DIRECTOR GENERAL INVESTIGATION AND REGISTRATION GALAXY ORGANIC P LTD Vs. AEGIS CHEMICALS INDUSTRIES LIMITED

JUDGEMENT

(1.) M/s. Aegis Chemical Industries Limited is engaged in manufacture of fatty alcohol and other chemicals. It has been charged with adoption of and indulgence in restrictive trade practices within the meaning of Section 2(o) read with Section 33(i) of the Monopolies and Restrictive Trade Practices Act, 1969 (for short, the Act). This is in a complaint filed by the Director General (Investigation and Registration) under Section 10(a)(iii) and Section 37 of the Act. The specific allegations levelled are manipulation of prices, supply of goods on payment of higher price and charging differential rates from various parties. These in turn are taken up from the complaint of one M/s. Galaxy Organics (P) Ltd., A-8, Shaheen, 153-154, R.C. Marg, Chembur, Bombay - 400 074, purchaser of goods of M/s. Aegis Chemical Industries (P) Ltd.

(2.) For having suffered losses at the hands of the party on account of its following the practice of restrictive trade, the complainant also sought compensation of an amount of Rs. 1,36,080/- on account of difference in the price charged as against mentioned in the purchase order along with the compound interest @ 21% per annum on the aforesaid amount.

(3.) Since both the complaint application as well as the application filed under Section 12B of the Act relate to the same cause of action pertaining to the same subject matter, we find it convenient to dispose them of by a common order.