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SC: If Sale Hit by Lis Pendens, Bona Fide Purchase Can’t be Used as a Defence - (15 Oct 2024)

PROPERTY

Supreme Court has observed that once sale agreement is proved and the subsequent sale is during pendency of the suit hit by the doctrine of lis pendens, bonafide purchase cannot be used as a defence.

Tags : SUPREME COURT   LIS PENDENS   BONAFIDE PURCHASE  

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