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Delhi HC Levies Rs.5 Lakh Costs on Delhi Metro Rail Corporation Limited over Sham Plea - (19 Aug 2026)

ARBITRATION

Delhi High Court imposed Rs. 5 lakh costs on DMRC for misusing Section 33 of the Arbitration and Conciliation Act, 1996, observing that its application sought re-adjudication of the entire dispute rather than correction of clerical, typographical or computational errors.

Tags : DELHI METRO RAIL CORPORATION LIMITED; ARBITRATION; DISPUTE  

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