EXCEL SPORTS Vs. SPORTS AUTHORITY OF TELANGANA STATE

JUDGEMENT

(1.) These two writ petitions are filed seeking following reliefs:

(2.) Heard, Sri Prasad Rao Vemulapalli, learned counsel for the petitioner, learned Assistant Government Pleader representing learned Advocate General Office, appearing on behalf of respondent Nos.1 and 2, Sri J. Ashvini Kumar, learned counsel appearing for respondent No.3, Sri L. Ravichander, learned Senior Counsel appearing on behalf of Sri T. Chaitanya Kumar, learned counsel for respondent No.4.

(3.) Brief Facts of the case are: The petitioner submits that the petitioner firm is a proprietary concern and conducting a business of manufacturing and supply of sports goods, sports kits, hosiery connected therewith for the last more than 20 years. The petitioner firm was registered with Department of Industries and Commerce, Government of Karnataka bearing No.AC-1629 dtd. 16/10/2000. Respondent No.2 called for tenders on behalf of respondent No.1 on 14/7/2022 through NIT No.1/DE/SATS/2022-23 and the same was published in Eenadu, Hindu and Siasat newspapers on 15/7/2022 for procurement of Sports kits vide tender ID No.337445 which is extracted here under: <IMG>JUDGEMENT_90_LAWS(TLNG)4_2023_1.jpg</IMG>