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Supreme Court Sets Aside Aptel Ruling Allowing Compensatory Tariff to Tata Power, Adani Power - (11 Apr 2017)

Supreme Court has set aside Appellate Tribunal for Electricity (Aptel) ruling that allowed Tata Power Ltd and Adani Power Ltd to charge compensatory tariff from consumers.

Tags : SUPREME COURT   TATA POWER   ADANI POWER  

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