EVEREST ENTERPRISES Vs. AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) Heard Mr. Joshi, learned counsel for the petitioner and Mr. Padiyar, learned counsel for the respondents.

(2.) Rule. By consent heard forthwith.

(3.) By this petition, the petitioner challenges order dated 16/11/2012 passed by the Respondent no.3, by which the petitioner has been debarred from participating in all tenders floated by the Airport Authority of India, for a period of three years from the date of issuance of the letter for the reasons stated therein.