M/S Rh Agro Private Limited Vs State Bank Of India, (‘Sbi’) And Ors

Competition Commission Of India 14 May 2020 Case No. 44 Of 2019 (2020) 05 CCI CK 0002
Bench: Full Bench
Acts Referenced

Judgement Snapshot

Case Number

Case No. 44 Of 2019

Hon'ble Bench

Ashok Kumar Gupta Chairperson; Sangeeta Verma Member; Bhagwant Singh Bishnoi Member

Acts Referred
  • Competition Act, 2002 - Section 3, 3(3), 3(3)(d), 4, 19(1), 19(1)(a), 26(1), 26(2), 62
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 - Section 13, 35

Judgement Text

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Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2020) 05 CCI CK 0002
  • Coram: Ashok Kumar Gupta Chairperson; Sangeeta Verma Member; Bhagwant Singh Bishnoi Member
  • Bench: Full Bench
Referenced Acts & Sections
  • Competition Act, 2002 - Section 3, 3(3), 3(3)(d), 4, 19(1), 19(1)(a), 26(1), 26(2), 62
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 - Section 13, 35
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