SARFESAI Act, 2002 - Section 13(2) - If someone has been called upon to participate in the bidding process, the facts must be made clear to the parties for the reason that there is always a high variance between market realizable value and the distress value of the mortgaged property when put to public auction under the provisions of the Act, 2002. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH MOHD. SHARIQ — Appellant Vs. PUNJAB NATIONAL BANK AND OTHERS — Respondent ( Before : Ajay Rastogi and Bela M. Trivedi, JJ. ) Civil Appeal No(S).of 2023 (Arising Out of SLP(Civil) No(S). 17470 of 2019) Decided on : 11-04-2023 Securitisation and Reconstruction of Financial Assets and Enforcement of Security […]
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