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SC Sets Aside Madras HC Ruling that Modified Financial Directives in Relation to Formula 4 Racing Eve - (21 Feb 2025)

CIVIL

Supreme Court while setting aside Madras High Court’s order that modified key financial directives related to the Formula 4 racing event in Chennai, has emphasized on the need for judicial restraint in contractual matters between the State and private entities.

Tags : SUPREME COURT   FINANCIAL DIRECTIVES   FORMULA 4  

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