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Cheedella Venkata Raman Vs Prl. Secy., Min. Of Agrl., New Delhi-23 Ors.
Decision:
Dismissed
08-02-2022
.... amp; 10 are to be Anti Competitive Agreements and further consequently declare that the 2nd Respondent administer the 24th Respondent (FCI) is declare to be abusive of dominant position by an enterprise under section 3 & 4 of Competition Act, 2002. i) declaring that the acts, deeds and ...
High Court For The State Of Telangana:: At Hyderabad
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