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Allahabad High Court Cancels Auction Sale Initiated Under SARFAESI Act As Debtor Was Not Informed - (14 Feb 2017)

Allahabad High Court has quashed proceedings initiated post notice under Section 13(4) of SARFAESI Act, 2002 as said notice was issued without duly informing debtor about auction of property and subsequent sale.

Tags : ALLAHABAD HIGH COURT   SARFAESI ACT  

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