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Del. HC: Lookout Circular Can’t be Used by Bank as an Arm-Twisting Tactic to Recover Debt - (31 May 2024)

BANKING

Delhi High Court has opined that after resorting to all remedies available in law, the bank cannot open a lookout circular as an arm-twisting tactic to recover debt from a person who is otherwise unable to pay, more so when there are no allegations that he was engaged in any fraud.

Tags : DELHI HIGH COURT   LOOKOUT CIRCULAR   RECOVER DEBT  

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