M/S. Pri India It Services Pvt.Ltd vs The Employees State Insurance ...
2025 Latest Caselaw 1654 Tel

Telangana High Court

M/S. Pri India It Services Pvt.Ltd vs The Employees State Insurance ... on 11 August, 2025

     THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                         AND
       THE HON'BLE JUSTICE GADI PRAVEEN KUMAR

                         C.M.A.No.484 of 2023


Mr. V. Thirupathi Reddy, learned counsel appearing for the appellant

Mr. Ravinder Reddy Muppu, learned Standing Counsel appearing for the
respondent

Judgment: (Per Hon'ble Justice Moushumi Bhattacharya)

1. Learned counsel appearing for the appellant as well as

learned Standing Counsel appearing for the respondent/The

Employees State Insurance Corporation place The New Amnesty

Scheme, 2025 for Withdrawal of the Criminal Cases filed against

Insured Persons and Employers and settlement of cases filed by

Employers under sections 75 and 82 of The Employees' State

Insurance Act, 1948. The said Scheme was launched on

24.07.2025.

2. Learned Standing Counsel appearing for the

respondent/Corporation submits that the said Scheme will be in

force from 01.10.2025 till 30.09.2026.

3. Learned counsel for the petitioner submits that the Writ

Petition may be disposed of by giving liberty to the petitioner to

avail the benefits of the Amnesty Scheme, 2025.

4. We notice that the petitioner is enjoying an interim order

passed by a Co-ordinate Bench on 22.09.2023, by which the

impugned order dated 23.06.2023 passed in E.I.C.No.19 of 2019

was stayed subject to the appellant depositing 30% of the amount

adjudicated by the Employees Insurance Court & Chairman,

Industrial Tribunal-I, Hyderabad, within eight weeks from the date

of receipt of a copy of that order.

5. The Court is informed that the petitioner has complied with

the order dated 22.09.2023 passed by the Co-ordinate Bench.

6. Considering the submissions made on behalf of the parties,

C.M.A.No.484 of 2023, along with all connected applications, is

disposed of. There shall be no order as to costs.

7. The interim order dated 22.09.2023 shall remain in effect

until the respondent disposes of the petitioner's case under the

Amnesty Scheme, 2025.

8. We make it clear that we have not expressed any opinion on

the merits of the Appeal.

__________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ GADI PRAVEEN KUMAR, J DATE: 11.08.2025 va