(1.) The intra-court appeal being LPA No.733/2014 was preferred against the order dated 15th October, 2014 of the learned Single Judge of this Court of, though vide the said order issuing notice for 9th March, 2015 of W.P.(C) No.7084/2014 preferred by the appellants but on the application of the appellants for interim relief merely directing that any information marked as confidential submitted by the appellants to the respondent No.1 Competition Commission of India (CCI) as well as to the Director-General, CCI (DG, CCI) shall not be disclosed to any party and shall be kept strictly confidential and not granting ad-interim stay of the investigation commenced by the DG, CCI in Case No.06/2014 of the CCI against the appellants. The said appeal came up before us first on 10th November, 2014 when the counsel for the respondent No.1 CCI appeared on advance notice; after hearing the counsels to some extent, it was felt that the writ petition itself could be decided along with this appeal; accordingly, with the consent of the counsels, we requisitioned the writ petition from the board of the learned Single Judge and listed the appeal as well as the writ petition for hearing on 20th November, 2014. Since the respondent No.2 Vishal Gupta, on whose complaint under Section 19 of the Competition Act, 2002, Case No.06/2014 aforesaid against the appellants had been registered, did not appear inspite of advance copy stated to have been given, notice was also directed to be served on him.
(2.) On 20th November, 2014, the counsels stated that since the matter involves pure question of law, counter affidavits in the writ petition would not be necessary. The counsel for the respondent No.1 CCI on that date also assured that in the meanwhile investigation would not be concluded nor any precipitative steps be taken. The counsels were heard on 25th November, 2014, 12th January, 2015, 13th January, 2015 and 10th February, 2015 when judgment was reserved giving liberty to the appellants to file written submissions; the same have been filed by the appellants / writ petitioners.
(3.) The appeal in the circumstances, is now infructuous and is disposed of. We will thus take up the writ petition for adjudication though will be referring to the parties by their nomenclature in the appeal.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN