Thingbaijam Prameshwor Singh vs Irengbam (N) Oinam (O) Kunjabali Devi and 3 Ors

2026:MNHC:199
Item Nos. 5 & 6

IN THE HIGH COURT OF MANIPUR
AT IMPHAL

CRP(CRP.Art.227) No. 57 of 2025


Thingbaijam Prameshwor Singh, aged about 39 years, S/o (L) Th. Bihari
Singh, a resident of Irengbam Makha Maning Leikai, PO & PS Nambol,
Bishnupur District, Manipur-795134
…. Petitioner
Vs.

1. Irengbam (N) Oinam (O) Kunjabali Devi, aged about 65 years, W/o Oinam
Ibotombi Singh, a resident of Oinam Mamang Leikai, Ward No.7, PO & PS
Nambol, Bishnupur District, Manipur-795134.
2. Irengbam (N) Chongtham (O) Ramani Devi, aged about 62 years, W/o
Chongtham Bir Singh, a resident of Kamong Meisnam Leikai, near Kriti
Memorial Statue, PO & PS Nambol, Bishnupur District, Manipur-795134.
3. Irengbam (N) Amakcham (O) Bina Devi, aged about 57 years, W/o Late A.
Kesho Singh, a resident of Nambol Kongkham Awang, PO & PS Nambol,
Bishnupur District, Manipur-795134.
4. Irengbam (N) Oinam (O) Nandibala Devi, aged about 50 years, W/o Oinam
Sobha Singh, a resident of Oinam Maning leikai, Ward No.4, PO & PS
Nambol, Bishnupur District, Manipur-795134.

… Respondents
With
MC(CRP(CRP.Art.227)) No. 103 of 2025

Thingbaijam Prameshwor Singh, aged about 39 years, S/o (L) Th. Bihari
Singh, a resident of Irengbam Makha Maning Leikai, PO & PS Nambol,
Bishnupur District, Manipur-795134
…. Applicant
Vs.
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1. Irengbam (N) Oinam (O) Kunjabali Devi, aged about 65 years, W/o Oinam
Ibotombi Singh, a resident of Oinam Mamang Leikai, Ward No.7, PO & PS
Nambol, Bishnupur District, Manipur-795134.
2. Irengbam (N) Chongtham (O) Ramani Devi, aged about 62 years, W/o
Chongtham Bir Singh, a resident of Kamong Meisnam Leikai, near Kriti
Memorial Statue, PO & PS Nambol, Bishnupur District, Manipur-795134.
3. Irengbam (N) Amakcham (O) Bina Devi, aged about 57 years, W/o Late A.
Kesho Singh, a resident of Nambol Kongkham Awang, PO & PS Nambol,
Bishnupur District, Manipur-795134.
4. Irengbam (N) Oinam (O) Nandibala Devi, aged about 50 years, W/o Oinam
Sobha Singh, a resident of Oinam Maning leikai, Ward No.4, PO & PS
Nambol, Bishnupur District, Manipur-795134.

… Respondents

BEFORE
HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
(ORDER)

09.09.2026

[1] Captioned matters are listed under the cause list caption ‘ FOR
MEDIATION REPORT’.
[2] In the civil revision petition, there is one revision petitioner and
4(four) respondents.
[3] In the hearing today, Ms. U. Manganlleima Chanu, learned
counsel on record for the sole revision petitioner and Mr. Md. Shakir Khan,
(along with learned counsel Mr. Johnson N), learned counsel for all 4(four)
respondents are before this Court (physical Court).
[4] Mediation report is before this Court, from the submissions of
afore-referred learned counsel on both sides and from the mediation report, it
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comes to light that mediation was successful and the matter has been settled
and terms of settlement have been reduced to writing in the mediation report
itself (to be noted, mediation report is dated 08.09.2026) and a scanned
reproduction of mediation report is as follows:

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[5] Afore-referred learned counsel on both sides pointed out in one
voice in unison that the sole revision petitioner and 4 (four) respondents have
signed the mediation report and both counsel made a joint request for disposal
of captioned CRP (Civil Revision Petition) and captioned MC (Miscellaneous
Case) thereat in terms of the settlement terms captured in mediation report
which has been scanned and reproduced supra. This common/joint request is
acceded to.
[6] As would be evident from the terms of settlement (mediation
report) more particularly clause 3 thereat, the 4(four) respondents in the
captioned CRP/MC have agreed to withdraw O.S. No.17 of 2026 with Judl.
Misc. No.79 of 2026 thereat now on the file of ‘Chief Judicial Magistrate-cum-
Civil Judge Senior Division, Bishnupur’ (‘said trial court’ for the sake of
convenience and clarity). To be noted, ‘O.S. No.17 of 2026’ on the file of the
said trial court shall be referred to as ‘said suit’ for the sake of convenience and
clarity.
[7] Ms. Manganlleima Chanu, learned counsel for revision petitioner
submits that she is counsel on record for all 3 (three) defendants in the said suit
in the said trial court and learned counsel undertakes to produce this order in
the said trial court in the next hearing which is scheduled to be held on
13.10.2026. This submission is recorded. On production of a copy of this order,
said trial court shall give a closure to said suit together with all Judl. Misc. cases
thereat recording that the same stand withdrawn. Mr. Md. Shakir Khan, learned
counsel for all 4 (four) respondents in the captioned CRP and captioned MC
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thereat who are plaintiffs in the said suit in the said trial court agrees to this
course of action. To be noted, Mr. Md. Shakir Khan, learned counsel also
undertakes to furnish a copy of this order to Mr. Ajit Singh H. (Chamber
colleague of Mr. Md. Shakir Khan), learned counsel on record for plaintiffs in
the said suit in the said trial court who in turn will also produce it in the said trial
court on 13.10.2026.
[8] To be noted, irrespective of whether this order is produced in said
trial court on 13.10.2026 by learned counsel for revision petitioner (who is
counsel for all three defendants in said suit in said trial court) and/or counsel
for respondents (plaintiffs) or not, said trial court shall give a closure to said suit
together with all Judl. Misc. Cases thereat in the aforesaid manner on instant
order being uploaded in the official website of this Court.
[9] To be noted, as regards defendant Nos. 2 & 3, Ms. U.
Manganlleima Chanu (as captured supra) has submitted that she is counsel on
record for all 3 (three) defendants and any event, defendant Nos. 2 & 3 cannot
object/oppose withdrawal of suit against them. However, if they have any rights,
the same will stand preserved for being canvassed in an appropriate manner
before appropriate fora/court, if so advised, if so desired and if such need
arises. If such a scenario unfurls such court/fora shall consider the matter on
its own merits and in accordance with law.
[10] To be noted, said civil suit was filed after captioned CRP and
captioned MC thereat i.e, pending captioned CRP and captioned MC thereat.
For further clarity and specificity, this Court deems it appropriate to record that
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from the District & Sessions court website, it comes to light that said suit has
been filed on 01.04.2026 only whereas captioned CRP and captioned MC
thereat were filed on 17.12.2025 and notice was ordered by this Court on
18.12.2025. It is also relevant to record that this Court on 18.12.2025 issued
notice to respondents (notice returnable by 12.02.2026). On service of notice,
all 4 (four) respondents entered appearance through counsel by filing
vakalatnama dated 09.02.2026. After 12.02.2026, there was one more listing
on 11.03.2026, thereafter the 4 (four) respondents have joined together and
filed the said suit in said trial court on 01.04.2026.
[11] In the light of the narration thus far, captioned CRP and captioned
MC thereat are disposed of in terms of mediation report dated 08.09.2026 which
shall now form part of instant order.



CHIEF JUSTICE
John Kom


P.S. I : Upload forthwith

P.S. II : All concerned will stand bound by instant order vide web
copy uploaded in High Court website inter-alia as the same
is QR coded.

P.S. III : Registry is directed to communicate a copy of this order
forthwith to learned Presiding Officer, Chief Judicial
Magistrate-cum-Civil Judge Senior Division, Bishnupur for
necessary action as set out in the contents of this order.



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