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SC:Court Order Needed Before Providing Police Assistance to Deliver Possession to Decree Holder - (22 Oct 2019)

CIVIL

Supreme Court has castigated executive authorities for using police assistance to deliver possession of a property to a decree-holder though there was no order by the executing court to provide such police assistance. The Court further noted that procedure adopted by the police with regard to the delivery of possession by resorting to a manner outside the procedure of the Court, using the court orders as an umbrella was wholly unwarranted.

Tags : SC   POLICE ASSISTANCE  

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