MUTHOOT MERCANTILE LIMITED Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Order under section 26(2) of the Competition Act, 2002

(2.) FACTS , as gathered from the information, may be briefly noted:

(3.) THE present information is laid by the Informant seeking an inquiry into the alleged contraventions of the provisions of section 3 of the Act by the Opposite Parties by forming a cartel and launching a new gold loan product viz. agri -gold loan at the rate of four percent (4%) thereby causing adverse/detrimental effect on the Informant and other similarly situated NBFCs dealing in gold loan.