Supreme Court Dismisses Govt.'s Allegation Over RIL Arbitration - (23 Sep 2015)
SC has dismissed Govt.'s allegation of biasness against an arbitrator in an ongoing arbitration to resolve a row with Reliance Industries over Panna-Mukta oilfields. The arbitration to be resumed in London over costrecoveries, royalties and tax, as parties had agreed to have seat of arbitration abroad.
Tags : SC RIL ARBITRATION PANNA-MUKTA OILFIELDS
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