New India Assurance Company Limited v. Competition Commission Of India

IA No. 216 of 2015

1. Issue notice.

2. Shri Rajshekhar Rao, learned counsel for the respondent accepts notice. Reply, if any, be filed within two weeks.

3. Put up on 21 March 2016.

4. The reply should be filed at least four days before the next date. If the respondent wants to file any document to counter the report sought to be produced by the appellant, then the same shall also be filed along with the reply.