Delhi HC: No Requirement for CMM to Fix Time Limit for Taking Possession of Secured Asset - (17 Dec 2021)
Delhi High Court has held that there is no requirement or justification for a Chief Metropolitan Magistrate to fix a time limit for taking possession of the secured asset while exercising jurisdiction under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.
Tags : DELHI HIGH COURT FIX TIME LIMIT FOR TAKING POSSESSION OF SECURED ASSET
Share : 
|