Andhra Pradesh High Court - Amravati
Chandra Sekhara Engineering And ... vs Union Of India on 3 March, 2026
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
TUESDAY, THE THIRD DAY OF MARCH
TWO THOUSAND AND TWENTY SIX
:PRESENT:
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION NO: 21332 OF 2025
Between:
Chandra Sekhara Engineering and Industrial Works, Rep.by its Managing
partner Mangi Adinarayana, D.No.25-1-20/6, Plot No.3, Bharatnagar, 100
Feet Road, Old Gajuwaka, Visakhapatnam - 530026.
...Petitioner
AND
1. Union of India, Rep.by its Secretary - Ministry of Labour
Employment, Shram ShakthtBhavan, Sansad Marg, New Delhi.
2. Employees State Insurance Corporation, Sub-Reginal Office, D.No
St
45-57-21/1, 1 and 2"*^ Floors, R.R.House, Narasimha Nagar,
Akkayyapalem, Visakhapatnam - 530024, Rep. by its Regional
Director.
3. The Recovery Officer, Employees State Insurance Corporation,
D.No 45-57-21/1, and 2ND. Floors, R.R.House, Narasimha Nagar,
Akkayyapalem, Visakhapatnam - 530024.
4. The General Manager (HR), NTPC Simhadri, P.O. Simhadri,
Visakhapatnam, Andhra Pradesh.
...Respondents
Petition under Article 226 of the Constitution of India is filed praying
that in the circumstances stated in the affidavit filed therewith, the High
Court may be pleased to issue a Writ of Mandamus, or any other
appropriate writ, order or direction, declaring the Order
7
NO.70Q/70000510750000606 dated 3.7.2025 issued by the 3 Respondent
under Section 45G(3)(x) of the Employees State Insurance Act, 1948 to
the 4*^ Respondent directing to remit and transfer an amount of Rs.
14,25,215/-, as illegal, arbitrary, in violation of principles of natural justice
and contrary to the ESI Act, 1948 and set aside the same;
lA NO: 1 OF 2025:
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased to grant interim suspension of the Order No.
70Q/70000510750000606 dated 3.7.2025 issued by the 3^^ Respondent
under Section 45G(3)(x) of the Employees' State Insurance Act, 1948 to
the 4**^ Respondent, pending disposal of WP.No.21332 of 2025, on the file
of the High Court.
The petition coming on for hearing, upon perusing the Petition and
the affidavit filed in support thereof and the earlier order of the High Court
dated 14.08.2025, 10.09.2025 & 03.03.2026 made herein made herein and
upon hearing the arguments of Sri V.kalyan Chakravarthu, learned
Counsel appearing on behalf of Sri U.R.P.Srinivas, learned Standing
Counsel for ESI Corporation for Respondent Nos.2 & 3 and observing that
none present on behalf of the Petitioner, the Court made the following.
ORDER:
At the request made on behalf of Mr. URP Srinivas, learned counsel for the respondent Nos. 2 and 3, further time is granted for filing counter.
List the matter on 31.03.2026. A' Interim order granted on the earlier occasion shall stand extended for a further period of isix (06) weeks.
Sd/-U.SRIDEVI DEPUTY REGISTRAR //TRUE COPY// SECTION OFFICER To,
1. One CC to Sri P.Ramabhoopal Reddy, Advocate [OPUC]
2. One CC to Sri U.R.P.Srinivas, Standing Counsel {OPUC]
3. One CC to Sri P S P SURESH KUMAR. Advocate {OPUC]
4. The Section Officer, Posting Section, High Court of AP
5. One spare copy mbt HIGH COURT NJS, J DATED:03.03.2026.
LIST ON 31.03.2026.
ORDER WP.No.21332 of 2025 INTERIM ORDER EXTENDED