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    PETITION UNDER SECTION 4 READ WITH SECTION 19(1)(A) OF THE COMPETITION ACT. 2002 TO BE FILED BEFORE THE HON’BLE COMPETITION COMMISSION OF INDIA AGAINST A BUILDER SEEKING DIRECTIONS FOR PAYMENT OF COMPENSATION AND PENALTY FOR ABUSING ITS DOMINANT POSITION IN THE RELEVANT MARKET AND FOR ABUSING ITS DOMINANT POSITION AGAINST THE “FLAT BUYER’S” ALONGWITH APPLICATION UNDER SECTION 33 (1) AND SECTION 33(3) FOR GRANT OF INTERIM RELIEF
    petition under section 4 read with section 19(1)(a) of the competition act. 2002 to be filed before the hon’ble competition commission of india against a builder seeking directions for payment of compensation and penalty for abusing its dominant position in the relevant market and for abusing its dominant position against the “flat buyer’s” alongwith application under section 33 (1) and section 33(3) for grant of interim relief