The Management Of vs The Regional Director
2025 Latest Caselaw 8634 Mad

Madras High Court

The Management Of vs The Regional Director on 14 November, 2025

                                                                                           C.M.A.No.2144 of 2023


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 14.11.2025

                                                               CORAM:

                                    THE HONOURABLE Mrs. JUSTICE R.KALAIMATHI

                                                  C.M.A.No.2144 of 2023
                                                and CMP.No.20707 of 2023

                     The Management of
                     Srinivas Silk House
                     No.31, T.K.Nambi Street,
                     Kancheepuram – 631 503.
                     represented by its Proprietor C.S.Srivatsan
                                                                                            .. Appellant
                                                                  vs.
                     The Regional Director,
                     Employees' State Insurance Corporation,
                     143, Sterling Road, Nungambakkam
                     Chennai 600 034                                                        .. Respondent

                     PRAYER: Civil Miscellaneous Appeal is filed under Section 173 of the
                     Motor Vehicles Act, to set aside the order dated 05.06.2023 in
                     E.S.I.O.P.No.2 of 2012 on the file of the Employees Insurance Court,
                     the Principal Labour Court, Chennai.


                                      For Appellant        :     Mr.M.Suresh
                                       For Respondent :         Mr.P.Gurunathan
                                                                Additional Government Pleader


                                                          JUDGMENT

The learned counsel for the appellant has filed a memo stating

that the respondent – employees State Insurance Corporation on

https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/11/2025 08:45:31 pm )

24.07.2025, has introduced an Amnesty Scheme for the purpose of one

time settlement of all the disputes pending as on 31.03.2025.

2. The learned counsel would also submit that the appellant is

willing to avail the scheme for one time settlement in order to give

quietus to the issue.

3. The said memo is taken on record. The appellant is permitted

to withdraw this appeal in order to avail the benefit of Amnesty Scheme

as mentioned supra with liberty to file the appeal afresh in the event of

the appellant's case not falling within the terms and conditions of the

Amnesty Scheme dated 24.07.2025.

4. Recording the aforestated submissions, this Civil Miscellaneous

Appeal stands dismissed as withdrawn with liberty to file the appeal

afresh. There is no order as to costs. Consequently, connected

miscellaneous petition is closed.

14.11.2025

Index : Yes/No Speaking / Non-speaking order mac

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R.KALAIMATHI, J.

mac

To

1. The Regional Director, Employees' State Insurance Corporation, 143, Sterling Road, Nungambakkam Chennai 600 034

14.11.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/11/2025 08:45:31 pm )