R.K. Merathia, J. - (1.) HEARD .
(2.) BOTH these writ petitions were taken up together and are being disposed of by this common order. It is submitted by Mr. Rajiv Anand, learned Counsel for the petitioners, that petitioners had paid the provident fund dues, though there was some delay and accordingly they paid interest and penalty too but could not show this thing to the concerned authority as the practices sent were not received due to change/mistake in address.
(3.) MRS . Jha, appearing for the respondents, submitted that several notices were sent on the addresses given by the petitioners t even then petitioners avoided to appear.;