Anil emails Bhavna: "I will supply 100 office chairs at ₹2,000 each, delivery in three weeks." Bhavna replies: "Agreed, but I need them in two weeks." Anil does not respond and begins manufacturing. A week later Bhavna cancels, having found a cheaper supplier. Discuss, under the Indian Contract Act, 1872, whether a contract was formed, the effect of Bhavna's reply, and Anil's remedies.
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