Andhra Pradesh High Court - Amravati
M/S Sonalika Security And Services vs The Assistant Director on 10 February, 2026
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
[ 3209 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE TENTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY SIX
rPRESENT:
z'
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
lA No. 1 OF 2026
IN /
WP NO: 3610 OF 2026
Between:
M/s Sonalika Security and Services, Rep. by its Proprietor G Sreekanth
Reddy, R/o. D No. 1/133, Duddebanda, Penukonda, Sri Satya Sai
District, Andhra Pradesh - 515110
...Petitioner
AND
1. The Assistant Director
Sub-Regional Office, Employees State
Insurance Corporation (ESIC), D.No. 6-1-77/A, Varadaraja Nagar
Tirupathi, Balaji District, AP - 517507
2. The Recovery Officer, Sub-Regional Office, Employees State Insurance
Corporation (ESIC), D.No. 6-1-77/A, Varadaraja Nagar, Tirupathi, Balaji
District, AP - 517507
3. The Branch Manager, State Bank of India, Penukonda Branch Shop
No.6, Sai Teja Complex, Court Road, Penukonda, Sri Satya Sai District,
AP-515110
4. Employees State Insurance Corporation (ESIC), Rep. by its Regional
Director, ESIC Road, Gunadala, Vijayawada, Krishna District -520004
5. Union of India, Rep. by its Secretary, Department of Labour and
Employment, New Delhi - 110001
...Respondents
Counsel for the Petitioner: Sri. L CHANDRA OBUL REDDY
Counsel for the Respondents:
/
Petition under Section 151 CPC. is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to grant stay of all further proceedings, including
recovery of Rs 4,55,840/- along with interest pursuant to the impugned Order
dated 05.03.2025 under Section 45-A of ESIC Act, 1948 for the period from
05.08.2020 to 31.05.2021 passed by the Respondent No.1 and subsequent
Order of Attachment of Bank Account passed by Respondent No.2 in
Respondent No.3's bank dated 10.12.2025 under Section 45-G of ESIC Act,
1948 pending disposal of the petition;
The court while directing issue of notice to the Respondents herein to
show cause as to why this application should not be complied with, made the
following ord0r.(The receipt of this order will be deemed to be the receipt of
notice in the case).
The Court made the following ORDER:
In view of the specific averments in Para No.15, to the effect that
show cause notice dated 26.06.2024 is not served on the petitioner, the
impugned order dated 05.03.2025 is violative of principles of natural
justice.
Hence, this Court is inclined to grant interim stay. Accordingly,
there shall be an interim stay as prayed for.
SDI- K.J.RAJA BABU
//TRUE COPY// ASSISTANT REGISTRAR
SECTION CER
To,
1. The Assistant Director, Sub-Regional Office, Employees State
Insurance Corporation (ESIC), D.No. 6-1-77/A, Varadaraja Nagar
Tirupathi, Balaji District, AP - 517507
f
2.
The Recovery Officer, Sub-Regional Office, Employees State Insurance
Corporation (ESIC), D.No. 6-1-77/A, Varadaraja Nagar, Tirupathi, Balaji
District, AP-517507
3. The Branch Manager, State Bank of India, Penukonda Branch, Shop
No.6, Sai Teja Complex, Court Road, Penukonda, Sri Satya Sai District,
AP-515110
4.
The Regional Director, Employees State Insurance Corporation (ESIC)
ESIC Road, Gunadala, Vijayawada, Krishna District-520004
5.
The Secretary, Department of Labour and Employment, Union of India
New Delhi - 110001. (Addressee Nos.1 to 5 BY RPAD)
6.
One CC to Sri. L CHANDRA OBUL REDDY, Advocate [OPUC]
7. One spare copy
JSS
HIGH COURT
NJS, J
DATED:10/02/2026
LIST THE MATTER ON 03.03.2026.
ORDER
lA No. 1 OF 2026 IN WP NO: 3610 OF 2026 INTERIM STAY