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Supreme Court: Letter of Intent is a 'Promise in Embryo', Rights Arise Only After Conditions Met - (26 Nov 2025)

CIVIL

Supreme Court held that a Letter of Intent (LoI) does not grant enforceable or vested rights until all specified conditions are met, upholding the Himachal Pradesh government's cancellation of an LoI issued to a private firm for supplying electronic Point-of-Sale (ePoS) devices for the PDS.

Tags : LETTER OF INTENT   PROMISE   RIGHTS  

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