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Delhi HC Sets Aside Arbitral Award Requiring Antrix to Pay Over 560 Million USD to Devas Multimedia - (30 Aug 2022)

ARBITRATION

Delhi High Court has set aside a 2015 arbitral award directing Antrix Corporation Limited, commercial and marketing arm of ISRO, to pay US$ 562.2 million to Devas Multimedia Private Limited over wrongful repudiation of contract.

Tags : DELHI HIGH COURT   ARBITRAL AWARD   ANTRIX CORPORATION  

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