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Supreme Court: Auction purchaser Entitled to Challenge Action of Secured Creditor Before DRT - (29 Nov 2017)

Supreme Court has held that an action of secured creditor in forfeiting the deposit made by auction purchaser is a part of the measures taken by secured creditor u/s 13(4) of Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.

Tags : SUPREME COURT   DRT  

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