Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Gujarat HC Restrains Bank From Dispossessing Family Till Filing of Proceedings - (15 Feb 2022)

BANKING

Gujarat High Court has directed that the Bank to not dispossess the family from the property until 11th March 2022, considering that the Appellants were ready and willing to deposit INR 20 lakhs and the fact that the property which was likely to be auctioned was residential premises wherein two families were residing.

Tags : GUJARAT HIGH COURT   RESTRAINT ON DISPOSSESSING FAMILY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved