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Bombay HC: Occupant Needs Permission to Assign Third-Party Rights in Premises - (06 Oct 2025)

PROPERTY

Bombay High Court ruled that a non-tenant occupant lacks rights to assign or create third-party interests without legal authority. It imposed ?25 lakh costs on Auto Credit Corporation and Rekha Prakash Jain for interfering with sealed premises and misusing court process.

Tags : OCCUPANT   PERMISSION   THIRD-PARTY RIGHTS  

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