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SC: Can’t Set Aside Confirmed Sale Except for Fraud, Collusion, Inadequate Pricing - (16 Dec 2024)

BANKING

SC has explained that any sale by auction or other methods under SARFAESI Act once already confirmed/concluded ought not to be set-aside or interfered with except on grounds such as either being collusive, fraudulent or vitiated by inadequate pricing or underbidding.

Tags : SUPREME COURT   SALE PROCESS   FRAUDULENT  

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