GURUSHARAN SHARMA, J. - (1.) THE sole opposite party filed title suit No. 127 of 1999 against the petitioners for perpetual injunction restraining them from receiving and in any way finalising any tender in pursuance of tender notice dated 10.9.1999.
(2.) TRIAL Court by order dated 27.4.2000 rejected prayer for interim injunction. Consequently, successful tenderers wee allotted the work in question. The petitioners thereafter on 1.7.2000 filed a petition for deciding the suit on preliminary issue under Order XIV, Rule 2 of the Code of Civil Procedure.
(3.) BY impugned order dated 21.7.200 trial Court rejected the said petition.;