w w w . L a w y e r S e r v i c e s . i n
Union of India v/s Ashok Woolen Industries, Panipat
Suit Appeal No.775A of 1978
Decided On, 20 November 1981
At, High Court of Delhi
By, THE HONOURABLE MR. JUSTICE H.L. ANAND
For the Appearing Parties: D.P. Sharma, R.R. Mehra, Advocates.
Judgment Text
(1) THE damage claimed must arise out of the transaction of repurchase of the store in respect of which the default -was committed and the transaction or the purchase must be relatable to that requirement. An independent transaction or purchase even at a higher price would not justify the claim of damages. Remote or indirect damage is bar
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red by Section 73 of the Contract Act.