TRANSMISSION CORPORATION OF AP LTD Vs. LANCO KONDAPALLI POWER PVT LTD
LAWS(SC)-2005-12-41
SUPREME COURT OF INDIA
Decided on
December 15,2005
TRANSMISSION CORPORATION OF A.P., LTD.
Appellant
VERSUS
LANCO KONDAPALLI POWER PVT.LTD.
Respondents
JUDGEMENT
-
(1.) Leave granted. Background facts
(2.) The parties herein entered into a Power purchase Agreement on 31. 03.1997 for short gestation liquid fuel based power project of 355 MW.
(3.) The said agreement contained an arbitration clause in Article 14 thereof. Dispute;
(2.) The parties herein entered into a Power purchase Agreement on 31. 03.1997 for short gestation liquid fuel based power project of 355 MW.
(3.) The said agreement contained an arbitration clause in Article 14 thereof. Dispute;
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