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SC: Res Judicata is Not a Ground to Reject a Plaint Under Order VII Rule 11(d) CPC - (10 Aug 2021)

CIVIL

Supreme Court has observed that the Res Judicata cannot be a ground for rejection of the plaint under Order VII Rule 11(d) of the Code of Civil Procedure, 1908.

Tags : SUPREME COURT   GROUND TO REJECT A PLAINT  

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