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Raj. HC: No Jurisdiction on DRT to Modify Settlement Terms in Appli. Filed after Disposal of Matter - (02 Sep 2025)

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Rajasthan High Court has held that no jurisdiction has been conferred upon the Debts Recovery Tribunal to modify terms and conditions of a Settlement in relation to an application filed after disposal of the matter.

Tags : RAJASTHAN HIGH COURT   SETTLEMENT TERMS   DEBTS RECOVERY TRIBUNAL  

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