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Supreme Court: Alienation of Suit Property not Invalid During Pendency of Suit - (14 Aug 2019)

PROPERTY

Supreme Court has ruled that the effect of doctrine of Lis Pendens is not to annul all the transfer effected by the parties to a suit but only to render them subservient to the rights of the parties under the decree or order which may be made in that suit.

Tags : SUPREME COURT   SUIT PROPERTY  

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