Rakesh Tiwari, J. - (1.) The endorsement on the appeal dated 19th January, 2017 shows that leave was granted by the Court to file appeal without the certified copy of the impugned order.
(2.) It appears that the instant appeal has been preferred against an ad-interim order granting unconditional stay for two weeks restraining the Provident Fund Authorities from recovering the amount assessed from the petitioners. In the event the petitioners deposit 50% of the sum assessed by the respondent no. 3 with the learned Registrar General of this Court within two weeks, the said unconditional stay was directed to continue till the disposal of the writ petition.
(3.) In default, the respondents were given liberty to recover the amount assessed by the respondent no. 3, in accordance with law.;