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Calcutta HC: Secured Creditor Cannot Invoke S. 14 of SARFAESI Act After Sale of Secured Asset - (04 Sep 2017)

Calcutta High Court has ruled that a secured creditor cannot maintain an application u/s 14 of Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 after issuance of a sale certificate, in order to obtain actual physical possession of the property.

Tags : CALCUTTA HIGH COURT   SARFAESI ACT  

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