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Del. HC: Legislative Intent of 2018 Amendment of SRA was Towards Stronger Enforcement of Contracts - (06 Sep 2023)

CONTRACT

Delhi High Court while observing that intent behind 2018 Amendment of Specific Relief Act was to introduce more certainty in enforcement of contracts, has held that courts will now grant specific performance unless the claim for relief is barred under limited grounds prescribed in the statute.

Tags : DELHI HIGH COURT   SPECIFIC RELIEF   ENFORCEMENT OF CONTRACT  

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