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SC: DRT Auction Sale Valid Despite Failure to Serve Order XXI Rule 22 Notice - (17 Aug 2026)

BANKING

SC ruled that notice under Order XXI Rule 22 CPC to judgment debtors’ legal representatives is not required before a Debt Recovery Tribunal auction under the Recovery of Debts and Bankruptcy Act, 1993, dismissing the objection over non-service of notice.

Tags : NOTICE; AUCTION; RECOVERY OF DEBTS AND BANKRUPTCY ACT  

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