPAM
                              SUSHIL SHARMA
SUSHIL SHARMA                 Date: 2026.03.16 11:40:53 +05'30'

                                                                                 Sl. Nos. 3-4

                             IN THE HIGH COURT OF MANIPUR
                                       AT IMPHAL
                                      WA No. 94 of 2023

                Smt. Naorem Ongbi Ibemhal alias Leimahal Devi
                                                                                 Appellant
                                         Vs.
                Smt. R.K. Ibemhal Devi (alias R.K. Lembisana Devi) and others
                                                                              Respondents

With MC(WA) No. 146 of 2023

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA (ORDER)

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

13.03.2026 [1] Captioned matter is listed under the cause list caption 'FOR

REPORTING SETTLEMENT OR ARGUMENT'.

[2] Ms. N. Deepika, learned counsel for lone appellant, Mr. A. Golly,

learned counsel for respondent No. 1 and respondent No. 2 and Mr. W. Niranjit,

learned State Counsel for respondent Nos. 3 to 5 are before this Court.

[3] All the afore-referred counsel submits in one voice that elements of

settlement exist and it is desirable to refer the captioned matter to mediation.

[4] Afore-referred common request acceded to.

[5] Therefore, captioned matter is referred to mediation (with the

consent of learned counsel on both sides) by the High Court Mediation Centre

under the aegis of Manipur High Court Legal Services Authority.

[6] Listing before Mediation Centre shall be on 18.03.2026

(Wednesday) at 1 P.M. and the venue shall be Mediation Centre situate in the

High Court campus.

[7] The appellant, private respondents and an authorized

representative of the State more particularly, a competent authority with

requisite mandate to take decision in mediation proceedings itself to be present

before the mediation center without insisting on separate hearing notice.

[8] State shall ensure that an official who is in a position to take a

decision and give a commitment on behalf of the State or in other words an

official who has the mandate to sign the mediation proceedings attends the

mediation.

[9] We requisition a mediation report from the Mediation Centre by

04.05.2026.

[10] List under the caption 'FOR MEDIATION REPORT' on 06.05.2026.

                    JUDGE                             CHIEF JUSTICE
Sushil