Section 10(2) in The Competition Commission of India (General) Regulations, 2009
(2)The information or reference referred to in sub-regulation (1) shall contain.-(a)a statement of facts;(b)details of the alleged contraventions of the Act together with a list enlisting all documents, affidavits and evidence, as the case may be, in support of each of the alleged contraventions;(c)a succinct narrative in support of the alleged contraventions;(d)relief sought, if any;(da)[ Details of litigation or dispute pending between the informant and parties before any court, tribunal, statutory authority or arbitrator in respect of the subject matter of information;] [Inserted by Notification No. L-3(2)/Regln-Gen. (Amdt.)/2019/CCI, dated 20.11.2019.](e)such other particulars as may be required by the Commission.
