- (1.) An application has been filed on behalf of the Regional Provident Fund Commissioner, West Bengal, Andaman & Nicobar Island for modification of the orders passed by this Court on 8th October, 1993 and 13th October, 1993.
(2.) During the course of hearing of the said application, the writ application itself was also taken up for consideration.
(3.) The writ application is directed against certain steps, including filing of criminal cases, taken by the respondents against the writ petitioners on account of default committed by the petitioner company in making payment of its Provident Fund dues.;