GHCL LIMITED Vs. COAL INDIA LIMITED AND ORS.

JUDGEMENT

(1.) THE present information has been filed under section 19(1)(a) of the Competition Act, 2002 ('the Act') by M/s. GHCL Limited ('the Informant') against M/s. Coal India Limited ('the Opposite Party No. 1'/CIL) and M/s. Western Coalfields Limited ('the Opposite Party No. 2'/WCL) (collectively 'Opposite Parties'/'OPs') alleging inter alia contravention of the provisions of section 4 of the Act. Facts

(2.) FACTS , as stated in the information, may be briefly noticed.

(3.) THE Informant is a company incorporated under the Companies Act, 1956 and is inter alia engaged in the business of manufacture and sale of soda ash, which is a basic industrial raw -material used predominantly in manufacture of glass (flat/container), detergent, chemicals, silicates and host of other basic chemicals. The Informant commenced its commercial production of soda ash in 1986 at its manufacturing facility at Sutrapada, Distt. Somnath Gir (earlier in Junagadh Distt.) in the State of Gujarat.