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Delhi HC: As Is Where Is Condition in License Agreement Not to Absolve Parties from Disclosures - (05 Apr 2022)

BANKING

Delhi High Court has upheld the award of an Arbitral Tribunal that stipulated that the condition of as is where is basis in an Agreement of License does not absolve the contracting parties from disclosing about the licensed premises, which is otherwise in evident on visual inspection.

Tags : DELHI HIGH COURT   ARBITRAL TRIBUNAL   AS IS WHERE IS   LICENSE AGREEMENT  

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