construction contract, civil dispute, recovery
0  23 Aug, 2023
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M/S Om Gurusai Construction Company Vs. M/S V.N. Reddy & Ors

  Supreme Court Of India Civil Appeal /5375/2023
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Case Background

The High Court upheld the Writ Petition of the first respondent against the work order, emphasizing the criticality of Clause 2.22.0 (ix) in the contract, which enforces strict compliance and ...

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Applied Acts & Sections

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Legal Notes

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