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SC: To Prevent Re-Litigation, Quasi-Judicial Bodies are Bound by Principles of Res-Judicata - (03 Apr 2025)

CIVIL

Supreme Court while setting aside Rajasthan High Court's order, has observed that to prevent re-litigation on the same issue the quasi-judicial bodies are also bound by the principles of res-judicata.

Tags : SUPREME COURT   QUASI-JUDICIAL BODIES   RES-JUDICATA  

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