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Delhi HC: Breach of Contract u/s 74 Not Applicable at Pre-Formation Stage - (07 Apr 2022)

CONTRACT

Delhi High Court has admitted a writ petition that seeks refund of bid security paid by Indian Hotels Company Limited (IHCL) and has dismissed the allegation of the state of breach of contract under Section 74 of the Indian Contract Act, 1872 at pre-formation stage.

Tags : DELHI HIGH COURT   BID SECURITY   INDIAN HOTELS COMPANY LIMITED   PRE-FORMATION STAGE   BREACH OF CONTRACT  

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