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Guj. HC: CCI’s Investigation Order Doesn’t Affect Rights and Liability of Party - (04 Apr 2023)

MRTP/ COMPETITION LAWS

Gujarat High Court while dismissing petition filed by J.K. Paper Ltd. challenging an investigation order by Competition Commission of India (CCI) observed that order merely directs an investigation to examine allegations and does not effects the rights and liabilities of the petitioner.

Tags : GUJARAT HIGH COURT   COMPETITION COMMISSION OF INDIA   INVESTIGATION ORDER  

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