Delhi HC: Exception 3 to Section 28 Contract Act Does Not Deal with Bank Guarantees - (02 Aug 2021)
CONTRACT
Delhi High Court has interpreted Exception 3 to Section 28 of the Indian Contract Act 1872 to hold that it does not deal with 'claim period' under Bank Guarantees. The Court held that this provision deal with the curtailment of the period for the creditor to approach the court or tribunal to enforce the rights under the bank guarantee.
Tags : DELHI HIGH COURT EXCEPTION 3 TO SECTION 28 CONTRACT ACT
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