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SC Orders Appointment of Arbitrator in Odisha Case Involving Rs 900 crore Insurance Claims - (15 Sep 2015)

Supreme Court has ordered Essar Steel India and New India Assurance Co. to appoint an arbitrator to settle dispute in case involving about Rs 900 crore insurance claims against a 'terrorist' attack on company's pipeline in Odisha.

Tags : SUPREME COURT  ESSAR STEEL INDIA   NEW INDIA ASSURANCE CO.  

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