M/S Saint Gobain Glass India Limited Vs M/S Gujarat Gas Company Limited

Competition Commission Of India 23 Apr 2015 Case No. 20 Of 2013 (2015) 04 CCI CK 0012
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Case No. 20 Of 2013

Hon'ble Bench

Ashok Chawla Chairperson; S. L. Bunker Member; Augustine Peter Member; Sudhir Mital Member; U.C. Nahta Member

Advocates

Amit Sibal, Parag Tripathi, P. Ram Kumar, Avinash Amarnath, Mansi Tiwari, Ajiteshwar Singh, Tahir Ashraf Siddique, L. Venkateshwaran, Mahima Gupta, Tarang Pandya, Sourav Mitra, Ramji Srinivasan, Nisha Kaur Uberoi, Bharat Budhola, Aishwarya Gopalkrishna, Shweta Vasani, Rajshekhar Rao, Ashis Mukherjee, Sarang Modi, Maqsood Shaikh

Final Decision

Disposed Of

Acts Referred
  • Competition Act, 2002 - Section 2(r), 2(t), 2(s), 4, 4(2)(c), 4(2)(a)(i), 4(2)(b)(i), 4(2)(a)(ii), 19(6), 19(7), 19(1)(a), 26(1), 26(3)
  • Arbitration And Conciliation Act, 1996 - Section 7, 10
  • Constitution Of India, 1950 - Article 14

Judgement Text

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Case Metadata
  • Ck Citation: (2015) 04 CCI CK 0012
  • Coram: Ashok Chawla Chairperson; S. L. Bunker Member; Augustine Peter Member; Sudhir Mital Member; U.C. Nahta Member
  • Bench: Full Bench
  • Advocates: Amit Sibal, Parag Tripathi, P. Ram Kumar, Avinash Amarnath, Mansi Tiwari, Ajiteshwar Singh, Tahir Ashraf Siddique, L. Venkateshwaran, Mahima Gupta, Tarang Pandya, Sourav Mitra, Ramji Srinivasan, Nisha Kaur Uberoi, Bharat Budhola, Aishwarya Gopalkrishna, Shweta Vasani, Rajshekhar Rao, Ashis Mukherjee, Sarang Modi, Maqsood Shaikh
  • Result: Disposed Of
Referenced Acts & Sections
  • Competition Act, 2002 - Section 2(r), 2(t), 2(s), 4, 4(2)(c), 4(2)(a)(i), 4(2)(b)(i), 4(2)(a)(ii), 19(6), 19(7), 19(1)(a), 26(1), 26(3)
  • Arbitration And Conciliation Act, 1996 - Section 7, 10
  • Constitution Of India, 1950 - Article 14
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