The case involves an independent legal practitioner who filed an Information, urging the Competition Commission of India (CCI) to initiate an inquiry under Section 26(2) of the Competition Act, 2002 ... to investigate alleged anti- competitive conduct by Ola and Uber. The focus was on price-fixing and resale price maintenance through algorithmic pricing on mobile apps. Competition Commission of India dismissed the claims, upheld by NCLAT, which questioned the Informant’s standing. The case has been closed.