High CourtsSingle Bench

Kumbi Awang Khunou JB School vs Kh. Dorendro Singh & Ors.

Manipur High Court · Decided on 18 July 2025 · Citation: (2025) 07 MAN CK 0556

HON’BLE JUDGES
Ahanthem Bimol Singh, J
CASE NUMBER
Revision Petition (CRP Art. 227) No. 10 Of 2020, 5 Of 2024, Miscellaneous Case (Revision Petition (CRP Art. 227)) No. 22 Of 2024, 35, 60 Of 2023
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Judgment

4 paragraphs · 129 words

Ahanthem Bimol Singh, J

The present petitions have been listed today for referral to the Special Mediation Drive-Mediation ‘For the Nation’ as initiated by the Hon’ble Supreme Court of India. Accordingly, registry is directed to place this matter before the appointed Mediator at the Mediation Centre of the High Court of Manipur at Imphal.

The Secretary, School Managing Committee of Kumbi Awang Khunou JB School (now known as Kumbi Awang Khunou Aided Primary School) and the respondents No. 1, 2 and 3 along with their respective counsel are hereby directed to appear before the appointed Mediator on 06-08-2025 at 01:00 P.M.

A copy of this order be furnished to both the counsel appearing for the parties through their WhatsApp/e-mail during the course of the day for doing the needful.