Veer Pratap Naik Vs Aveva Information Technology India Pvt. Ltd.

Competition Commission Of India 5 Dec 2016 Case No. 67 Of 2016 (2016) 12 CCI CK 0002
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Case No. 67 Of 2016

Hon'ble Bench

Devender Kumar Sikri Chairperson; Sudhir Mital Member; Augustine Peter Member; U. C. Nahta Member

Advocates

Veer Pratap Naik, Sunita Mason, Ramji Srinivasan, Harman Singh Sadhu, Vivek Aggarwal, Supritha Produtari, Vivek Paul Oriel, Navtej Garewal, Nikhil Gawai

Final Decision

Dismissed

Acts Referred
  • Competition Act, 2002 - Section 3, 3(3)(a), 3(3)(b), 4, 4(2)(a)(i), 4(2)(a)(ii), 4(2)(b)(i), 4(2)(c), 19(1)(a), 26(2)

Judgement Text

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Case Metadata
  • Ck Citation: (2016) 12 CCI CK 0002
  • Coram: Devender Kumar Sikri Chairperson; Sudhir Mital Member; Augustine Peter Member; U. C. Nahta Member
  • Bench: Full Bench
  • Advocates: Veer Pratap Naik, Sunita Mason, Ramji Srinivasan, Harman Singh Sadhu, Vivek Aggarwal, Supritha Produtari, Vivek Paul Oriel, Navtej Garewal, Nikhil Gawai
  • Result: Dismissed
Referenced Acts & Sections
  • Competition Act, 2002 - Section 3, 3(3)(a), 3(3)(b), 4, 4(2)(a)(i), 4(2)(a)(ii), 4(2)(b)(i), 4(2)(c), 19(1)(a), 26(2)
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