National Company Law Appellate Tribunal
Harshita Chawla vs Whatsapp Inc on 28 November, 2022
NATIONAL COMPANY LAW APPELLATE TRIBUNAL, PRINCIPAL BENCH,
NEW DELHI
Competition Appeal (AT) No. 22 of 2020
IN THE MATTER OF:
Harshita Chawla ....Appellant
Vs.
Whatsapp Inc. and Facebook Inc. ....Respondent
Present:
For Appellant:- None.
For Respondent:- Mr. Tejas Karia, Ms. Swati Agarwal, Ms. Akshi
Rastogi, Mr. Parv Kaushik, Advocates for R-1.
Mr. Rohan Arora, Mr. Shiver Endlaw, Ms. Chandni
Anand, Advocates for R-2.
Mr. Devendra Prasad, Deputy Director (Law) CCI.
ORDER
28.11.2022: When the matter is taken up nobody appeared on behalf of the Appellant.
From the perusal of the order dated 15.09.2021 it appears that Mr. Jaydeep Gupta, Sr. Advocate appeared on behalf of the Appellant.
Further, from the perusal of the record it appears that the Appellant has lost interest and has not appeared for last four dates i.e. 01.12.2021, 11.02.2022, 20.05.2022 and 02.09.2022.
In view of the fact, the instant Appeal is dismissed for default.
[Justice Anant Bijay Singh] Member (Judicial) [Ms. Shreesha Merla] Member (Technical) R.N./Kam./