In view of the threat of Coronavirus /COVID-19 pandemic, the Commission has already adjourned the matters listed for hearing until 31-03-2020.

Considering various constraints being faced,  following shall remain suspended until 31-03-2020:

  • All filings in relation to Sections 3 &4 of Competition Act
  • Notifications in relation to combination under Sections 6 & 20 of the Act
  • Other filings, submissions and proceedings under the Act and regulations made thereunder, including those before Director-General,
  • Pre filing consultations

Competition Commission of India

[Press Release dt. 23-03-2020]

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