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Delhi HC: If Contract Is Extended, It Can’t be Allowed to Reduce Extension Period Retrospectively - (09 May 2022)

CONTRACT

Delhi High Court has ruled that when the employer has granted an extension of time to the contractor for a specified period, it cannot turn around to contend that the extension was only provisional and it is allowed to reduce the number of days by which the contract was executed.

Tags : DELHI HIGH COURT   EXTENSION OF TIME   PROVISIONAL   CONTRACT  

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