Section 27(3) in The Competition Commission of India (General) Regulations, 2009
(3)Where the Commission consolidates two or more information or references or applications, in accordance with sub-regulation (1) and sub-regulation (2).-(a)each such information or references, as the case may be, shall continue to be separately identified by its own docket number;(b)pending consolidation of information or references by the Commission, the Director General may continue to investigate the matters.
