- (1.) THE present information has been filed by Shri Amitabh ('the Informant') under section 19(1)(a) of the Competition Act, 2002 ('the Act') against M/s. KENT RO Systems ('the Opposite Party'/OP/KENT RO), alleging, inter alia, contravention of the provisions of section 4 of the Act.
(2.) FACTS , as gathered from the information, may be briefly noted:
(3.) THE Informant has described himself in the information as a law abiding citizen, an advocate by profession and one of the many customers who have suffered the alleged anti -competitive practices of the Opposite Party as detailed in the information hereinafter. Based upon the claims made by KENT RO on its website and newspaper reports, it is averred in the information that the Opposite Party is a pioneer in bringing the revolutionary Reverse Osmosis (RO) technology to India. The Opposite Party is stated to have started its operations from Noida in the year 1999. It is also certified to be an ISO 9001:2008 company. It has two manufacturing units at Roorkee in Uttarakhand, each equipped with a capacity to roll out 500,000 water purifiers. Another manufacturing unit is stated to be under construction in Noida, with an investment of Rs. 100 crores.;