PANKAJ RAI Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) Since these two writ petitions are similar and arise out of a common order passed by the Competition Commission of India and as the contentions are also the same, this Court deems it appropriate and apposite to dispose of these two writ petitions by way of this common order.

(2.) Challenge in these two writ petitions is to the order dated 28.11.2017 passed by the Competition Commission of India/second respondent herein in Case No.47 and 48 of 2017 under sub-Section (2) of Section 26 of the Competition Act, 2002 (hereinafter called the Act.)

(3.) Petitioners herein, alleging contravention of the provisions of Sections 3 and 4 of the Act on the part of the National Institute of Indian Technology Limited/third respondent herein, approached the second respondent-Competition Commission of India, by way of filing the above said cases under Section 19 of the Act.