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Supreme Court: Pendency of Writ Proceedings Does Not Bar Availing Alternative Statutory Remedies - (17 Nov 2025)

CIVIL

Supreme Court observed that the mere pendency of a writ petition does not exempt litigants from exhausting alternative statutory remedies, which are time-bound and provided under special laws, before approaching the Court for relief.

Tags : WRIT PROCEEDINGS   STATUTORY REMEDIES   PENDENCY  

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