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Delhi HC: Fresh Tenders Allowed Despite Existing Contracts; Anticipatory Grievances Not Entertained - (22 Apr 2026)

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Delhi High Court held that the State can initiate a fresh tender process despite subsisting contracts for a future period, and ruled that a contractor’s apprehension of possible overlap with existing agreements is not a valid ground to entertain a writ petition.

Tags : FRESH TENDERS; CONTRACTS; ANTICIPATORY GRIEVANCES  

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