CCI inundated by real estate complaints
MRTP/ Competition Laws
The Competition Commission of India has over the past few months been inundated by disputes between individuals masquerading as competition concerns. In the latest iteration, it received a complaint from the buyer aggrieved by delayed grant of possession of his flat, unhelpful conduct of the property developer and one-sided ‘discriminatory’ contract terms. The Commission concluded that the complainant had not made out a case of contravention of Section 4 of the Competition Act; besides, in a similar case the previous year the Commission had ruled the property builder to not be dominant in the relevant market in Pune.
Tags : REAL ESTATE DOMINANT INDIVIDUAL DISPUTE
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