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Karnataka High Court: Police Assistance to Enforce Injunction Not Barred by Res Judicata - (28 Jul 2026)

CIVIL

Karnataka High Court held that seeking police assistance to enforce an interim injunction is a continuing procedural remedy and is not barred by the doctrine of res judicata merely because similar applications for police protection were filed earlier.

Tags : INJUNCTION; RES JUDICATA; POLICE  

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