PRINTS INDIA Vs. SPRINGER INDIA PRIVATE LIMITED

JUDGEMENT

(1.) THE Competition Commission of India (Commission) received an information on 12/04/2010, filed by M/s Prints India (hereinafter referred to as Informant / Prints India) under section 19(1) (a) of the Competition Act (hereinafter referred to as Act) alleging certain anticompetitive behavior by Springer India Private Ltd. (hereinafter referred to as Opposite Party / Springer India) and eight Indian institutes as mentioned above.

(2.) SPRINGER India is a part of Springer Science + Business Media, a leading global academic and scientific publisher. The latter has around 60 publishing houses in about 20 countries in Europe, Asia and USA. According to its website, Springer publishes over 1700 journals and more than 5500 new books every year, making it the second largest publisher of journals in science, technology and medicine (STM) sector with largest STM e -book collection worldwide. Springer India commenced its operations in India in October 2002 as publisher and distributor of journals.

(3.) THE Informant has made the following submission on the issue of dominance in the relevant market: