Bombay HC: Threshold of Public Interest Must to Stop Bypassing of Civil Courts - (29 Mar 2022)
CONTRACT
Bombay High Court has held that a writ Court should not exercise its powers in contractual matters under Article 226 of the Constitution, unless the same is useful in public interest. The court observed that that the power of judicial review should not be invoked in contractual disputes to protect private interest at the cost of public interest or to settle on contractual disputes.
Tags : BOMBAY HIGH COURT PUBLIC INTEREST CIVIL COURT JUDICIAL REVIEW CONTRACTUAL OBLIGATION
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