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SC: Failure to Pay Balance Sale Amount Can Lead to EMD Forfeiture under Auction Terms - (30 Sep 2026)

INSOLVENCY

Supreme Court held that a successful bidder’s failure to pay the balance sale consideration can lead to forfeiture of the EMD if the auction terms provide for it, even though the IBBI Liquidation Process Regulations do not expressly provide for such forfeiture.

Tags : BIDDER; FORFEITURE; AUCTION  

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