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SC: Application to Sue as Indigent Can Be Rejected if Suit is Barred by Res Judicata - (05 Dec 2022)

CIVIL

Supreme Court has held that an application to sue as indigent under Order XXXIII Rule 1 of Code of Civil Procedure can be rejected if it is found that the suit is barred by Res Judicata.

Tags : SUPREME COURT   RES JUDICATA   INDIGENT  

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