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Supreme Court: Borrowers Retain Redemption Rights if Balance is Paid After Auction Deadline - (03 Apr 2026)

BANKING

Under the SARFAESI Act, 2002, the Supreme Court held that if an auction buyer fails to pay the balance on time, the sale is incomplete and not final; thus, the borrower retains the property upon full repayment of the outstanding debt to the creditor.

Tags : BORROWERS   REDEMPTION RIGHTS   AUCTION  

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