SAMBUDDHA CHAKRABARTI, J. - (1.) Heard the learned advocates for the parties.
(2.) The petitioner No. 1 is facing two orders for assessment of the dues payable by the establishment to the Provident Fund authorities. The petitioners are not disputing the orders passed by the Provident Fund authorities or the quantification of the sum payable by them to the respondents.
(3.) The prayer of Mr. Majumder, the learned advocate for the petitioner is innocuous. He merely prays for instalments for liquidating the dues payable by the petitioner No. 1 establishment.;