(1.) This Court has examined the chart which has been furnished by the appellant indicating the payment details of PF and CPF of the opponents.
(2.) According to learned advocate appearing for the appellant, no other benefits as per the direction of the learned Single Judge need to be paid which has been strongly objected to by the learned advocate representing the private respondents.
(3.) Learned advocate Ms. Krishna Raval has urged that she would furnish the details of amount as required to be paid by the Municipality as per the direction of the learned Single Judge.