Dr. Sambuddha Chakrabarti, J. - (1.) Let the Affidavit of service filed in Court today be kept with the record.
(2.) Heard Mr. Kundu, the learned Senior Counsel for the petitioners and Ms. Banerjee, the learned advocate for the Provident Fund authority.
(3.) The short and the only point involved in the present writ petition is with regard to the power of the Employees Provident Fund Appellate Tribunal, New Delhi to direct depositing a certain amount as a pre-condition for the grant of a stay.;