- (1.) IN these interlocutory applications, the applicants claimed to be the persons, in whose favour work order(s) has been issued and in the writ petition, the tender process, whereby, work order has been issued, has been challenged on several grounds.
(2.) ACCORDING to the applicants, they are interested persons and, as such, their presence in the writ petition [W.P.(C) No. 4991 of 2007] is necessary for complete adjudication of the controversies, involved in the writ petition, and in order to safeguard their interest. Mr. Mittal, learned counsel appearing on behalf of the petitioners, admits that the said applicants are the persons, in whose favour work order(s) have been issued in the tender process, which has been challenged in the writ petition and it has not been denied that the applicants are the interested persons.
(3.) CONSIDERING the above, all the above interlocutory applications are allowed and the applicants in the above interlocutory applications are permitted to be added as party respondents.;