Supreme Court Urged Railways to Drop the Term Second-Class Passengers  ||  Supreme Court: Employers Cannot Deny Compassionate Appointments Through Delays  ||  Supreme Court Explains How Testimony of a Dead Witness Can be Used Against an Absconding Accused  ||  SC Recommended Amending IBC to Ensure Fair Repayment Protection for MSME Operational Creditors  ||  Supreme Court: High Courts Cannot Reappreciate Evidence in Certiorari Jurisdiction  ||  SC: Railways are Not Liable Unless Owner-Risk Goods Were Counted or Weighed  ||  SC: Courts and Prosecutors Must Expedite Trials For Jailed Accused  ||  Supreme Court Clarifies that Swear Words and Vulgar Expletives Alone do Not Constitute Obscenity  ||  Supreme Court: Nominated Town Panchayat Members Have No Voting Rights in Council Polls  ||  Delhi High Court Declines Interim Relief to Sonam Wangchuk, Upholds His Hospitalization    

Top Court: Non Payment of Debt After Issuance of Recovery Certificate not 'Continuing Wrong' - (13 Sep 2019)

BANKING

Top Court has ruled that non-payment of debt after the issuance of recovery certificate cannot be regarded as a continuing wrong so as to give rise to a continuing cause of action under the Limitation Act, 1963.

Tags : TOP COURT   RECOVERY CERTIFICATE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved