Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 7] [Section 95] [Entire Act] Union of India - Subsection Section 95(2) in The Code of Civil Procedure, 1908 (2)An order determining any such application shall bar any suit for compensation in respect of such arrest, attachment or injunction.
