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Judgment
P.V.Kunhikrishnan, J
This writ petition is filed with following prayers:
i. call for the records leading to Ext.P4 complaint issued from the office of the second respondent and quash the same by the issuance of a writ of certiorari or any other appropriate writ, order or direction.
ii. issue a writ of mandamus or any other appropriate writ, order or direction to the respondents to permit the petitioner to pay off the PF contribution dues on or before 20th October, 2013 as undertaken in Ext.P1.
iii. Issue any other appropriate writ, order or direction which this Hon'ble Court may deem fit to grant in the facts and circumstances of the case.
(SIC)
When this writ petition came up for consideration, the counsel for the petitioner and the Standing Counsel for the respondents submitted that the amount due to the 1st respondent is already cleared by the petitioner. If that is the case, Ext.P4 need not be continued. Moreover the above proceedings was stayed by this Court in the year 2013 and the same is continuing even now. Therefore, all further proceedings based on Ext.P4 can be quashed.
Therefore, this writ petition is allowed and all further proceedings based on Ext.P4 are quashed.