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SC: Unilateral Termination of Sale Agreement Invalid if Contract Does Not Permit it - (10 Nov 2025)

CONTRACT

SC held that a party cannot unilaterally terminate a non-determinable agreement to sell under the Specific Relief Act, 1963, unless the contract is expressly determinable. It clarified that the aggrieved party can directly seek specific performance without first challenging the termination.

Tags : TERMINATION   SALE AGREEMENT   CONTRACT  

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