RAKESH TIWARI,J. - (1.) On the prayer of learned counsel for the appellants, the matter has been listed under the heading "To Be Mentioned" for recall/reconsideration of the order and judgment dated 08/06/2017 on the ground that the learned counsel could not appear due to cease work by Advocates and he was prevented from appearing in Court. He prays for an opportunity to be heard in the circumstance for necessary and appropriate order.
(2.) This appeal challenges the order and judgment dated 23rd November, 2016, passed by the Writ Court in W.P. No. 22477(W) of 2016 (M/s. Sabita Enterprise and Anr. v. Regional Provident Fund Commissioner-I, West Bengal and Anr.).
(3.) The Court was moved by the aforesaid writ petition upon notice to the respondents praying for a Writ in the nature of Mandamus commanding the respondents, their servants, agents and/or assigns to revoke the order or the orders dated 28th May, 2015 and 1st August, 2016, appended as Annexures P-2 and P-4 to the writ petition respectively and for refraining them from taking any step of further step from giving any effect to the aforesaid orders.;