SANJEEV SACHDEVA,J. - (1.) The petitioner impugns the directions of the respondent in banning the petitioner for a period of three years from entering into any business dealings with the respondent-Sports Authority of India and all its Regional Centres/Sub-Centres/Academic Institutions/SAG/SYC Centres etc. under the administrative control of Sports Authority of India.
(2.) The petitioner is aggrieved by the banning order as well as the period of three years for which the petitioner has been banned.
(3.) It would be necessary at this stage to examine certain facts of the case. The respondent-Sports Authority of India issued Notice Inviting Tender on 24.01.2014 for supply of sports goods inter-alia 20 Billiard and Snooker tables and accessories. The condition of the tender was with regard to the domestic goods or goods of foreign origin located in India, the required delivery period was immediate i.e. within four days from the date of issuance of contract.;