- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) Although it appears to us that the order passed by the learned trial Judge was not couched in such a manner for which it can be inferred that it is a consent order, but it appears to us that after considering the facts andcircumstances of the case and presumably after keeping in view the provision of Section 14-B of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952, the learned trial Judge passed the order for making payment of arrear dues in instalments with a direction that no interest or damages should be charged.;