CCI dismisses Meru’s ‘dominant position’ complaint against Uber
MRTP/ Competition Laws
The Competition Commission of India rejected Meru Travel Solutions’ (owner of Meru Cabs) complaint against Uber for holding a dominant position in the radio taxi market in Kolkata. The Commission determined that Uber did not have a dominant position in the relevant market, which included radio-taxi’s and local yellow taxis, and rejected market reports adduced on behalf of Meru claiming Uber’s majority share for lacking veracity. In its complaint Meru had alleged Uber to have undertaken predatory strategies that excluded companies from the radio-taxi market, allowing it to operate independent of competition. Meru’s allegations were predicated on Uber’s “unabated predatory pricing” and business model which forewent profits in favour of poaching drivers from other operators.
Tags : RADIO TAXI DOMINANT POSITION KOLKATA MERU UBER
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