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Delhi HC Dismisses PIL Challenging Tender Invitations Issued By PSUs for Empanelment of Law Firms - (21 Feb 2022)

CIVIL

Delhi High Court has dismissed a public interest litigation challenging the Tender invitations issued by Public Sector Undertakings and other registered Corporates or Companies, including Directorate General of Hydrocarbons, for empanelment of a Law Firm on the basis of money or turn-over criteria as being ultra vires the Advocates Act, 1961.

Tags : DELHI HIGH COURT   EMPANELMENT OF LAW FIRMS  

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