ARSHIYA RAIL INFRASTRUCTURE LIMITED Vs. MINISTRY OF RAILWAYS (MOR) THROUGH THE CHAIRMAN, RAILWAY BOARD (KB) AND CONTAINER CORPORATION OF INDIA LIMITED

JUDGEMENT

(1.) THREE separate information (two by ARIL and one by KRIL) were filed on different dates by the Informants under section 19(i)(a) of the Competition Act, 2002 (Act) for alleged abuse of dominant position by the opposite parties functioning as a group entity. As the core issues of all these cases are similar and related, all three information will be disposed of in the present single Order.

(2.) 1. Arshiya Rail Infrastructure Limited (ARIL) was incorporated in 2008 as a wholly -owned subsidiary of Arshiya International Ltd. and is an integrated supply chain and logistics infrastructure solutions provider. It holds category I licence to run container trains.

(3.) RELIEF Sought by the Informants