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Delhi High Court: Bengaluru Court Can Hear Antrix-Devas Dispute - (31 May 2018)

Delhi High Court has held that a court in Bengaluru had the jurisdiction to hear the dispute between ISRO's Antrix Corporation and Devas Multimedia which had won an arbitral award of $672 million from an international tribunal.

Tags : DELHI HIGH COURT   ANTRIX-DEVAS  

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