- (1.) This application is filed in connection with the appeal which is directed against an order dated May 21, 2018 passed in the writ application. The subject matter of challenge in the writ application was an order dated February 14, 2018 passed by the Recovery Officer, Employee's Provident Fund Organization, Regional Office, Howrah relating to outstanding certificate dues for Rs.1,88,845/- including cost charges of Rs.1400/- for the period from 04/1996 to 12/2013 under Section 14B of the Employees Provident Fund & Miscellaneous Provisions Act, 1952 from M/s. Goutam Cinema.
(2.) By virtue of the order impugned to this writ application, the learned Single judge directed the authorities to exchange affidavits. Interim relief was also granted in favour of the appellants/writ petitioners staying the execution of warrant against the appellant no.2 subject to depositing a share as apportioned and in respect of his liability to the tune of Rs.62,840/- together with Rs.325/- within 10 days from the date of passing the above order.
(3.) It is submitted by the learned Advocate appearing for the appellants/ applicants that while passing the impugned order, the learned Single judge decided the issue finally on its merit. It is also submitted by him that once the liability of appellants is paid the stay of execution of warrant was automatic. According to him, nothing remains to be decided by the authority.;