Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC Asks DMRC and DAMEPL to Appear Befor High Court for Execution of Arbitral Award - (27 Jan 2022)

ARBITRATION

Supreme Court has asked the Delhi Metro Rail Corporation (DMRC) and the Reliance Infrastructure’s subsidiary, Delhi Airport Metro Express Pvt Ltd (DAMEPL) to appear before the Delhi High Court on January 31 and request it to hear the dispute relating to execution of the over Rs 4,600 crore arbitral award to DAMEPL at the earliest.

Tags : SUPREME COURT   DELHI METRO RAIL CORPORATION   DELHI AIRPORT METRO EXPRESS PVT LTD  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved