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Supreme Court: DRT Must Decide Securitisation Applications Within Statutory Timeline - (13 Oct 2025)

BANKING

Supreme Court reprimanded the Debt Recovery Tribunal, Dehradun, for not deciding a bank’s securitisation application within the statutory timeline prescribed under the SARFAESI Act, 2002, emphasizing the tribunal's obligation to adhere to the mandated deadlines for timely justice.

Tags : DEBT RECOVERY TRIBUNAL   TIMELINE   SARFAESI ACT  

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