SAMBUDDHA CHAKRABARTI, J. - (1.) Let the affidavit of service filed in Court today be kept with the record.
(2.) Heard Mr. Mishra, the learned advocate for the applicants/petitioners. The learned advocate for the provident fund authorities have not called on to make any submission.
(3.) By order dated March 24, 2017 I disposed of the writ petition by directing the provident fund authorities to lift the order of bank attachment if the petitioners paid a sum of Rs. 12 lacs to the provident fund authorities in liquidation of the part of the amount payable by them. It was further directed that the petitioners shall have to undertake to the provident fund authorities to maintain in the banks at least the balance amount of the dues claimed by the provident fund authorities by the orders impugned.;