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Delhi HC Orders Time Limit for Disposal of Application Moved by Bank to Sell Vehicle in Recovery Suit - (22 Jan 2020)

BANKING

Delhi High Court has held that the Applications filed for seeking permission to sell a vehicle seized by the bank in cases of default cannot be kept pending for long and should be disposed of within 60 days.

Tags : DELHI HIGH COURT   TIME LIMIT FOR DISPOSAL OF APPLICATION TO SELL VEHICLE  

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