Delhi High Court - Orders
Ulink Agritech Private Limited vs Competition Commission Of India & Ors on 20 March, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~76
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3386/2023
ULINK AGRITECH PRIVATE LIMITED ..... Petitioner
Through: Mr. Rajshekhar Rao, Senior Advocate
with Mr. Abir Roy, Mr. T Sundar
Ramanathan, Mr. Vivek Pandey, Mr.
Aman Shankar, Ms. Sukanya
Viswanathan & Mr. Harshil Wason,
Advocates.
versus
COMPETITION COMMISSION OF INDIA
& ORS. ..... Respondents
Through: Mr. Balbir Singh, Ld. ASG, Mr
Pankaj Seth, Ms. Aakanksha Kaul,
Mr. Aman Sahani, Ms Versha Singh,
Ms. Monica, Advocates [M:
9818131566] and Mr. Kuldeep, Joint
Director CCI
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 20.03.2023
1. This hearing has been done through hybrid mode.
2. The Petitioner- Ulink Agritech Pvt. Ltd., an agricultural technology startup providing various consultation services through online and offline platform, has filed the present petition challenging the inaction of the Competition Commission of India (CCI) in the information filed by Petitioner under Section 19, Competition Act, 2022 (hereinafter 'Act') on 27th January, 2023. The Petitioner is also aggrieved by the non-adjudication of the interim relief application filed under Section 33 of the Act.
3. The grievance of the Petitioner is that the Respondent Associations and their office bearers have passed resolutions to boycott the Petitioner Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:22.03.2023 15:04:09 which is severely prejudicing its businesses. The Petitioner has filed a complaint before the CCI seeking action to be taken in the matter, however, no action has been taken by the CCI till date. Accordingly, the prayer is for timely adjudication of the interim relief sought by the Petitioner before the CCI and for a cease-and-desist order.
4. Issue notice. Ms. Aakanksha Kaul, ld. Counsel accepts notice for CCI.
5. Let notice be issued to the remaining Respondents as well.
6. Let a status report be filed by Respondent No.1 on two aspects, firstly, in respect of the Petitioner's complaint and, secondly, in respect of the appointment of the Chairman of the CCI at least two weeks before the next date of hearing.
7. List on 7th July, 2023.
PRATHIBA M. SINGH, J.
MARCH 20, 2023 dj/sk Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:22.03.2023 15:04:09