Cannot interfere in free choice of buyer: CCI
MRTP/ Competition Laws
The Competition Commission of India dismissed a complaint against a defence procuring department for ‘bid-rigging’, stating that the Commission “does not interfere into exercise of free choice by a buyer, unless that choice is resulting into anti-competitive effects.”
The complainant in the instant case, a furniture dealer, claimed it was registered as a Class C contractor with CE (Navy) at Vishakhapatnam. It alleged irregularities by the defence department in tender floating procedures: improper notice, restricting eligible bidders and colluding with a select group of bidders.
The Commission was dismissive of the complaint given the lack of evidence that either of the parties to have been favoured in the bidding process was in a dominant position. The dearth of evidence against the actions of the Military Engineer Services led to terming the information provided as “very general” and allegations against defence establishments indulging in bid rigging were unsubstantiated.
The Commission concluded by reiterating that in instances where a few suppliers were chosen or shortlisted over others, the practice could not be claimed to be anti-competitive. In fact, interfering in the process of choosing seller would be tantamount to interfering with the free choice of the buyer.
Tags : DEFENCE PROCUREMENT FURNITURE SUPPLIER BID-RIGGING
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