VH SECURITIES LIMITED Vs. TELECOMMUNICATIONS CONSULTANTS INDIA LIMITED

JUDGEMENT

(1.) The instant petition is for the following reliefs:-

(2.) The petitioner seeks for setting aside the communication dtd. 20/9/2021, issued by the respondent, whereby, the petitioner has been declared ineligible to participate in any tender from the respondent for a period of three years.

(3.) However, it is noted that the said period of three years has expired, therefore, the order of debarment has already lived its life.