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SC: NCLT Can Forfeit Entire Deposit if Purchaser Defaults on Payment for Liquidation Assets - (11 Dec 2025)

COMPANY

Supreme Court held that if a purchaser defaults on payment for liquidation assets sold under judicial supervision, the entire deposit can be forfeited. Section 74 of the Indian Contract Act cannot be invoked for a refund, as no contract exists between the purchaser and the liquidator.

Tags : PURCHASER   ASSETS   FORFEIT  

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