LAWS(MANIP)-2026-2-13

GURUMAYUM BIMOLA DEVI Vs. STATE OF MANIPUR

Decided On February 03, 2026
Gurumayum Bimola Devi Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) Ms. B. Nandita, learned counsel appeared on behalf of the petitioner; Mr. Shyam Sharma, learned GA appeared on behalf of the respondent nos. 1, 2 and 3; and Mr. S. Suresh, learned counsel appeared on behalf of the respondent no. 4. This matter has been listed for referral to the Spl. Mediation Drive, for the Nation.

(2.) It has been submitted at the Bar that there is possibility of an amicable settlement of the dispute raise in the write petition through mediation.

(3.) Accordingly, Registry is directed to place the record of these cases before the appointed mediator, High Court Mediation Center, for exploring the possibility of amicable settlement.