Thursday, 14, May, 2026
 
 
 
Expand O P Jindal Global University
 
Recent News

Big relief to DMRC as Supreme Court sets aside arbitral award favouring Anil Ambani’s Reliance Infrastructure


Airport Line- Delhi Metro.jpg
10 Apr 2024
Categories: Arbitration Latest News

The Hon’ble Supreme Court of India on Wednesday gave a big relief to Delhi Metro Rail Corporation by setting aside an arbitral award which imposed liability upon DMRC to pay Rs 8000 Crores in favour of Reliance’s c Express Private Limited (DAMEPL).

The Bench of Chief Justice of India, Dr. DY Chandrachud along with HMJ BR Gavai and HMJ Surya Kant while allowing the Curative Petition filed by DMRC held that the Supreme Court ought not to have interfered with the decision of the Delhi High Court which initially set aside the arbitral award passed against DMRC. 

The Court further restored the parties to their position as they held when the Delhi High Court delivered its decision, and directed refund of the amounts already deposited by DMRC.  

Also Read: Airport Line: SC upholds Delhi HC order directing DMRC to pay ₹4,600 cr. Arbitral Award

Read Judgement @LatestLaws.com:



Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter