- (1.) In the instant writ petition under challenge are two notices issued by Regional Provident Fund Commissioner (I) Jharkhand. The first notiqe is dated 22.3.06 in which the petitioner Nos. 2 and 3 have been directed to make payment of certain dues of the petitioner-Company for the period between 1991-92 to 1995-96. Thereafter, the petitioner No.2 has been issued notice to show-cause as to why warrant of Arrest should not be issued. The latter notice is dated 9th November, 2006 and has been made Annexure "P3" to the writ petition. This notice is based on the allegation that he did not pay the arrears specified in two certificates.
(2.) This matter was originally moved on 23rd March, 2007 upon notice but no one appeared on behalf of the respondents. On that date an interim order for a limited period was passed, directing the respondents not to take any further step in pursuance of the notice dated 9th November, 2006. The interim order was subsequently extended on 26.3.07 and 30.3.07 again with limited duration. On 26.3.07, I had directed service afresh on respondent Nos. 2, 3 and 4.
(3.) On 30th March, 2007 Mr. Kundu appeared for the said respondents and sought some time to seek instruction. Accordingly, the interim order was directed to be extended till 3rd April, 2007.;