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SC: Delay in Depositing Sale Balance Does not Make Specific Performance Decree Inexecutable - (22 Dec 2025)

CIVIL

Supreme Court held that a buyer’s delay in depositing the balance sale consideration beyond the time fixed in the decree does not make a specific performance decree inexecutable, provided the buyer continued to be ready and willing to fulfil their obligations under the agreement.

Tags : SALE   SPECIFIC PERFORMANCE   DELAY  

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