MINISTRY OF TOURISM Vs. SPAN COMMUNICATIONS

JUDGEMENT

(1.) Order under section 26(2) of the Competition Act, 2002.

(2.) THE present reference has been filed under section 19(1) (b) of the Competition Act, 2002 ('the Act') by Ministry of Tourism ('the informant') against M/s. Span Communications ('the opposite party') alleging inter alia contravention of the various provisions of the Act.

(3.) THE reference has been filed by Ministry of Tourism which annually undertakes and launches centralized media campaigns globally in several leading international print, TV and online media under the brand line 'Incredible India' in key source markets across the world. The objective of these campaigns is stated to generate awareness about the tourism products and destinations of the country and to promote Incredible India as a preferred tourist destination in source markets overseas in a sustained manner and to augment tourist arrivals to the country increasing the share of India in world tourist arrivals.