Delhi High Court
Mahindra & Mahindra Ltd. vs Cci And Anr. on 10 April, 2019
IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 11.12.2018
Pronounced on: 10.04.2019
+ W.P.(C) 6610/2014
MAHINDRA & MAHINDRA LTD. ..... Petitioner
versus
COMPETITION COMMISSION OF INDIA & ANR. .... Respondents
+ W.P.(C) 6634/2014, CM APPL. 20409/2014
TATA MOTORS LIMITED & ANR ..... Petitioners
versus
COMPETITION COMMISSION OF INDIA ..... Respondent
+ W.P.(C) 7087/2014, CM APPL. 16614/2014, CM APPL. 39827/2018
GENERAL MOTORS INDIA PRIVATE LIMITED ..... Petitioner
versus
COMPETITION COMMISSION OF INDIA & ORS .... Respondents
+ W.P.(C) 7121/2014, CM APPL. 16680/2014, CM APPL. 31959/2018
MERCEDES BENZ INDIA PVT LTD. ..... Petitioner
versus
THE COMPETITION COMMISSION OF INDIA ..... Respondent
+ W.P.(C) 7186/2014, CM APPL. 16889/2014
SUPER CASSETTES INDUSTRIES PVT. LTD ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
+ W.P.(C) 7306/2014, CM APPL. 17096/2014
SKODA AUTO INDIA PVT. LTD. ..... Petitioner
versus
UNION OF INDIA & ANR. ..... Respondents
+ W.P.(C) 7321/2014, CM APPL. 17118/2014
HONDA CARS INDIA LTD ..... Petitioner
versus
UNION OF INDIA & ANR. ..... Respondents
+ W.P.(C) 7327/2014, CM APPL. 17125/2014
VOLKSWAGEN INDIA PVT. LTD. ..... Petitioner
versus
UNION OF INDIA & ANR. ..... Respondents
+ W.P.(C) 7334/2014, CM APPL. 17158/2014
HINDUSTAN MOTORS LIMITED ..... Petitioner
versus
COMPETITION COMMISSION OF INDIA & ANR. ..... Respondents
+ W.P.(C) 7417/2014, CM APPL. 17608/2014
FIAT INDIA AUTOMOBILES LTD. ..... Petitioner
versus
UNION OF INDIA & ANR ..... Respondents
+ W.P.(C) 7638/2014
BMW INDIA PVT LTD. ..... Petitioner
versus
THE COMPETITION COMMISSION OF INDIA & ANR...... Respondents
Present: Mr. Arvind K. Nigam, Sr. Advocate with Mr. Sameer Gandhi,
Mr. Mikhil Sharda, Mr. Mehtaab Singh Sandhu & Mr. Pratishth
Kaushal, Advs. for TATA Motors.
Mr. Abhishek Manu Singhvi, Sr. Advocate with Mr. Arvind. K. Nigam,
Sr. Advocate, Ms. Ruby Singh Ahuja, Mr. Shravan Sahny, Ms. Ashwati,
Mr. Nakul Gandhi, Ms. Hemangini, Ms. Krithika Ramesh & Mr. Nitin
Nair, Advs. for TATA Motors.
Mr. Amit Sibal, Sr. Advocate with Mr. Aakash Bajaj, Mr. Sanjeev
Kapoor, Mr. Vinay Tripathi & Mr. Ambar Bhushan, Advocates, for
Mahindra Electric Mobility Ltd. & M&M Ltd.
Mr. Sanjay Jain, Sr. Advocate with Mr. Vaibhav Gaggar, Ms. Neha
Mishra, Ms. Aayushi Sharma, Mr. Vidur Mohan, Mr. Adarsh Chamoli,
Ms. Niti Richhariya, Mr. Soham Goswami, Mr. Uvraj Sharma, Advs. for
Respondent/CCI.
Mr. V. Lakshmikumaran, Mr. Aditya Bhattcharya & Ms. Aishwarya
Dubey, Advs. for Honda Motors.
Mr. Neeraj Kishan Kaul, Sr. Advocate, Mr. Arun Kathpalia, Sr.
Advocate. with Mr. Akshat Kulshrestha, Ms. Rajshree Sharma, Ms.
Bani Brar & Mr. Siddharth Nath, Advs. for Mercedes Benz.
Mr. Abhishek Malhotra & Mr. Karan Kapoor, Advs. for Hindustan
Motors.
Mr. Neel Mason, Ms. Sanyukta Banerjie & Mr. Vishesh Kumar, Advs.
for Super Cassettes Industries Pvt. Ltd.
Mr. Anand S. Pathak, Mr. Amit K, Mishra, Mr. Akshat Hansaria, Mr.
Avinash Amarnath, Mr. Pavan Bhushan, Sh. Abhinav Meena & Mr.
Ujwala Uppalusi, Advs. for General Motors.
Ms. Pranaya Goyal, Mr. Nikhil Ranjan, Ms. Pratyushi Mehta, Advs. for
Fiat India Automobiles.
Mr. Ravi Prakash, Mr. Varun Pathak & Mr. Farmanali, Advs. in
W.P.(C) 6634/2014.
Mr. Diwakar Maheshwari, Mr. Shreyas Edupuganti, Advs for BMW
India.
Mr. Gaurang Kanth, Advocate. with Mr. Aman Singh Bakshi, Advs. for
UOI.
Mr. Bhagvan Swarup Shukla, CGSC with Mr. Kamaldeep & Mr.
Shravan Kumar Shukla, Advs. for UOI.
Mr. Ashim Sood, CGSC with Ms. Rhythm. B., Advocate, for
Respondent No.1 in W.P.(C) 7321/2014.
Ms. Monika Arora with Sh. Harsh Ahuja, Advocates, for UOI, in
W.P.(C) 7306/2014.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PRATEEK JALAN
MR. JUSTICE S. RAVINDRA BHAT
%
1. The writ petitions are partly allowed in the above terms. There shall be no
order on costs.
2. For detailed judgment, the decision dated 10.04.2019 in W.P.(C) 11467/2018
may be referred to.
S. RAVINDRA BHAT
(JUDGE)
PRATEEK JALAN
(JUDGE)
APRIL 10, 2019
