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Delhi HC: Proceedings under SARFAESI Act Remain Unaffected by Orders Passed Under SEBI Act 1992 - (25 Jul 2023)

CAPITAL MARKET

Delhi HC has observed that the proceedings under SARFAESI Act, 2002 will remain unaffected by the orders passed under SEBI Act, 1992 as provisions of SARFAESI Act “creates a prioritization” i.e. the debts of secured creditor to be prioritised over dues to government or local authority.

Tags : DELHI HC   SARFAESI ACT   2002   SEBI ACT   1992  

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