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SC: When Contract Doesn’t Fix Time for Specific Performance, Limitation Runs from Notice of Refusal - (14 Sep 2023)

LIMITATION

Supreme Court has held that when no time is fixed for specific performance of the contract, the court will have to determine the date on which the plaintiff had notice of refusal on part of the defendant to perform the contract, to determine the period of limitation.

Tags : SUPREME COURT   SPECIFIC PERFORMANCE   LIMITATION   TIME  

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