ADLABS LTD. Vs RAJASTHAN PATRIKA P.LTD.
Bench: R.V. RAVEENDRAN,D.K. JAIN, , ,
Case number: C.A. No.-004209-004209 / 2008
Diary number: 17619 / 2008
Advocates: E. C. AGRAWALA Vs
V. K. SIDHARTHAN
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4209 OF 2008
Adlabs Ltd. ………. Appellant
Vs.
Rajasthan Patrika P. Ltd. ………….. Respondent
O R D E R
This appeal is by a complainant before the Monopolies and
Restrictive Trade Practices Commission, aggrieved by non-grant of interim-
relief. The appellant is a Radio Broadcaster. It wanted its advertisement to be
published in the respondent’s newspaper. The respondent refused to publish
appellant’s advertisement. The appellant therefore approached the
Commission alleging that respondent’s refusal amounted to a restrictive
trade practice which resulted in loss to the appellant. The appellant also
sought an interim direction to the respondent under section 12A of
Monopolies and Restrictive Trade Practices Act, 1969 (‘Act’ for short) to
publish its advertisements.
: 2 :
2. The Commission considered the interim prayer and rejected the
same by the impugned order dated 25.4.2008. On the facts and circumstances,
it was not inclined to grant the interim order sought.
3. We find that this is not a fit case for interference with the discretion
exercised by the Commission in refusing interim direction. Granting the
interim relief sought would virtually amount to allowing the complaint even
before the matter is considered on merits. No irreparable injury or loss is
made out on account of the refusal.
4. The appeal is therefore dismissed. We however request the
Commission to dispose of the matter expeditiously as it raises an important
issue and decision thereon may have a bearing on similar questions that may
arise in future.
……………………………………………….J [R. V. Raveendran]
……………………………………………….J [D. K. Jain]
New Delhi; November 17, 2008.