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Bombay HC: SARFAESI Sale Invalid if Sale Certificate is Not Issued Prior to IBC Moratorium - (12 Dec 2025)

BANKING

Bombay High Court held that once an interim IBC moratorium is in place, a secured creditor cannot proceed with a SARFAESI sale. It ruled that Union Bank of India could not accept balance payments or issue a sale certificate after the borrower’s personal insolvency process had begun.

Tags : SARFAESI   SALE CERTIFICATE   CREDITOR  

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