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SC: Civil Court Cannot Grant Interim Relief While Leave Application Against Public Trust is Pending - (21 Sep 2026)

CIVIL

Supreme Court held that a Civil Court cannot grant interim relief while leave under Section 92 CPC is pending. Such leave is a mandatory precondition to institute the suit, and until granted, no lis exists for exercising interlocutory powers.

Tags : INTERIM RELIEF; LEAVE APPLICATION; CIVIL COURT  

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