Delhi High Court - Orders
Grasim Industries Ltd vs Competition Commission Of India on 7 March, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6329/2021 and CM APPL. 20115/2021
GRASIM INDUSTRIES LTD ..... Petitioner
Through: Mr. C Aryama Sundaram, Sr.
Advocate with Mr. Somasekhar
Sundaresan, Ms. Nisha Kaur Uberoi,
Mr. Gautam Chawla, Mr. Sarthak
Pande & Mr. Abhishek Gupta,
Advocates.
versus
COMPETITION COMMISSION OF INDIA ..... Respondent
Through: Mr. Manu Chaturvedi and Ms.
Aakriti Singh, Advs. for R-1. (M:
9315827955)
Mr. M.M Sharma, Adv. for R-2.
(9958821720)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 07.03.2023
1. This hearing has been done through hybrid mode.
2. The present petition has been filed by the Petitioner- Grasim Industries Ltd. seeking the quashing of the impugned order dated 3rd June, 2021 issued by the Respondent- Competition Commission of India (hereinafter 'the Commission') and setting aside of all the consequent proceedings. The impugned order was passed by the Commission under Section 42 of the Competition Act, 2002, due to the alleged non-compliance by the Petitioner of order dated 16th March, 2020 by which the Commission held that the Petitioner was abusing its dominant position and violating Section 4(2)(a)(ii) Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:10.03.2023 16:27:28 and 4(2)(d) of the Competition Act, 2002 (hereinafter 'the Act').
3. Today, the Counsels for the parties have handed over the order dated 28th February, 2023 passed by the National Company Law Appellate Tribunal (NCLAT). The relevant extract of the said order is extracted as under:
".....List these Appeals along with I.A. No. 1121 of 2021 'For Hearing' on 24th April, 2023.
4. The Court has perused the order dated 28th February, 2023 by which the interim application i.e., I.A. 1121 of 2021 has been adjourned to 24th April, 2023 for hearing. Considering the directions given by the CCI against the Petitioner, let all pending applications including application bearing no. I.A. 1121 of 2021, be pressed before the NCLAT on the next date, so that NCLAT can consider the matter for interim relief in respect of the directions given in paragraph 124 of the order passed by the Commission.
5. List this matter for hearing on 6th September, 2023.
PRATHIBA M. SINGH, J MARCH 7, 2023 dk/am Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:10.03.2023 16:27:28