Greeta Musical Instruments And ... vs The Joint Director
2025 Latest Caselaw 8964 Mad

Madras High Court

Greeta Musical Instruments And ... vs The Joint Director on 26 November, 2025

                                                                                        C.M.A.No.1181 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 26.11.2025

                                                            CORAM:

                                  THE HONOURABLE Mrs. JUSTICE R.KALAIMATHI

                                              C.M.A.No.1181 of 2024

                                            and C.M.P.No.10629 of 2024

                     Greeta Musical Instruments and Manufacturing
                     Exports Ltd.,
                     54, Village Square,
                     Valluvar Kottam High Road,
                     Chennai-600 034.                                                    ...Appellant
                                                     vs.
                     1.The Joint Director,
                       Employees' State Insurance Corporation,
                       143, Sterling Road, Nungambakkam,
                       Chennai 600 034.

                     2.The Recovery Officer,
                       Employees' State Insurance Corporation,
                       143, Sterling Road, Nungambakkam,
                       Chennai 600 034.                                                 ... Respondents

                     PRAYER: Civil Miscellaneous Appeal is filed under Section 82(2) of the

                     Employees State Insurance Act, 1948,to set aside the Order and

                     Decree of the Employees Insurance Court (Principal Labour Court),

                     Chennai, dated 08.07.2022 in E.I.O.P.No.29 of 2011.

                                    For Appellant       :     Mr.S.Haroon Rasheed

                     1/5


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                                                                                             C.M.A.No.1181 of 2024

                                                                   for AGAM LEGAL
                                        For Respondents :         Mr.G.Bharadwaj


                                                            JUDGMENT

The learned counsel for the appellant has filed a memo stating

that the respondents – Employees State Insurance Corporation on

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.

4. Recording the aforestated submissions, this Civil

Miscellaneous Appeal stands dismissed as withdrawn with liberty to file

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the Appeal afresh in the event of the appellant's case is not considered

as per New Amnesty Scheme dated 24.07.2025. There is no order as

to costs. Consequently, connected miscellaneous petition is closed.

26.11.2025

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

To

1. The Employees Insurance Court (Principal Labour Court), Chennai.

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

3.The Recovery Officer, Employees' State Insurance Corporation, 143, Sterling Road, Nungambakkam,

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Chennai 600 034.

R.KALAIMATHI, J.,

ssn

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26.11.2025

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