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ARBITRATION - SC Admits Reliance Infra Minor's Plea Challenging HC order Favouring DMRC - (19 Feb 2019)

ARBITRATION

Supreme Court has admitted a Special Leave Petition filed by Reliance Infra's subsidiary challenging a Delhi High Court order that set aside an over Rs. 5,800 crore arbitral award won by RInfra minor against Delhi Metro Rail Corporation (DMRC).

Tags : SUPREME COURT   RELIANCE INFRA  

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