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SC: HC Can’t Quash Magistrate's Order U/S 14 SARFAESI Act, While Exercising Power U/S 482 CrPC - (10 Jul 2023)

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Supreme Court has held that petition filed under Section 482 of CrPC to quash an order passed under Section 14 of the SARFAESI Act is not sustainable, as any remedy against such order can be availed only under the SARFAESI ACT, 2002.

Tags : SUPREME COURT   SARFAESI   MAGISTRATE'S ORDER   QUASH  

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