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SC: Hazardous to Apply Princ. of Order XXI of CPC Where Illegal Auction Sale by State is in Question - (11 Jul 2024)

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SC has held that in cases where the legality of an auction sale conducted by the State is questioned on ground of mala fides, undue favour for extraneous considerations & gross violation of mandatory provisions of law, it would be hazardous to apply principles enshrined in Order XXI Rule 90 of CPC.

Tags : SUPREME COURT   ILLEGAL AUCTION SALE   ORDER XXI RULE 90  

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