- (1.) We have heard the counsel for the parties at length.
(2.) We are not inclined to pass any interim order in favour of the petitioners. The reasons for the same would be clear from what is stated below.
(3.) This writ petition has been filed in respect of a tender which was invited by National Thermal Power Corporation (Respondent No. 2) for the supply and installation of 11 Steam Turbine Generator (STG) Packages for its various Super Thermal Power Projects.;