JUDGMENT
Alexander Thomas, J.
The impugned judgment rendered by the learned Single Judge, dismissing the above Writ Petition (Civil), reads as follows :
"Learned counsel for the petitioners submits that the order Ext.P15 is appealable under Section 7(I) of Employees Provident Fund & Miscellaneous Provisions Act, 1952 and prays for withdrawal of the writ petition.
Writ petition is permitted to be withdrawn with the liberty aforementioned."
2. Heard Sri.P.N.Mohanan, learned counsel appearing for the appellants in the W.A/petitioners in the W.P(C), Sri.S.Manu, learned Assistant Solicitor General of India appearing for R1 (Union of India), Sri.Joy Thattil Ittoop, learned Standing Counsel for the Employees Provident Fund Organization (EPFO) appearing for R2 & R3 and Sri.Surin George Iype, learned counsel appearing for R4 (Kottayam Co-operative Urban Bank Ltd.).
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3. It is urged by Sri.P.N.Mohanan, learned counsel appearing for the appellants in the W.A/petitioners in the W.P(C) that no submissions were made by the writ petitioners in the W.P(C) that they want to withdraw the writ petition for seeking alternative remedy, etc. That being so, the remedy of the appellants is to seek for review of the impugned judgment. With the said liberty, the above Writ Appeal will stand disposed of.
Sd/-
ALEXANDER THOMAS, JUDGE
Sd/-
VIJU ABRAHAM, JUDGE
vgd