INOX LEISURE LTD. Vs. COMPETITION COMMISSION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, praying as under:-

(2.) The petitioner is engaged in the business of exhibition of cinematographic films and is, apparently, aggrieved by the alleged anti-competitive conduct of M/s PVR Ltd. (hereafter 'PVR'). It is the petitioner's case that PVR has violated the undertaking provided to the Competition Commission of India (hereafter 'the CCI'), which formed the part of the order dated 04.05.2016 passed by the CCI. The petitioner's complaint that PVR had violated the order dated 04.05.2016 was rejected by the CCI, by an order dated 005.2017 (hereafter 'the impugned order'). Aggrieved by the same the petitioner has filed the present petition.

(3.) Briefly stated, the facts necessary to address the controversy are as under: