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SC: WP Not Maintainable if Suit for Same Relief was Withdrawn Without Liberty to File Afresh - (14 Jul 2023)

CIVIL

Supreme Court has held that a writ petition (WP) that is filed after suit seeking same relief was withdrawn without liberty to filed afresh, is not maintainable as the principle of res judicata shall apply to such writ petition.

Tags : SUPREME COURT   WRIT PETITION   RES JUDICATA   MAINTAINABLE  

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