(1.) Heard learned counsel for the parties.
(2.) It is not in dispute that petition under Sec. 9 of the Bihar and Orissa Public Demands Recovery Act, 1914 (hereinafter referred to as 'the Act') is pending consideration/petitioner intends to file before the appropriate authority.
(3.) Mr. Yogesh Chandra Verma, learned Senior Counsel states that warrant of arrest stands issued against the petitioner.