Arindam Sinha, J. - (1.) Mr. Ghosh, learned advocate appears on behalf of petitioners and files two supplementary affidavits on leave granted.
(2.) He submits, challenge to act of Provident Fund Authority, as informed by his clients' banker, is subject matter of this writ petition. He refers to letter dated 19th July, 2018 from Karnataka Bank Limited to his client whereby information given was, bank had attachment/demand from Provident Fund Authority under section 8-F of Employees' Provident Funds and Miscellaneous Provisions Act, 1952 for amount of Rs.7402519/-. Mr. Ghosh submits, against this demand appeal was preferred under section 7-I of the Act. Appellate Authority exercised discretion to direct his clients to deposit 20 per cent of amount due which his client has duly deposited as would appear from letter dated 5th September, 2018 enclosing demand draft for Rs.1480504/-. He submits, after this the Authority could not have proceeded to attach his clients' bank account. The letter is handed back to Mr. Ghosh.
(3.) Ms. Bhattacharya, learned advocate appears on behalf of the Authority and submits, petitioners cannot approach this Court for relief without approaching Appellate Authority before whom their appeal is pending.;