(A) Sale of Goods Act (3 of 1930) , S.54(2), S.19, S.20— Sale of copper scraps and ingots advertised - Defendant's offer to purchase accepted - Part of the goods was lifted - Balance goods not lifted despite notice proposing resale - S.54 was attracted. The plaintiff advertised for the sale of copper ingots and copper scraps. No prior inspection of the goods was given. The sale was also not stated to be of goods 'as is and where is' condition. The defendant's tender was accepted. The defendant paid in part and lifted the goods in part. He sought extension of time for payment and for lifting the remaining goods. He failed to lift them in spite of notice demanding fulfilment of the contract and proposal to resell the goods in @page-Kant284 the event of non-compliance. Viewed in the light of Ss.19 and 20 the property in the goods was held to have passed when the defendant's offer was accepted even though the time for payment of the price and lifting of the goods remained postponed. Defendant's refusal to lift the remaining goods in spite of the notice entitled the plaintiff to resell the goods under S.54. The notice proposing to resell the goods was sufficient compliance of S.54(2).(Para 9 10 12-A) (B) Sale of Good....