Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review  ||  Supreme Court: Internet Access and Use is a Fundamental Right, Including for Children  ||  Supreme Court: Letters Patent Bench Cannot Interfere Merely Over Errors of Fact or Law  ||  Supreme Court: Voters May File Complaints Against Candidates over False Affidavits under RP Act  ||  Madras HC: Using Children in Campaign is Inappropriate but Does Not Invalidate Election  ||  Allahabad HC: Section 69 BNS Cannot Be Invoked by Transgender Woman in False Marriage Promise Case  ||  Delhi High Court Permits Britannia’s ‘No Added Sugar, Maida or Palm Oil’ Claim on Biscuit Packs  ||  Calcutta High Court Bars Deportation of Alleged Bangladeshi Woman until CAA Application is Decided    

Delhi High Court: Advocates Can be Appointed as Receivers Under Section 14(1A) of SARFAESI Act - (20 Jan 2020)

BANKING

Delhi High Court has held that there is no bar on the appointment of an Advocate as a 'Receiver' under Section 14 (1A) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002.

Tags : DELHI HIGH COURT   ADVOCATES AS RECEIVERS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved