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Kerala HC: Once a Bid is Confirmed, Borrower Cannot Bring in Another Purchaser with Higher Offer - (25 Nov 2021)

BANKING

Kerala High Court has ruled that once a bid is confirmed, the borrower cannot bring in another purchaser with a higher offer under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.

Tags : KERALA HIGH COURT   ANOTHER PURCHASER WITH HIGHER OFFER  

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