S.Kalavathy vs The Authorised Officer
2025 Latest Caselaw 8982 Mad

Madras High Court

S.Kalavathy vs The Authorised Officer on 27 November, 2025

                                                                                      C.M.ANo.1235 of 2023
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 27.11.2025

                                                        CORAM:

                                  THE HONOURABLE Mrs. JUSTICE R.KALAIMATHI

                                             C.M.A.No.1235 of 2023

                     1.S.Kalavathy
                     2.M/s.HR.Business Services,
                       Rep.by its Proprietor,
                       Kalavathy                                                            ...Appellant


                                                             vs.


                     1.The Authorised Officer,
                       Employees State Insurance Corporation,
                       Panchdeep Bhawan, No.143, Sterling Road,
                       Nungambakkam,
                       Chennai 600 034.
                     2.The Recovery Officer,
                       Employees State Insurance Corporation,
                       Panchdeep Bhawan, No.143, Sterling Road,
                       Nungambakkam,
                       Chennai 600 034.                                                .. Respondents



                     PRAYER: Civil Miscellaneous Appeal is filed under Section 82 of

                     Employee State Insurance Act to set aside the order dated 23.12.2022

                     passed in I.A.No.2 of 2022 in OP.SR.No.260 of 2022 on the file of the

                     Principal Labour Court, Chennai and consequently modify the said
                     1/5


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                                                                                            C.M.ANo.1235 of 2023
                     order and to adjust the attached amount of Rs.40,000/- ( Appellant's

                     Savings Bank Account No.1911228484, maintained in the Kotak

                     Mahindra Bank, Kelambakkam Brach) and permit to pay balance

                     amount of Rs.24,886.25.




                                       For Appellant           :     Mr.G.Peranban
                                       For R1 & R2             :     Mr.S.P.Srinivasan


                                                           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.

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4.Recording the aforestated submissions, this Civil Miscellaneous

Appeal stands dismissed as withdrawn with liberty to file 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.

27.11.2025

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

To

1.The Authorised Officer, Employees State Insurance Corporation, Panchdeep Bhawan, No.143, Sterling Road, Nungambakkam, Chennai 600 034.

2.The Recovery Officer, Employees State Insurance Corporation, Panchdeep Bhawan, No.143, Sterling Road, Nungambakkam, Chennai 600 034.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/12/2025 04:00:29 pm )

3. The Principal Labour Court, Chennai.

R.KALAIMATHI, J.

kkd

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27.11.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/12/2025 04:00:29 pm )