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SC Affirms Compensation to Lawyer for Bank Wrongfully Keeping His Name in Loan Defaulters List - (15 Feb 2023)

CONSUMER

Supreme Court has affirmed National Consumers Disputes Redressal Commission directing Canara Bank to pay compensation of Rs. 5 lakhs to lawyer whose name was kept in the loan defaulter’s list as per CIBIL, for about 7.5 years after discharging his loan obligations.

Tags : SUPREME COURT   COMPENSATION   LOAN DEFAULTERS  

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