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Karnataka HC: Possession Warrant of Secured Asset Not Affected By Third-Party Rights - (11 Sep 2025)

BANKING

Karnataka HC ruled that secured assets under SARFAESI Act are not subject to third-party rights. Claims by third parties cannot be raised before a magistrate under Section 14; instead, they must file an appeal under Section 17 before the Debt Recovery Tribunal for redressal.

Tags : POSSESSION   THIRD-PARTY RIGHTS   SARFAESI ACT  

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