The facts leading to the present appeal in a nutshell are as under: That the appellant herein – Haryana Tourism Limited (for short, ‘Corporation’) invited tenders/quotations for the supply of ... Aerated Cold Drinks at its Tourist Complexes for the period 15.05.2001 to 14.05.2002. The tender submitted by the respondent herein was accepted by the Corporation. As per the agreement, the respondent-company was supposed to pay a sum of Rs. 20 lakhs on account of Brand Promotion which was required to be spent as per mutual agreement between the parties.