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SC: Res Judicata Applies to Impleadment Proceedings Under Order I Rule 10 of the CPC - (26 May 2025)

CIVIL

Supreme Court while stating that the principle of res judicata applies to impleadment proceedings, has held that if a party has been given an opportunity to raise objections regarding impleadment or non-impleadment and it failed to do so, the same objection cannot be raised at a later stage.

Tags : SUPREME COURT   RES JUDICATA   IMPLEADMENT PROCEEDINGS  

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