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SC: Power Generators Entitled to Claim Compensation for Cost Escalations from Regulatory Changes - (28 May 2025)

ELECTRICITY

Supreme Court while affirming APTEL’s appeal to allow Adani Power Rajasthan Ltd’s claim for compensation for cost escalations from regulatory changes, has stated that the affected parties be restored to the same economic position as if the change had not occurred.

Tags : SUPREME COURT   COMPENSATION   COST ESCALATIONS   REGULATORY CHANGES  

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