Takhellambam Achouba Singh vs Vrs
2026 Latest Caselaw 1690 Mani

Manipur High Court

Takhellambam Achouba Singh vs Vrs on 16 March, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

        Digitally signed
KABORA by
       KABORAMBAM
MBAM SAPANA
       CHANU
                                                                                  Supl. Item Nos. 1
SAPANA Date:
       2026.03.17
CHANU 13:06:22
        +05'30'
                                         IN THE HIGH COURT OF MANIPUR
                                                   AT IMPHAL

                            WP(C) No. 534 of 2025
                            Takhellambam Achouba Singh
                                                                       ...Petitioner/s
                                Vrs.
                            State of Manipur & 4 Ors
                                                                        ...Respondent/s

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

16.03.2026

This matter has been listed under the caption for referral to the Spl. Mediation Drive-Mediation 'For the Nation 2.0'.

On examination of the pleadings and issue raised in this writ petition and the prayer made therein, this Court is of the considered view that there is possibility of an amicable settlement of the dispute between the parties through mediation proceeding. Accordingly, Registry is directed to place this matter before the appointed Mediator, Mediation Centre, High Court of Manipur, for exploring the possibility of an amicable settlement.

The petitioner and the respondents or any of their duly authorized persons/officers along with their respective counsels are directed to appear before the appointed Mediator on 26.03.2026 at 1:00 pm. A copy of this order be furnished to all the counsel appearing for the parties through their whatsapp/e-mail for doing the needful.

JUDGE

Sapana

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