SC: An Agreement to Sell Does Not Confer Any Right on the Proposed Purchaser - (21 Apr 2025)
CIVIL
SC has observed that an agreement to sell does not confer any right on the proposed purchaser under the agreement. Therefore any right, until the sale deed is executed, will vest only with the owner, or in other words, the vendor to take necessary action to protect his interest in the property.
Tags : SUPREME COURT AGREEMENT TO SELL PROPOSED PURCHASER
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