Sale Certificate under SARFAESI Act—Whether Registration Mandatory?
by Prashant Tripathi†
Sale Certificate
Bom HC | Does a Registering Officer has right to decide whether person presenting document for registration has marketable title or not? Court answers
Bombay High Court: The Division Bench of A.S. Chandurkar and Amit B. Borkar, JJ., addressees the present matter while explaining the existence
Sale confirmed; objections of judgment debtor overruled. Can consent decree be set aside in such case? Supreme Court answers
Supreme Court: The 3-Judge Bench comprising of R. Subhash Reddy, M. R. Shah* and Ashok Bhushan, JJ., set aside the order of
Madras HC | Writ petition challenging Sale Certificate issued in proceedings under SARFAESI Act not maintainable
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