- (1.) Being aggrieved by the order dated 27.09.2013 passed on their application under Article 226(3) of the Constitution of India, whereby their prayer for vacation or modification of interim restraint, earlier granted on 06.09.2013, had been rejected, the appellants (impleaded as respondent Nos.3 and 4 in the writ proceedings), are in appeal.
(2.) We have heard Dr. Prakash Chandra Jain, the learned counsel for the appellants.
(3.) For the order proposed to be passed, we do not consider it essential to issue formal notice.;