- (1.) This is an appeal under Section 55 of the Monopolies and Restrictive Trade Practices Act, 1969 (hereinafter referred to as the Act) against the order passed by the Monopolies and Restrictive Trade Practices Commission, New Delhi (hereinafter referred to as the Commission) , being a 'cease and desist' order dated 3/05/1991 under Section 37 (1 of the Act. The short facts leading to this appeal are as under.
(2.) On 10/02/1987, a notice of enquiry was issued suo motu by the Commission inter alia alleging that the appellant was indulging in the trade practice of resale price maintenance by not mentioning in its price lists that the prices lower than those prices may be charged. It amountedto restrictive trade practices within the meaning of Section 33 (l) (f) of the Act.
(3.) On 29/04/1987, an application was filed by the appellant for further and better particulars seeking directions from the Commission, requesting therein for a copy of the Preliminary Investigation Report.;