Chief Materials Manager, South Eastern Railway Vs Hindustan Composites Limited And Ors
Judgement Snapshot
Case Number
Case No. 03, 05 Of 2016, 01, 04, 08 Of 2018
Hon'ble Bench
Ashok Kumar Gupta Chairperson; Sangeeta Verma Member; Bhagwant Singh Bishnoi Member
Advocates
Sumit Kumar Chatterjee, Ashok Kumar Sihara, Neeraj Verma, Manas Kumar Chaudhary, Radhika Seth, Ebaad Nawaz Khan, Mayuka Sah, R. Sudhinder, Prerana Amitabh, Shreya Singh, Akshay Singh Sengar, Karan Chandhiok, Lagna Panda, Salman Qureshi, Shruthi Rao, Ramji Srinivasan, Vijay Pratap Singh Chauhan, Shruti Bhat, Sylona Mohapatra, Gaurav Desai, Rohitashva Chakraborty, P. Ram Pooranchandran, Rahat Dhawan, Samir Gandhi, Hemangini Dadwal, Nikita Agarwal, Nitin Nair, Rajshree Sharma, Sridhar Kumar, Suman Jyoti Khaitan, Rita Dey, Nubair Alvi, Shams Tabrez Aman Ahluwalia, Sourav Vig, Mrinal Agrawal, Aditya Verma, Shrey Patnaik, Priyankar Bose, K.K. Sharma, Rohit Arora, Shilpa Singh, K.K. Srivastava, S.K. Sharma, Ashutosh Thakur, Ashish Vaishya
Acts Referred
- Competition Commission Of India (General) Regulations, 2009 - Regulation 27(1), 41(5)
- Competition Act, 2002 - Section 3, 3(1), 3(3), 3(3)(a), 3(3)(b), 3(3)(c), 3(3)(d), 19, 19(1)(b), 19(3), 26(1), 27, 27(a), 48, 48(1), 48(2), 57
- Evidence Act, 1872 - Section 65(B)
