Provincial Small Cause Courts Act, 1887 - Section 17 - Security furnished in the form of the rented shop belonging to a third party cannot be accepted as security in law - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH ARTI DIXIT AND ANOTHER — Appellant Vs. SUSHIL KUMAR MISHRA AND OTHERS — Respondent ( Before : K.M. Joseph and Hrishikesh Roy, JJ. ) Civil Appeal No. of 2023 (Arising out of SLP (C)No. 13564 of 2021) Decided on : 18-05-2023 Provincial Small Cause Courts Act, 1887 – Section […]
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