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Orissa HC: Res Judicata Principle Doesn’t Apply to Execution Proceedings under Order 21 CPC - (13 Oct 2025)

CIVIL

Orissa High Court held that the principle of res judicata under Section 11 CPC does not apply to execution proceedings under Order XXI, as it is a self-contained and independent order, and thus execution proceedings are not barred by earlier adjudications.

Tags : RES JUDICATA   EXECUTION   ADJUDICATIONS  

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