Committee recommends modifications to Specific Relief Act 1963- (Ministry of Law and Justice) (20 Jun 2016)

MANU/PIBU/0496/2016

Contract

An Expert Committee set up to bring changes in specific performance trends submitted its report proposing amendments to the Specific Relief Act 1963.

The Committee suggests a change in approach, to make specific performance the rile, with damages being the alternative. It also proposes a more defined framework, which reduces courts’ discretion when granting performance and injunctive reliefs.

Being inherent to public interest, the Committee calls for recognising public contracts as a ‘distinct class’. It insists that such be managed through a monitoring system, one that limits interference by courts.

Tags : SPECIFIC RELIEF   DAMAGES   PUBLIC CONTRACTS  

Share :