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J&K&L HC: Unregistered Agreement to Sell Can be Considered For Assessing Possession at Interim Stage - (08 May 2026)

CIVIL

J&K&L HC held that an unregistered agreement to sell, though not valid for proving title, can be considered for collateral purposes like assessing possession at the interim stage. It reiterated that temporary injunctions depend on prima facie case, balance of convenience, and irreparable injury.

Tags : AGREEMENT TO SELL; POSSESSION; INTERIM STAGE  

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