HARYANA SHEET GLASS LTD. Vs. TRUCK UNION BAHROR

JUDGEMENT

(1.) THIS order shall dispose of a Notice of Enquiry instituted under Section 10(a)(i),36A and Sections 37, 36B(a) and 36D of the Monopolies and Restrictive Trade Practices Act, 1969 (hereinafter referred to as the Act) and Regulation 51 of the Monopolies & Restrictive Trade Practices Commission Regulations (hereinafter referred to as the Regulations). THIS Notice of Enquiry is based on the complaint of M/s. Haryana Sheet Glass Ltd., Regd. Office F -24, Desh Bandhu Gupta Road, Karol Bagh, New Delhi, Factory 14, RIICO Industrial Area, Neemrana, Shahjahanpur, District Alwar, Rajasthan (hereinafter referred to as the applicant) against M/s. Truck Union Bahror, Rajasthan, Bahror village. Near Neemrana Shahjahanpur, District Alwar, (Rajasthan) (respondent No. 1) and Shri Ram Naresh Yadav, President of respondent No. 1 (respondent No. 2). On the basis of the complaint a Notice of Enquiry was issued against the respondents, which inter alia states as under :

(2.) IN this case the applicant has also filed an application for interim order against the respondents. The Commission vide its Order dated 19.7.1997 inter alia passed the following order :

(3.) THIS Commission has in scores of other cases against the various transport unions held that the similar trade practice indulged in by the truck unions are restrictive and unfair trade practices under the provisions of the Act, which are prejudicial to the public interest or interest of consumers, etc. and passed a 'cease and desist' order.