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Del. HC: Supplementary Agreement Executed Under Duress Can’t Preclude Party to Claim Damages - (14 Aug 2023)

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Delhi High Court has held that a supplementary agreement executed by a contractor forego of its claims cannot preclude him from claiming damages if the execution of such agreement was a pre-condition to the issuance of PCC necessary for collection of toll taxes in BOT contracts.

Tags : DELHI HIGH COURT   SUPPLEMENTARY AGREEMENT   BOT CONTRACTS  

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