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Karnataka HC: Scope of Judicial Review in Contractual Matters is Extremely Limited - (19 Jun 2024)

CONTRACT

Kar. HC has observed that scope of judicial review in contractual matters is extremely limited and it is in rare category of cases that writ of mandamus could be issued. High Court in exercise of writ jurisdiction would not enter into arena of interpretation of contract, its enforcement and breach.

Tags : KARNATAKA HIGH COURT   JUDICIAL REVIEW   CONTRACTUAL MATTERS  

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