COMPETITION COMMISSION OF INDIA Vs. GRASIM INDUSTRIES

JUDGEMENT

(1.) Introduction

(2.) On 30th May 2011, "information" came to be filed with the CCI under Section 19 (1) of the Act that all manufacturers of MMF, including GIL, had imposed anti-competitive restrictions on the Indian textile industry. GIL is a manufacturer of Viscose Staple Fibre ("VSF"), a variety of MMF.

(3.) On 22nd June 2011, CCI passed an order under Section 26 (1) of the Act, concluding that the aforementioned information prima facie disclosed violation under Section 3(3)(a), (b) and (c) of the Act by the manufacturers of MMF. The CCI, therefore, directed the DG to investigate the matter and submit a report within 60 days.