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SC: 'Residence Order' Not for Continuing Civil Proceedings in Relation to Same Subject Matter - (16 Oct 2020)

CRIMINAL

Supreme Court has held that the pendency of proceedings under Domestic Violence Act, 2005 or any Residence order interim or final, passed under it, is not an embargo for initiating or continuing any civil proceedings, which relate to the subject matter of such orders/proceedings.

Tags : SUPREME COURT   RESIDENCE ORDER  

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