NCLAT: Ola Has Not Abused Its Dominant Position, Not Used Predatory Pricing - (18 Jan 2022)
MRTP/ COMPETITION LAWS
National Company Law Appellate Tribunal has refused to set aside the order passed by the Competition Commission of India in 2017 and held that Ola has not abused its dominant position and that it has not entered into anti-Competitive agreements with their drivers, in violation of the provisions of the Competition Act, 2002.
Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL OLA PREDATORY PRICING
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