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SC: Can’t Dismiss Execution Petition Merely Because Property's Possession is Lost to Third Party - (28 Aug 2023)

PROPERTY

Supreme Court has held that Court can’t dismiss an execution petition as inexecutable, merely on the basis that the property has been lost to a third party/encroacher, as it would harm decree-holder’s right and entitlement to enjoy the fruits of litigation.

Tags : SUPREME COURT   EXECUTION PETITION   POSSESSION   3RD PARTY  

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