Citation : 2026 Latest Caselaw 1893 Mani
Judgement Date : 20 March, 2026
SHOUGRAKPAM Digitally signed by
SHOUGRAKPAM DEVANANDA
Supp. 1, IN. 9
DEVANANDA SINGH
Date: 2026.03.20 15:30:37
SINGH +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 29 of 2026
Wahengbam Ongbi Ibeyaima Devi & ors. ... Petitioners
Vs.
State of Manipur & ors. ... Respondents
B E F O R E
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
O R D E R
20-03-2026
Md. Abdul Baqee Khan, learned counsel appeared for the petitioners and Mrs. L. Monomala, learned GA appeared for the respondents.
This matter has been listed today for referral to the Special Mediation Drive - Mediation 'For the Nation 2.0'.
It has been submitted that there is possibility of an amicable settlement of the dispute between the parties through mediation proceedings.
In view of the submission made above, registry is directed to refer this matter to the appointed Mediator, Mediation Centre, High Court of Manipur, for exploring the possibility of an amicable settlement.
The petitioners and the respondents or any officer duly authorized by them in writing along with their respective counsel are to be present before the appointed Mediator on 13-04-2026 at 01:30 PM.
A copy of this order be furnished to both the counsel appearing for the parties through their WhatsApp/e-mail for doing the needful.
JUDGE Devananda
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