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Supreme Court Refuses Oil Ministry Request to Stay Sharing of Documents on Reliance Penalty - (09 Oct 2019)

CIVIL

Supreme Court has rejected its petition against an order seeking disclosure of documents that formed basis for levy of $3-billion penalty on Reliance Industries over KG-D6 natural gas output not matching targets. A three-member international arbitration panel, hearing Reliance and its partner’s challenge to the Government levying penalty because of unutilised capacity due to production not matching targets, had asked the Ministry to share an array of documents that formed basis for its actions.

Tags : SUPREME COURT   TRAFFIC RELIANCE  

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