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Manipur High Court
Shri Sapam Ibochouba Singh vs The Regional Provident Fund ... on 27 March, 2026
Author: A. Guneshwar Sharma
Bench: A. Guneshwar Sharma
SHAMURAILATPAM Digitally signed by
SHAMURAILATPAM SUSHIL SHARMA
SUSHIL SHARMA Date: 2026.03.27 19:02:05 +05'30'
Sl. No. 2
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
Writ Appeal No. 7 of 2019
Ref: Writ Petition (C) No. 1496 of 2001
Shri Sapam Ibochouba Singh, aged about 56 years, S/o Late
Sapam Mani Singh, resident of Thouda Bhabok Leikai,
Kwakeithel, P.O. & P.S. Imphal, District : Imphal West, Manipur
- 795001.
...... Appellant
Petitioner in the Writ Petition.
-Versus-
1. The Regional Provident Fund Commissioner, Employee's
Provident Fund Organization, North East Region, G.S. Road,
Bahgargarh, Gauhati - 781005.
2. The Assistant Provident Fund Commissioner, Employee's
Provident Fund Organization, North East Region, G.S. Road,
Bahgargarh, Gauhati - 781005.
..... Principal Respondents
Respondent Nos. 2 & 3 in the Writ Petition.
3. The Union of India, represented by the Secretary (Labour),
Govt. of India, New Delhi - 110001.
..... Proforma Respondent
Respondent No. 1 in the Writ Petition.
BEFORE
HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
For the Appellant :: Mr. Md. Fakharuddin, Advocate
For the Respondents :: Mr. A. Rommel, Advocate
Date of Hearing :: 27.03.2026
Date of Order :: 27.03.2026
Page 1 of 6
ORDER
(M. Sundar, CJ)
[1] Captioned 'Writ Appeal' ('WA' for the sake of brevity) was
referred to mediation.
[2] In the hearing today, Mr. Md. Fakharuddin, learned counsel
for sole appellant and Mr. A. Rommel, learned counsel for all the 3 (three)
respondents are before this Court.
[3] Afore-referred both counsel submit in one voice in unison
that the mediation was successful and it has culminated in settlement,
the settlement terms have been reduced to writing vide proceedings
captioned 'grounds of settlement dated 26.02.2026' ('said settlement' for
the sake of brevity and convenience).
[4] The High Court Legal Services Committee, High Court of
Manipur under cover of letter dated 17.03.2026 bearing Reference No.
HCLSC/Med/2-2024/1179 has communicated to the Registry of this
Court that mediation was successful and said settlement has also been
sent to the Registry of this Court under cover of this letter. A scanned
reproduction of this letter dated 17.03.2026 and the said settlement
dated 26.02.2026 are as follows :
[5] Both the aforementioned counsel make a joint/common
request that the captioned WA may please be disposed of in terms of
said settlement (scanned and reproduced supra). Both learned counsel
submit that the appellant and the second respondent (for respondent No.
2 and on behalf of respondent Nos. 1 and 3 with requisite mandate) have
signed said settlement in the presence of one another and in the
presence of both counsel.
[6] In the light of the narrative thus far, afore-referred
common/joint request of learned counsel on both sides is acceded to.
[7] Ergo, the sequitur is, captioned WA is disposed of in terms
of said settlement i.e., settlement dated 26.02.2026 which shall now form
part of this order.
[8] There shall be no order as to costs.
JUDGE CHIEF JUSTICE
FR/NFR
Sushil
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P.S. II : All concerned will stand bound by web copy uploaded in High Court
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