(1.)
(2.) PETITIONER is heard on admission. Issue notice to the respondents on payment of P.F. within seven working days, failing which the petition shall stand dismissed automatically without reference to the Court. Learned counsel for the petitioner is also heard on the question of interim relief.
(3.) CONSIDERING the aforesaid and subject to hearing of other side, effect and operation of Annexure P -4 shall remain stayed till next date of hearing.