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Supreme Court: Second Special Leave Petition Not Allowed After Unconditional Withdrawal of First - (24 Sep 2025)

CIVIL

Supreme Court held that if a Special Leave Petition is withdrawn unconditionally, a second petition on the same order is not maintainable. The Court also clarified that if a review is dismissed, neither the dismissal nor the original order can be challenged thereafter.

Tags : SPECIAL LEAVE PETITION   WITHDRAWAL   REVIEW  

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