Ioc Ltd vs Smt. Kiran Wahengbam And 2 Others
2026 Latest Caselaw 2179 Mani

Manipur High Court

Ioc Ltd vs Smt. Kiran Wahengbam And 2 Others on 27 March, 2026

Author: A.Guneshwar Sharma

Bench: A.Guneshwar Sharma

                         Digitally signed by
SHAMURAILATPA SHAMURAILATPAM SUSHIL
M SUSHIL SHARMA SHARMA
                Date: 2026.03.27 18:57:45 +05'30'

                                                                                                  Sl. No. 1

                                                   IN THE HIGH COURT OF MANIPUR
                                                             AT IMPHAL

                                                            WA No. 22 of 2019

                                       IOC Ltd.
                                                                              Appellant
                                                 Vs.
                                       Smt. Kiran Wahengbam and 2 others

                                                                             Respondents

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


                                                                   ORDER

(Order of the court was made by M. Sundar, CJ) 27.03.2026 [1] Captioned matter is listed under the cause list caption 'FOR

MEDIATION REPORT'.

[2] Mr. Md. Fakaruddin, learned counsel representing the

counsel on record for appellant, Mr. M. Rendy, learned counsel on record

for 'R1' ('first respondent') and Mr. A. Rommel, learned counsel on record

for 'R2' ('second respondent') are before this Court.

[3] All the afore-referred 3 (three) counsel submit in one voice

in unison that the first sitting of mediation was on 12.02.2026 and the

next sitting is scheduled to be held on 31.03.2026. All the learned counsel

also submit that the mediation proceedings is gravitating towards

settlement and they are hopeful of a settlement. On this basis, all the 3

(three) learned counsel request for further time.

[4] Afore-referred request is acceded to.

[5] List under the same cause list caption 'FOR MEDIATION

REPORT' on 10.04.2026.

                  JUDGE                         CHIEF JUSTICE
Sushil