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SC: Letter of Intent Can be Binding Contract if Its Term So Dictates - (27 Jul 2021)

CONTRACT

Supreme Court has dismissed an appeal filed by South Eastern Coalfields Ltd, observing that a Letter of Intent is not a binding contract unless such an intention is evident from its terms. The Court has observed that such intention must be clear and unambiguous as Letter of Intent normally indicates a party's intention to enter into a contract with the other party in future.

Tags : SUPREME COURT   LETTER OF INTENT  

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