M/S NEXTENDERS (INDIA) PRIVATE LIMITED Vs. MINISTRY OF COMMUNICATION AND INFORMATION TECHNOLOGY & OTHERS

JUDGEMENT

(1.) The present information has been filed under section 19(1)(a) of the Competition Act, 2002 ("the Act?) by M/s NexTenders (India) Private Limited ("the informant?) against Ministry of Communication and Information Technology ("the opposite party No.1?), Ministry of Commerce ("the opposite party No.2?), National Informatics Centre ("the opposite party No.3?/ NIC), National Informatics Services Inc. ("the opposite party No.4?/ NICSI), M/s ITI Limited ("the opposite party No.5?/ ITI) and M/s Karnataka State Electronics Development Corporation Ltd ("the opposite party No. 6?/ KEONICS) alleging inter alia contravention of the provisions of sections 4 of the Act.

(2.) Factual matrix, as culled out from the information and the documents filed therewith, may be briefly noted.

(3.) The informant is a company incorporated under the Companies Act, 1956 with its registered office at Mumbai. It is stated to be engaged in the business of providing application software solutions and services, particularly to the agencies of the Government of India, State Governments, UTs, PSUs, semi -government agencies etc.