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Liberty Granted by Court to Pursue Appropriate Remedy Doesn't Bar Constructive Res Judicata: SC - (08 Feb 2019)

Supreme Court has observed that liberty granted by court to avail 'appropriate remedies' to a party does not bar application of principle of constructive res judicata when he/she invokes such a remedy.

Tags : SUPREME COURT   CONSTRUCTIVE RES JUDICATA  

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