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Del HC: Scope of Writ Jurisdiction Cannot be Allowed to Trounce the Statutory Obligation - (16 Aug 2023)

BANKING

Delhi High Court while observing that scope of writ jurisdiction can’t be allowed to trounce the statutory obligation, on the stratagem of efficacious alternate remedy, has held that borrowers must avail statutory remedies under SARFAESI Act before invoking Article 226 against recovery proceedings.

Tags : DELHI HIGH COURT   WRIT JURISDICTION   SARFAESI   RECOVERY PROCEEDINGS  

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