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Supreme Court: Sale Invalid if Bank Fails to Disclose Property Encumbrances in Auction Notice - (26 Sep 2025)

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Supreme Court quashed Corporation Bank’s auction of a Delhi property due to failure to disclose liabilities in the e-auction. The court stressed strict procedural compliance in public auctions to uphold debt recovery integrity and maintain public trust in court-mandated sales.

Tags : PROPERTY   AUCTION NOTICE   SALE  

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