- (1.) The appellants seek interference with the judgment and order dated 28.1.2013 passed in S.B.Civil Writ Petition No.15997/2012 whereby, his challenge to the decision of the respondent-Nigam in awarding a part of the work for supply of Hi-chrome GM Balls (for short, hereinafter also referred to as 'Balls') to the respondent No.3 in a process initiated vide NIT No.TN-104/2012 has been rejected.
(2.) We have heard Mr.S.S.Hora, learned counsel for the appellants and Mr.R.K.Agarwal, Senior Advocate assisted by Ms.Sunita Pareek for the respondent-Nigam.
(3.) For the order proposed to be passed, we do not consider it necessary to issue formal notice to the respondent No.3.;