electricity dues, power distribution, commercial dispute, billing liability, energy law
0  02 Mar, 2021
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Dakshin Haryana Bijli Vitran Nigam Ltd. Vs. M/S Navigant Technologies Pvt. Ltd.

  Supreme Court Of India Civil Appeal /791/2021
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Case Background

The present Civil Appeal arises from a Petition filed under Section 34 of the Arbitration and Conciliation Act, 1996 by the Appellant-Bijli Vitrain Nigam to challenge the arbitral award dated 27.04.2018 passed ...

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