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SC Junks Singh Brothers’ Appeal Against Rs. 3500-Cr Arbitral Award To Daiichi - (17 Feb 2018)

Supreme Court has rejected the petition filed by former promoters of Ranbaxy — Malvinder Mohan Singh and Shivinder Mohan Singh — challenging the Delhi High Court order which had upheld the Rs 3,500-crore arbitral award in favour of Japanese drug maker Daiichi Sankyo.

Tags : SUPREME COURT   ARBITRATION  

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