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Del HC Issues Directions to Centre and State Payment of Unpaid Dues to Reliance Infra - (18 Mar 2023)

ARBITRATION

Delhi High Court has directed Centre and State to attend to DMRC’s request for extension of sovereign guarantee or subordinate debt to enable it make payment of dues to Reliance Infra-owned Delhi Airport Metro Express Private Limited (DAMEPL) under 2017 arbitral award.

Tags : DELHI HIGH COURT   DMRC   RELIANCE INFRA   ARBITRAL AWARD  

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