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Authorities Holding Public Auctions Must Disclose All Known Encumbrances and Related Litigation - (21 Jan 2026)

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Supreme Court held that non-disclosure of pending litigation and encumbrances vitiates a public auction, and directed the Ludhiana Improvement Trust to refund ?1.57 crore with interest after it auctioned a plot without informing bidders that it was already subject to a civil suit.

Tags : AUCTIONS   ENCUMBRANCES   LITIGATION  

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