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Bombay HC: Bank Can't Retain Title Documents After Repayment of Loan Citing Pendency of Another Loan - (23 Jun 2022)

BANKING

Bombay High Court has held that bank cannot retain title documents of a borrower's house after repayment of a loan, citing general lien on documents, merely because of pendency of another loan.

Tags : BOMBAY HIGH COURT   TITLE DOCUMENTS   LOAN  

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