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Kar. HC: Sufficient Bank Bal. Not Absolute Pre-requisite to Establish Readiness to Execute Agreement - (24 Jan 2024)

CIVIL

Karnataka High Court has held that although it is relevant to consider the bank balance of a party while considering the matters of readiness and willingness of the party to execute the sale agreement, it is not an absolute prerequisite to establish the same.

Tags : KARNATAKA HIGH COURT   SALE AGREEMENT   BANK BALANCE  

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