KULPREET KAUR, SOLE PROP. GOVIND TRAVELS Vs. UOI

JUDGEMENT

(1.) ISSUE notice. Mr. A.K. Bhardwaj, Advocate accepts notice. With consent of counsels for parties, the matter was heard finally, for disposal.

(2.) THE petitioner is aggrieved by an order dated 25.03.2009 so far as it determines that its further business relationship with the firm, M/s. Govind Travels is banned for a period of two years in the date of the letter.

(3.) THE petitioner alleges to having written further letter on 19.09.2008 after issuing the notice of termination, after which the respondents wrote back stating that approval for release of pending bills and security deposit was being processed. Whilst the matter stood thus, the respondents issued the impugned order, in the following terms :