USHA SALES PVT LTD Vs. STATE

JUDGEMENT

(1.) We are called upon to decide two applications filed by Usha International Ltd. (R-2 hereinafter), one filed under Regulation 65 (1) (j) of the MRTPC Regulations, 1991 read with Regulations 71 and 72 thereof and the other filed under Regulation 65 (1) (b) of the said Regulations read with Regulations 51 and 13 thereof. Before we proceed to deal with the said two applications, a brief mention of the facts in this enquiry is made herein below:

(2.) Usha Sales Pvt. Ltd. (R-l hereinafter) is a Private Limited Company of which Usha International Ltd. (R-2) in the proprietor. Allied Sales Corporation is the divisional sales office of R-1. The Divisional Manager of Allied Sales Corporation is in-charge of the Divisional Office and has been arrayed as the third respondent. He will be referred to as R-3 hereinafter.

(3.) Shri C. G. Menon, Proprietor, Sewing Machine Sales and Service, Alleppey, Kerala has preferred a complaint against the three respondents under Sec.10 (a) (i) read with Sec.33 (1) and Sec.2 (o) of the MRTP Act, 1969 alleging that the trade practices carried on by the respondents are restrictive in nature and prejudicial to public interest.