- (1.)This common order shall govern the disposal of the informations filed in Case. Nos. 05, 07, 37 and 44 of 2013 as similar issues are involved in these cases. Facts
(2.)Facts, as stated in the informations, may be briefly noticed. Case No. 05 of 2013
(3.)The information in Case No. 05 of 2013 has been filed under section 19(1)(a) of the Competition Act, 2002 ('the Act') by M/s Madhya Pradesh Power Generating Company Limited against M/s South Eastern Coalfields Ltd. ('the opposite party No. 1'/SECL) and M/s Coal India Ltd. ('the opposite party No. 2'/ CIL) alleging inter alia contravention of the provisions of sections 4 of the Act.