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Delhi HC: Interim Protection From Blacklisting Does Not Remove Bidder’s Duty to Disclose in Tenders - (21 May 2026)

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Delhi High Court held that interim protection against blacklisting does not relieve a bidder from the duty to make full and honest disclosure of any pending blacklisting or related action during a tender process.

Tags : BLACKLISTING; BIDDER; TENDERS  

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