(1.) The present case is taken up through video conferencing.
(2.) The present writ petition has been preferred for quashing the warrant of arrest dtd. 28/10/2020 (Annexure-8 to the writ petition) issued by the Recovery Officer, Employees Provident Fund Organization (EPFO), Dhanbad (the respondent no.4) against the petitioner in terms with power conferred under Sec. 8B(l)(b) of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (in short, "the Act, 1952").
(3.) By way of an Interlocutory Application being LA No. 2082 of 2021, the petitioner sought addition of prayer in the writ petition to the extent of quashing the warrant of arrest dtd. 19/3/2021 (Annexure-11 to the said interlocutory application) issued by the respondent no. 4 during the pendency of the writ petition.