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Supreme Court Asks Developer To Pay Rs. 2.27 Cr Compensation To Buyer - (14 Mar 2018)

Supreme Court, while observing that the rule of measuring damages from the time of breach of contract is flexible, has modified compensation of Rs 3.65 crore awarded by NCDRC to a flat buyer in a redevelopment project to Rs 2.27 crore.

Tags : SUPREME COURT   DEVELOPER  

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