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US Federal Court Issues Temporary Restraining Order Barring Devas-Antrix Agreement - (02 Mar 2021)

ARBITRATION

United States Federal Court has issued a temporary restraining order barring start-up firm Devas Multimedia from entering any agreement with Antrix Corporation, the commercial arm of the Indian Space Research Organisation (OSRO), for settlement of a $1.2 billion arbitration award confirmed by the US court over a failed 2005 satellite deal.

Tags : UNITED STATES FEDERAL COURT   DEVAS-ANTRIX AGREEMENT  

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