ADLABS LTD Vs. RAJASTHAN PATRIKA P LTD

JUDGEMENT

(1.) THIS appeal is by a complainant before the Monopolies and restrictive Trade Practices Commission, aggrieved by non-grant of interim-relief. The appellant is a Radio Broadcaster. It wanted its advertisement to be published in the respondent's newspaper. The respondent refused to publish appellant's advertisement. The appellant therefore approached the commission alleging that respondent's refusal amounted to a restrictive trade practice which resulted in loss to the appellant. The appellant also sought an interim direction to the respondent under section 12a of monopolies and Restrictive Trade Practices Act, 1969 ('act' for short) to publish its advertisements.

(2.) THE Commission considered the interim prayer and rejected the same by the impugned order dated 25. 4. 2008. On the facts and circumstances, it was not inclined to grant the interim order sought.