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SC: No Party Ought to be Vexed Twice in a Litigation for One and the Same Cause - (22 Sep 2023)

CIVIL

Supreme Court has observed that the doctrine of Res Judicata is based on public policy flowing from the age-old legal principle that in the interest of State there should be an end to litigation, and no party ought to be vexed twice in litigation for one and the same cause.

Tags : SUPREME COURT   RES JUDICATA   LITIGATION  

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