SC: Once Leave is Granted in SLP, Doctrine of Merger Comes into Play - (18 Jul 2024)
CIVIL
SC has held that once leave has been granted in a SLP, regardless of whether the appeal is subsequently dismissed with or without reasons, doctrine of merger comes into play resulting in merger of the order under challenge with that of the appellate forum, and only the latter would hold the field.
Tags : SUPREME COURT DOCTRINE OF MERGER SPECIAL LEAVE PETITION
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