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CONTRACT - Writ Petitions in Contract Matters Maintainable When There is Arbitrariness By State: SC - (22 Mar 2019)

CONTRACT

Supreme Court has reiterated that even in contract matters, a writ petition under Article 226 of the Constitution of India can be entertained by the high court, when there is arbitrariness on the part of the state.

Tags : SUPREME COURT   WRIT PETITIONS   CONTRACT MATTERS  

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