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Delhi HC Sets Aside Order Restraining E-Commerce Platforms from Selling Amway & Other DSE’s Products - (03 Feb 2020)

MRTP/ COMPETITION LAWS

Delhi High Court has overruled the judgment by a single-Judge of the High Court, whereby Amazon was injuncted from selling the goods of Amway, in terms of the Model Framework for Guidelines on Direct Selling (DSGs), dated October 26, 2016, issued by the Department of Consumer Affairs. The Court has held that products of 'Direct Selling Entities' (DSE) such as Amway, Oriflamme, etc. may be offered for sale on e-commerce platforms, as the Direct Selling Guidelines are merely advisory.

Tags : DELHI HIGH COURT   RESTRAIN ON E-COMMERCE PLATFORMS  

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