(1.) This is an application filed by one Mr.Pradeep Gupta, an ex- employee of M/s. A.V. Engineering Pvt. Ltd. seeking modification of the order dated 07.04.2016 passed by this Court. Under the said order, this Court had directed that the amount realised by the respondent no.1 from the petitioner by way of attachment be not disbursed without further orders of the Court in this regard.
(2.) It has been averred in the application that the applicant is an ex- employee of M/s. A.V. Engineering Pvt. Ltd. and had served the said organisation for almost 17 years, but he is yet to receive his complete provident fund dues. The applicant has prayed that the amount due to him towards his provident fund dues be released in his favour along with the applicable interest, from the amount of Rs.18,28,737/- recovered by the respondent no.1 from the petitioner during the pendency of the present petition, as the respondent no.1 is not releasing the same because of the order passed by this Court on 07.04.2016 prohibiting it from releasing the said amount to the employees.
(3.) On 12.07.2019 this Court had, after hearing the learned counsel for the parties, modified the order dated 07.04.2016 by directing the respondent no.1 to consider the applicant's prayers and pass appropriate orders in respect of his provident fund dues. Pursuant thereto, the said respondent has filed an affidavit stating that the applicant is entitled to receive a sum of Rs.1,04,980/- along with interest of Rs.1,14,592/- from M/s. A.V. Engineering Pvt. Ltd. as his provident fund dues.