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AIR 2017 SUPREME COURT 3608 ::2017 (4) AJR 421
Supreme Court Of India
(From : Rajasthan)*
Hon'ble Judge(s): Arun Mishra, Amitava Roy , JJ

Constitution of India , Art.136— Sale by public auction - Direction for - Validity - Appeal against order of temporary injunction and appointment of receiver - Order of disposal of suit property by public auction pending appeal - Illegal and unsustainable. Civil P.C. (5 of 1908) , O.43 R.1— S.B. C.M.A. No. 913 of 2015 and S.B. C.M.A. No. 958 of 2015, D/- 10-2-2016 (Raj), Reversed. (Para 15)

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