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Delhi HC: Interested Parties can Join CCI Proceedings to Advance Public Interest - (09 Sep 2026)

MRTP/ COMPETITION LAWS

Delhi High Court held that a person, association or enterprise with sufficient interest may participate in CCI proceedings if it assists the Commission and advances public interest. It upheld BAI’s participation in the cement cartelisation case challenged by UltraTech Cement.

Tags : PUBLIC INTEREST; INTERESTED PARTIES; ULTRATECH CEMENT  

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