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
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