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NCLAT Upholds CCI Order on Adani Gas for Abuse of Dominant Position - (11 Mar 2020)

MRTP/ COMPETITION LAWS

National Company Law Appellate Tribunal has upheld the Competition Commission of India’s order holding Adani Gas Ltd. guilty of abuse of dominant position while supplying piped natural gas to the industrial customers in Faridabad.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   COMPETITION COMMISSION OF INDIA   ADANI GAS  

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