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Delhi HC: SARFAESI Act Can’t be Invoked for Arbitration When Financial Institution is Borrower - (08 Nov 2022)

BANKING

Delhi High Court has held that Section 11 of SARFAESI Act provides for remedy by arbitration only in cases of inter se dispute between the financial institutions but does not cover a simple lender-borrower dispute, even if the borrower is a financial institution.

Tags : DELHI HIGH COURT   SARFAESI   FINANCIAL INSTITUTION  

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