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Competition Commission Of India vs Forech India Limited on 28 January, 2021

Bench: L. Nageswara Rao, S. Abdul Nazeer, Indu Malhotra

                                                        1


                                     IN THE SUPREME COURT OF INDIA
                                      CIVIL ORIGINAL JURISDICTION


                               TRANSFER PETITION (C) NOS.1268-1270/2020


             COMPETITION COMMISSION OF INDIA & ANR.                         Petitioner(s)

                                                      VERSUS

                MRF LIMITED                                             Respondent(s)


                                                    O R D E R

No ground for transfer is made out. The transfer petitions are, accordingly, dismissed.

Pending application(s), if any, shall stand disposed of.

However, question of law is kept open.

....................J (L.NAGESWARA RAO) ....................J (S.ABDUL NAZEER) ....................J (INDU MALHOTRA) NEW DELHI;

28th January, 2021 Digitally signed by BALA PARVATHI Date: 2021.01.30 12:28:01 IST Reason:  2 ITEM NO.6 Court 8 (Video Conferencing) SECTION XIV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C) No(s).9018-9019/2020 (Arising out of impugned final judgment and order dated 22-01-2020 in LPA No.97/2017 22-01-2020 in CM No.4840/2017 passed by the High Court Of Delhi At New Delhi) COMPETITION COMMISSION OF INDIA & ANR. Petitioner(s) VERSUS FORECH INDIA LIMITED Respondent(s) (With exemption from filing affidavit, permission to file additional documents/facts/annexures) WITH T.P.(C) Nos.1268-1270/2020 (XVI-A) Date : 28-01-2021 These matters were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MS. JUSTICE INDU MALHOTRA For Petitioner(s) Sh. Tushar Mehta LD SG Sh. Balaji Subramanian Adv, Ms. Ishani Banerjee Adv. Sh. Sarthan Chiller Adv. Mr. Vikrant Narayan Vasudeva, AOR For Respondent(s) Mr. Aditya Narain, Adv Mr. Arnav Narain, AOR Mr. Mishra Raj Shekhar, Adv Mr. Amar Dave,Adv.

Mr. Krishnan Venugopal, Sr. Adv. Mr. Rahul Goel, Adv.

Ms. Anu Monga, Adv.

Mr. M P Srivignesh, Adv. Ms. Saudamini Sharma, Adv. Mr. Jose Abraham, AOR Mr. Dheeraj Nair, AOR Ms. Ela Bali Adv.

Mr. Parth Sehan Adv.

Ms. Tamoghna Goswami Adv.

UPON hearing the counsel the Court made the following O R D E R SLP(C) No(s).9018-9019/2020:

We are not inclined to interfere with the order passed by the High Court. The Special Leave Petition is dismissed. Pending application(s), if any, shall stand disposed of.

However, the question of law is kept open. T.P.(C) Nos.1268-1270/2020:

The transfer petitions are dismissed in terms of the signed order. Pending application(s), if any, shall stand disposed of.

(B.Parvathi) (Anand Prakash) Court Master Court Master (Signed order is placed on the file)