Arindam Sinha, J. - (1.) Re. CAN 1807 of 2018 This writ petition is taken up for hearing out of turn upon parties being present. Application being CAN 1807 of 2018 is also taken up for hearing treating on day's list.
(2.) Interim order dated 27th April, 2015 was made whereby petitioner was directed to pay amount of Rs.25 lakhs and respondents were restrained from taking any coercive steps till end of July, 2015. Affidavit direction was also given. Petitioners preferred appeal. By order dated 12th May, 2015 sum directed to be paid was modified to be reduced to Rs.18,55,268/-. Petitioner submits, payment was made. Mr. Kundu, learned advocate appears on behalf of P. F. Authority and confirms it was paid.
(3.) Mr. Majumder, learned advocate appearing on behalf of petitioner refers to order dated 13th February, 2018 passed by the authority directing Branch Manager to pay all sums in petitioner's bank account up to and not exceeding the amount in default being Rs.51, 61, 015/-. Mr. Kundu submits, interim order having been issued for a limited period and thereafter not extended, there should be no interference of order dated 13th February, 2018.;