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Delhi HC Explains Doctrine of Constructive Res Judicata - (06 May 2025)

CIVIL

Del. HC has observed that in case the doctrine of Constructive Res Judicata is not applied to writ proceedings, it may lead to situation where a party will be entitled to take one proceeding after another and urge new grounds every time which will be inconsistent with consideration of public policy.

Tags : DELHI HIGH COURT   CONSTRUCTIVE RES JUDICATA   PUBLIC POLICY  

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