AIR Law Lines - Point Extract
(A)
Civil & Constitution
Constitution
Writ Jurisdiction
Contractual Matter
— Business and economic contracts has several factual and legal aspects which requires evidence to determine rights and obligations of parties — Appropriate remedy available by way of civil suit — Court can interfere only if actions of State instrumentalities are found unfair, arbitrary or illegal — Right reserved by State itself in contract cannot be curtailed by issuing writ.
(B)
Civil & Constitution
Constitution
Writ Jurisdiction
Contractual Matter
— Supply of electric meters — Contract does not specify quantity of meters but only time period and rate of meters — State cannot be forced to purchase all meters manufactured by petitioner or extend time period — Especially when right to explore more competitive prices by issuing fresh tenders, is reserved by State itself in contract.
J
J
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