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Delhi HC: Chance of More Money Can’t be Sole Criteria for Terminating Contract - (17 Jan 2023)

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Delhi High Court while allowing petitions challenging NHAI’s decision to invite fresh bids for collection of user fee at two toll plazas has held that mere possibility of more money in public contract can’t be sole criteria for terminating contract especially if contracts were for fixed periods.

Tags : DELHI HIGH COURT   PUBLIC CONTRACT   TERMINATION   NHAI  

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