NEHA CREATIONS Vs. AMERICAN PRESIDENT LINES AND ORS.

JUDGEMENT

(1.) THIS UTPE No. 142 / 2000 has been filed under Sections 36A, 36B(a), 10(a)(l), 37 and 36D of the Monopolies and Restrictive Trade Practices Act, 1969 and Regulation 51 of the Monopolies and Restrictive Trade Practices Commission Regulations, 1991. The respondent Nos. 1 and 3 have filed a reply wherein they have stated that the complainant earlier filed a UTP Enquiry which was permitted to be withdrawn by an order passed by this Commission on 19th December, 1999. The same may be reproduced as below :