Manish Kumar,J.

1. Heard Shri Pankaj Patel, learned counsel appearing for the petitioners, Shri Ambrish Rai, learned counsel for the respondent no. 1 and Shri K.K. Pandey, learned counsel appearing for the respondent no.2.

2. At the very outset, Sri K.K. Pandey, learned counsel for the respondent no. 2 has raised preliminary objection that the present petition is not maintainable at Lucknow Bench of this court as the order under challenge in the present petition has been passed against the petitioner no. 2 i.e. M/s Govt. Blanket Factory Pathrahiya, Mirzapur by the respondent no. 2 i.e. Regional Provident Fund Commissioner, II Employees Provident Fund Organization, Ministry of Labour of Employment, Government of India, Varanasi., thus, the territorial jurisdiction in the present case lies at Allahabad of this Court.

3. At this stage, learned counsel for the petitioner, after arguing at some length, has submitted that the petitioners may be permitted to withdraw the present petition and the same may be dismissed as not pressed with liberty to file appropriate case before the appropriate forum.

4. As prayed, the present petition is dismissed as not pressed with liberty to file appropriate case before the appropriate forum.