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Delhi HC Issues Notice on Plea by Decree Holder Seeking Attachment of Assets of Judgment Debtor - (25 Aug 2021)

ARBITRATION

Delhi High Court has issued notice on a plea by a decree holder (KLA Const. Technologies) seeking attachment of moveable and immovable assets of the judgment debtor in light of the collapse of Islamic Republic of Afghanistan and the rapid take-over of the country by the Taliban.

Tags : DELHI HIGH COURT   ATTACHMENT OF ASSETS OF JUDGMENT DEBTOR  

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