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SC: Trivial Procedural Lapses Not a Ground to Nullify SARFAESI Proceedings - (29 Oct 2020)

BANKING

Supreme Court has observed that proceedings initiated under the Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 by the Secured Creditors cannot be nullified merely on the ground of technical defects and procedural lapses unless substantial prejudice was caused to the defaulter.

Tags : SUPREME COURT   GROUND TO NULLIFY SARFAESI PROCEEDINGS  

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