Guarantors
Guarantors: The Unspoken Exception to the Clean Slate Theory
by Amir Bavani* and Rhea Jayakumar**
Raj HC | Writ Petition not maintainable against S. 14 of SARFAESI Act as alternative remedies for the same can be availed
Rajasthan High Court: Ashok Kumar Gaur, J. was hearing a petition on the issue pertaining to taking possession of the mortgaged property