CCI dismisses complaint against DLF
MRTP/ Competition Laws
The Competition Commission of India dismissed a complaint against DLF Universal Limited, a real estate company of national renown, for abusing its dominant position in the market. The Informant had averred that DLF was dominant in Gurgaon, Haryana, having received over half of all realty project licences issued between 1981 and 1990; and it owned nearly 15.23 million square feet of office space and 143 million square feet of land in Gurgaon. Relying on the Director General’s investigation, Commission held DLF to hold only 8.9 per cent of the market share, and it was between the 3rd and 5th largest developer of commercial real estate in the region. Coupled with the abundant choice buyers had, DLF was determined to not be in a position to “influence the conditions of competition in the relevant market”.
Tags : DOMINANT POSITION REAL ESTATE GURGAON DLF
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