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SC: Businessmen Will Be Hesitant to Enter Govt Contracts If Undertakings Altered Regularly - (01 Dec 2021)

CONTRACT

Supreme Court has cautioned against the public authorities changing the undertakings in government contracts merely due to the change of person in power. The Court said that if previous undertakings are violated by the successor authority without any proper grounds of public interests, businessmen will be hesitant to enter into government contracts.

Tags : SUPREME COURT   ALTERATION OF GOVERNMENT CONTRACTS  

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