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Allahabad HC: No Absolute Bar on Maintainability of Writ Against State in Contractual Matters - (31 Jan 2022)

CIVIL

Allahabad High Court has observed that there is no absolute bar on the maintainability of a writ petition against the state and its instrumentalities in contractual matters, remarking that where the amount is admitted and there is no disputed question of fact requiring adjudication of detailed evidence and interpretation of the terms of the contract, a writ would very well lie against the State and its instrumentalities.

Tags : ALLAHABAD HIGH COURT   MAINTAINABILITY OF WRIT AGAINST STATE  

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