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Delhi HC Stays DRAT Order Imposing Restrictions on Filing of Securatisation Application - (11 Apr 2017)

Delhi High Court has stayed order of Debts Recovery Appellate Tribunal, wherein DRAT had held that a Securitization Application under Section 17 of SARFAESI Act, 2002 could not be filed in DRT unless physical possession of property was handed over to or taken over by Mortgagee Bank.

Tags : DELHI HIGH COURT   DEBTS RECOVERY APPELLATE TRIBUNAL  

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