SAMBUDDHA CHAKRABARTI, J. - (1.) Let the affidavit-of-service filed in court today be kept with the record.
(2.) Heard Mr. Sen, the learned senior counsel for the petitioner and Mr. Gupta, the learned advocate for the respondents nos. 1 to 3.
(3.) Mr. Sen submits that the petitioner shall file a supplementary affidavit annexing thereto certain documents. Let such affidavit be filed on the next date of hearing. However, the petitioner is directed to serve a copy of the supplementary affidavit upon the learned advocate for the provident funds authorities within two weeks.;