Sunita Agarwal, J. - (1.) Heard Sri Ankit Saran, learned counsel for the petitioners and Sri Sachindra Upadhyay, learned counsel for the respondent no. 2.
(2.) The present writ petition is directed against the interim order dated 7.2018 passed by the Employees Provident Fund Appellate Tribunal through its Presiding Officer, Udyog Nagar, Kanpur.
(3.) By means of the order impugned, the respondent no. 1 has directed the petitioners to deposit the amount of interest imposed under Section 7Q of the Employees' Provident FundsMiscellaneous Provisions Act, 1952 (In short as "the Act") within a period of three weeks from the date of the order, to maintain appeal against the order under Section 14-B read with Section 7Q of the Act. ;