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No Application Can Be Filed Against Taking ‘Symbolic Possession’ Before DRT: Allahabad HC - (15 Feb 2018)

Allahabad High Court has held that taking “symbolic possession” or issuance of possession notice, meeting with any resistance, cannot be treated as “measure(s)” taken under S. 13(4) of the SARFAESI Act and, therefore, the borrower at that stage cannot file an application under S. 17(1) before DRT.

Tags : ALLAHABAD HIGH COURT   SARFAESI ACT  

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