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SC Criticizes Karnataka High Court for Restraining SARFAESI Proceedings in Writ Petitions - (18 Jul 2025)

BANKING

Supreme Court has criticized the Karnataka High Court for restraining a secured creditor from proceeding under Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 without recording just and sufficient reason.

Tags : SUPREME COURT   KARNATAKA HIGH COURT   SARFAESI  

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