- (1.)Interpretation of Section 36-A of the Monopolies and Restrictive Trade Practices Act, 1969 ('the M.R.T.P. Act') is in question in this batch of appeals which arise out of the judgments and orders passed by the Monopolies and Restrictive Trade Practices Commission ('the Commission'), New Delhi whereby and where under advertisements issued by the appellant herein announcing a contest was held to be an unfair trade practice within the meaning thereof.
(2.)The fact of the matter is being noted from Civil Appeal No. 891 of 1993 Colgate Palmolive (India) Ltd. v. Monopolies and Restrictive Trade Practices Commission and others.
(3.)The appellant had inserted an advertisement in several newspapers in September, 1984 announcing a contest known as "Colegate Trigard Family Good Habits Contest". 'Trigard's is the name of tooth brush manufactured by the appellant. By reason of the said advertisement, a contest apparently for the purpose of educating the families for inculcating good habit of taking care of dental health was announced.