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Arbitral Tribunal Awards Tata Motors Rs. 326-cr Claim in Dispute with DTC - (18 Aug 2017)

The Arbitral Tribunal has awarded a claim of nearly Rs. 326 crore to Tata Motors Limited (TML) against DTC towards illegally recovered liquidated damages regarding delivery of buses in 2010, ahead of Commonwealth Games.

Tags : TATA MOTORS   ARBITRATION  

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