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SC: Separate Suits Against Confirmed Auction Sales are Barred; Remedy Available under Sec 47 - (16 Dec 2025)

CIVIL

Supreme Court ruled that once an auction sale is confirmed and no challenge is filed to set it aside, a separate suit contesting the confirmation is barred under Order XXI Rule 92(3) CPC, and the proper remedy is an application under Section 47 CPC on limited grounds.

Tags : SUITS   REMEDY   AUCTION  

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