High CourtsSingle Bench

G. Kakhangai Kabui vs State Of Manipur & 2 Ors

Manipur High Court · Decided on 8 May 2026 · Citation: (2026) 05 MAN CK 0189

HON’BLE JUDGES
Ahanthem Bimol Singh, J
CASE NUMBER
Writ Petition (C) No. 398 Of 2025
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Judgment

8 paragraphs · 166 words

Ahanthem Bimol Singh, J

None appeared on behalf of the petitioner.

Mrs. Ch. Sundari, learned GA appeared on behalf of all the respondents.

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

It has been submitted by the learned GA that in view of the dispute raised in this present writ petition and the relief sought for therein, there is element 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 Mediation Centre, High Court of Manipur for exploring the possibility of an amicable settlement.

The petitioner and the respondents or any officer duly authorized by them in writing and who can settle the issue are to be present before the appointed Mediator on 22.05.2026 at 1:30 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.