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Supreme Court: Benefit u/s 64 (2) CPC Available to Bonafide Purchaser - (05 Apr 2022)

CIVIL

Supreme Court has observed that benefit of Section 64(2) of the Code of Civil Procedure, 1908 shall be available if the objector and/or subsequent purchaser proves that he is the bona fide purchaser, who has entered into the transaction prior to the order of attachment.

Tags : SUPREME COURT   BONAFIDE PURCHASER  

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