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Supreme Court: No Separate Plea is Needed to Cancel Agreement to Sell For Buyer’s Default - (07 May 2026)

CIVIL

Supreme Court held that if a decree-holder fails to pay the balance sale amount within the fixed time, the specific performance decree becomes unenforceable and the contract stands rescinded, even without a separate application by the judgment-debtor.

Tags : AGREEMENT TO SELL; BUYER’S DEFAULT; APPLICATION  

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