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Work Agreement - Payments and Advances - Payment has to be made in the foreign currency only along with computed interest - It would be open for the parties to pay and the other parties claiming to accept the Indian currency either at the current rate or at the agreed rate but this Court cannot meddle with the terms of the agreement or the award or the directions contained in the judgment of this Court dated 24.02.2015. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH NATIONAL PROJECTS CONSTRUCTION CORPORATION LIMITED — Appellant Vs. ROYAL CONSTRUCTION COMPANY PRIVATE LTD. — Respondent ( Before : Aniruddha Bose and Vikram Nath, JJ. ) Civil Appeal No.1991 of 2019 with Civil Appeal No.2528 of 2019 Decided on : 10-10-2023 Work Agreement – Payments and Advances – An agreement […]
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