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MP High Court: Writ Court Cannot Grant Interim Relief Once Party is Relegated to Alternate Forum - (15 Jun 2026)

CIVIL

Madhya Pradesh High Court held that once a writ petition is not entertained and the petitioner is directed to approach an alternative forum, the writ court cannot retain jurisdiction to pass interim orders, as its authority ceases after relegation to the appropriate forum.

Tags : WRIT COURT; INTERIM RELIEF; ALTERNATE FORUM  

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