PRAKASH SAHU Vs. SAULAL
LAWS(SC)-2019-9-19
SUPREME COURT OF INDIA
Decided on September 02,2019

Prakash Sahu Appellant
VERSUS
Saulal Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) The short question in the present appeal is whether an unregistered agreement of sale can be seen for collateral purposes under the proviso to Section 49 of the Registration Act, 1908.;


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