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NCLT Mumbai: Defect in Security Title Doesn't Invalidate a Duly Executed Personal Guarantee - (10 Sep 2025)

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NCLT Mumbai bench held that a defect in the security title does not invalidate a duly executed personal guarantee, especially when the guarantor admits to its execution. The ruling affirms that title issues in security don’t affect the enforceability of a valid personal guarantee.

Tags : NCLT   PERSONAL GUARANTEE   GUARANTOR  

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