Winzo Games Private Limited Vs Google LLC & Others
.... ully assessed to ensure it does not result in anti-competitive outcomes. 35. Considering such role of Google Play Store, the selection of sub-categories of the RMG apps for the pilot program, may raise competition concerns if the same is based on a non-objective and arbitrary criterion. The ...
Competition Commission Of India
Anurag Gupta & Rashmi Gupta Vs Greenbay Infrastructure Pvt. Ltd
.... ‘Confirmation’/ Buyer – Builder Agreement has been issued till date to the Informants. It has also been stated in the Information that the RERA registration of the project expired in December, 2018 and the OP has neither renewed the same nor completed the project as per timeline given to RERA. ...
Competition Commission Of India
Harish Kumar Vs M/s S B Telecommunication & Others
.... led an application dated 14.06.2024 seeking extension of time for filing its response. The Commission in its ordinary meeting held on 26.06.2024 granted extension of time to OP-4. Thereafter, OP-4 filed its reply dated 19.08.2024. On 25.09.2024, the Commission decided to pass an appropriate orde ...
Competition Commission Of India
Kalpit Sultania Vs IREL (India) Ltd
.... d sale of Sillimanite across different customer categories: i. Long term contractual obligations (contracts for more than one year) – Such contracts facilitated evacuation of Sillimanite by IREL at such time, when the market for Sillimanite was not firmed up and IREL was unable to dispose ...
Competition Commission Of India
M/s Vande Mataram Cable TV Network & Others Vs Union of India & Others
.... of Chhattisgarh and from operating as LCO or MSO in any districts other than Raipur in the state of Chhattisgarh. 11. The Informants have also sought interim relief under Section 33 of the Act, including a direction to restrain Opposite Parties (OP-5, OP-6, and OP-7) from interfering with ...
Competition Commission Of India
Sabine S Vs Mitera Hospital
.... eatments would mean poor quality drugs or some hidden costs. It has been stated that the Informant has no other remedy other than to approach the Commission under the Competition Act, 2002. 8. The Informant has sought interim-relief from the Commission seeking a direction against the Oppos ...
Competition Commission Of India
Extreme Infocom Pvt. Ltd Vs National Internet Exchange of India (NIXI)
.... d later raise prices for consumers to recoup costs. On the contrary, the OP in discharging of its functions continued to penetrate the internet market all over India, including in Tier 2 and Tier 3 cities and beyond, to give connectivity to as many users as possible. 30. On allegation of de ...
Competition Commission Of India
Vijay Halder Vs Chetan and Others
.... pervision of this Commission. 9. The Informant has also prayed for grant of interim relief, inter alia, in the form of initiating enquiry into cartel, cancellation of tender allotted, appointment of monitoring committee for transparency of tendering procedure, investigation of alleged drug ...
Competition Commission Of India
Gubba Cold Private Ltd Vs Vishakapatnam Port Logistics Park Ltd. And Other
.... 56,63,178/- being the outstanding license fee and electricity charges are due from the Informant and are required to be paid at the earliest. 13. The Informant has alleged that despite the OPs retaining the security deposit amount the OPs compelled the Informant to pay additional amount as ...
Competition Commission Of India
Col. Arvind Kumar Vs One97 Communications Ltd. And Others
.... tion and after a few days he was informed that 89 GB data had been used on his said old connection. OP-3 was unable to intimate about the data usage for the new connection for the corresponding period. OP-3 refused to email data usage for both connections and the same was not received by the Info ...
Competition Commission Of India
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