N K MITTAL Vs. UNIQUE CORPORATION

JUDGEMENT

(1.) These are two applications preferred by Mr. N.K. Mittal (complainant in brief), one for institution of unfair/ restrictive trade practices enquiry and the other for awarding compensation alleging certain unfair and restrictive trade practices against M/s. Unique Corporation, Post Box No, 3775, 137/A, C..P. Tank Road, Near Madhav Building, 1st Floor, Bombay 400 004 and others (respondents in brief) under Sections 36B, 2(o) and Sec. 12B of the Monopolies and Restrictive Trade Practices Act, 1969 (Act in brief). The complainant also filed another application under Sec. 12A of the Act praying therein to pass restraint order against the respondents from indulging in the restrictive and unfair trade practices.

(2.) For proper adjudication of this enquiry, it would be worthwhile to summarise the contentions of the complainants as alleged in his aforesaid applications.

(3.) We heard Mr. S.K. Sharma, Advocate for the complainants, on 8th May 1996 on the applications of the complainants and directed issuance of notice under Sections 36 and 2(o)(ii) of the Act and registration of application under Sec. 12-B separately for compensation. Since the application under Sec. 12-A was not pressed on 8th May, 1996, the same was dismissed as withdrawn.