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AIR 2008 SUPREME COURT 2061 ::2008 AIR SCW 2730
Supreme Court Of India
(From : Madhya Pradesh)*
Hon'ble Judge(s): Arijit Pasayat, S. H. Kapadia , JJ

Civil P.C. (5 of 1908) , O.21 R.54, O.21 R.66— Execution sale - Notice to judgment debtor - Necessary at every stage - Attachment of property and issuance of sale proclamation done without notice to J. D. - Valuation of property also not done - Sale gets vitiated. AIR 1987 SC 2081, Rel. on. (Para 7 11)

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