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Rai Bahadur Narain Singh Sugar Mills Ltd. v. Wal Chand Nagar Industries Ltd.
Competition Appellate Tribunal
Jan 12, 2016
1. Both parties submit that the matter has been settled and that they require 3 weeks' time to file the compromise recording the terms of settlement.
2. Hence the matter is referred back to the Hon'ble Tribunal for further consideration. To be listed on 03.02.2016.
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