REGENT COMPUTRONICS PVT. LTD.

KINGFISHER AIRLINES LIMITED Appellant

V/S

COMPETITION COMMISSION OF INDIA Respondents

Referred Judgements :-

HENSHALL VS. PORTER [REFERRED TO]
STATE OF MAHARASHTRA VS. KALIAR KOTL SUBRAMANIAM RAMASWAMY [REFERRED TO]
SONI DEVRAJBHAI BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
R RAJAGOPAL REDDY VS. PADMINI CHANDRASEKHARAN [REFERRED TO]
VIRTUAL SOFT SYSTEMS LTD VS. COMMISSIONER OF INCOME TAX DELHI [REFERRED TO]
SANAPAREDDY MAHEEDHAR VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) HEARD. Rule, by consent, returnable forthwith. Learned counsel for respondents waive service.

(2.) THIS writ petition challenges the notices issued by the Competition Commission under the Competition Act, 2002 in respect of an alliance between the petitioners and Jet Airways (India) Ltd.

(3.) WE have heard the learned counsel for the petitioners and the respondents.

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KINGFISHER AIRLINES LIMITED Vs. COMPETITION COMMISSION OF INDIA

Referred Judgements :-

JUDGEMENT

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