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SC: Twin Condition of Fraud And Substantial Injury Has to be Satisfied to Set Aside Auction Sale - (05 Sep 2022)

CIVIL

Supreme Court has held that twin conditions of material irregularity or fraud and substantial injury has to be satisfied before an auction sale can be set aside under Order XXI Rule 90(3) of Civil Procedure Code.

Tags : SUPREME COURT   TWIN CONDITION   AUCTION SALE  

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