DAULAT SINGH RATHORE Vs. RAJASTHAN HOUSING BOARD

JUDGEMENT

(1.) This appeal is filed against the final judgment and order dated 20.02.2006 passed by the Monopolies and Restrictive Trade Practices Commission, New Delhi (hereinafter referred to as "MRTP Commission") in UTPE No. 207 of 1998 whereby the MRTP Commission disposed of the complaint and discharged the notice of enquiry holding that the allegation of unfair trade practice against the respondent are not proved.

(2.) The facts of the case lie in a narrow compass. They, however, need mention infra to appreciate the short issue involved in the appeal.

(3.) The Respondent herein is a State Housing Board (hereinafter referred to as "the Board"). The Board is constituted for the State of Rajasthan under the Rajasthan Housing Board Act, 1970 (hereinafter referred to as "the Act").