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SC: Writ Jurisdiction Can be Applied When Contractual Terms Imposed by State are Arbitrary - (09 Feb 2023)

CIVIL

Supreme Court while invalidating GAIL's Condition imposed on IPCL, has held that if the State in its contractual dealings fails to exercise a degree of fairness or practices any discrimination, writ jurisdiction can be exercised against it.

Tags : SUPREME COURT   WRIT JURISDICTION   CONTRACTUAL TERMS   ARBITRARY  

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