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SC: Omitted Relief Barred Despite Liberty to File Fresh Suit under Order 23 - (30 Sep 2026)

CIVIL

Supreme Court held that a plaintiff who omits specific performance from an injunction suit without leave under Order 2 Rule 2 CPC cannot later seek that relief in a fresh suit, even if liberty to file afresh was granted under Order 23 Rule 1 CPC.

Tags : LIBERTY; SUIT; BARRED  

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