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Explained| Interpretation of Contracts: Not our duty to delve deep into the intricacies of human mind: Supreme Court

Supreme Court: The bench of L. Nageswara Rao* and Vineet Saran, JJ has shed light on how Courts should proceed while interpreting contracts.

Referring to various authorities, here is what the Court concluded:

[Bangalore Electricity Supply Company Limited (BESCOM) v. E.S. Solar Power Pvt. Ltd, 2021 SCC OnLine SC 358, decided on 03.05.2021]


Judgment by: Justice L. Nageswara Rao

[1] Kamala Devi v. Seth Takhatmal, 1964 (2) SCR 152

[2] Ashville Investment v. Elmer Contractors, 1988 (2) All ER 577

[3] Bank of India and Anr. v. K. MohanDas, (2009) 5 SCC 313

[4] Bihar State Electricity Board v. Green Rubber Industries, (1990) 1 SCC 731

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