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SC: Any Dispossessed Person Other Than Judgement Debtor Can Complain to Court of Such Dispossession - (16 Oct 2024)

CIVIL

SC has stated that where any person other than judgment debtor is dispossessed of immovable property by decree holder for possession of such property, or where such property has been sold in execution of decree by the purchaser, he may make an application to Court complaining of such dispossession.

Tags : SUPREME COURT   JUDGEMENT DEBTOR   IMMOVABLE PROPERTY  

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