SC: Arbitrary Termination of Contract Erode Trust of Private Parties from Public Procurement Process - (11 Jul 2024)
CONTRACT
SC has held that when public authorities enter into contracts, they create legitimate expectations that the State will honour its obligations. Arbitrary or unreasonable terminations undermine these expectations and erode the trust of private players from the public procurement processes and tenders.
Tags : SUPREME COURT PUBLIC PROCUREMENT PROCESS TERMINATION OF CONTRACT
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