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SC: CMM/DM Not Required to Adjudicate Disputes Between Borrower/Third Party & Secured Creditor - (27 Sep 2022)

BANKING

Supreme Court has held that while considering an application under Section 14 SARFAESI Act, the CMM/DM is not required to adjudicate the dispute between borrower and secured creditor and/or between any other third party and the secured creditor with respect to the secured assets.

Tags : SUPREME COURT   SARFAESI   CMM/DM  

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