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Bom. HC: Termination of Contract without Giving Reasons is Arbitrary and Unreasonable - (27 Feb 2025)

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Bom. HC while setting aside a notice issued by the Mumbai Metropolitan Region Development Authority (MMRDA) terminating a tender contract for appointment of General Consultant for Mumbai Metro Line without giving reasons, has observed that such cancellation was arbitrary and unreasonable.

Tags : BOMBAY HIGH COURT   TERMINATION OF CONTRACT   ARBITRARY  

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