government contract, construction dispute, tender conditions, administrative law, judicial review
0  21 Oct, 2021
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Vaishno Devi Construction Rep. Thr. Sole Proprietor (D) Thr. Lrs & Anr. Vs. Union of India & Ors.

  Supreme Court Of India Civil Appeal /18278/2017
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Case Background

The current appeal stems from the appellant's contention in their filed application that they are the decree holder's assignee. The key change is the clarification added to Order XXI Rule ...

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