KERALA CINE EXHIBITORS ASSOCIATION FILM CHAMBER BUILDING Vs. KERALA FILM EXHIBITORS FEDERATION CEE PEE BUILDING AND ORS.

JUDGEMENT

(1.) ORDER under Section 27 of the Competition Act, 2002 The present information was filed under section 19(1)(a) of the Competition Act, 2002 (the 'Act') by Kerala Cine Exhibitors Association (hereinafter, the 'Informant'/'KCEA') against Kerala Film Exhibitors Federation (hereinafter, 'OP -1'/'KFEF'), Film Distributors Association, Kerala (hereinafter, 'OP -2'/'FDAK'), Kerala Film Producers Association (hereinafter, 'OP -3'/'KFPA'), Kerala State Chalachitra Academy (hereinafter, 'OP -4'/'KSCA'), and the State of Kerala (hereinafter, 'OP -5') (collectively hereinafter, the 'Opposite Parties') alleging, inter alia, contravention of the provisions of sections 3 and 4 of the Act in the matter.

(2.) BRIEF facts of the Case

(3.) REPLY /objections of the Parties to the DG report