Andhra Pradesh High Court - Amravati
P. Rayappa Reddy vs G K Srinivas on 23 February, 2021
Bench: M.Ganga Rao
FORM-I
NOTICE FOR APPEARANCE IN PERSON AFTER ADMISSION
(SEE RULE 18) .
'IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(Original Jurisdiction)
TUESDAY, THE TWENTY THIRD DAY OF FEBRUARY, TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE M. GANGA RAO
CONTEMPT CASE No. 772 of 2019
Between :-
P, Rayappa Reddy, S/o. P.S. Reddy, Aged about 81 years, Diary Manager
(Retd.) R/o. Flat No.201, Pramoda Apartments, Near Chittoor
Collectorate, Vellore Road, Reddygunta, Chittoor.
AND
Petitioner
1. G. K. Srinivasan, General Manager/Official Liquidator, Chittoor District
Coop. Milk Producers Union Ltd., Chitoor,-Cum- Deputy Director, A.P.
Dairy Development Coop. Federation Ltd., Chittoor Milk Shed,
Madanapalli, Chittoor District
2. G. Vani Mohan, IAS, Managing Director, A.P. Dairy Development Coop.
Federation Ltd., APIIC Head Office, 5' Floor, Auto Nagar, Mangalagiri,
Guntur District, State of Andhra Pradesh.
3. A. Babu, IAS, Managing Director, AP Dairy Development Coop. Federation
Ltd., APIIC Head Office, 5' Floor, Auto Nagar, Mangalagiri,
Guntur District, State of Andhra Pradesh.
(R-2 in WP is not necessary party to this Petition)
(R-3 impleaded as per court order Dt. 29.12.2020 Vide IA No. 1/2020
in CC No. 772/2019.)
...Respondents
WHEREAS the petitioner has presented under Sections 10 to 12 of the
Contempt of Courts Act, 1971, the above case through his Advocate Sri
V.Jagapathi, praying the High Court to punish the respondents herein for their
willful, intentional and deliberate disobedience of the Judgment dated
28.09.2018, passed by this Court in W.P. No. 11358 of 2002.
WHEREAS the said case is coming on for hearing today, and whereas the High
Court, upon perusing the affidavit filed herein and the earlier order dated
27.09.2019, 02.11.2019, 27.12.2019, 21.01.2020, 10.03.2020, 19-06-2020,
19.08.2020, 15.12.2020, 29-12-2020 and 20-01-2021 and upon hearing the
arguments of Sri V. Jagapathi, Advocate for the petitioner, Sri K. Appa Rao,
Standing Counsel for APDDCF Ltd, for the Respondents, made the following
ORDER:
"In view of the report submitted by the Registrar dt.22-02-2021 and
Memo filed by the learned counsel for petitioner on 22-02-2021 giving
address of the 3" Respondent.
Registry is directed to send Form-I Notice to the 3"? Respondent to the
address given in the Memo dt.22-02-2021.
Post on 23.03.2021."
To
Sri A. Babu, IAS, Managing Director, AP Dairy Development Coop. Federation
Ltd., APIIC Head Office, 5" Floor, Auto Nagar, Mangalagiri, *
Guntur District, State of Andhra Pradesh.
WHEREAS your attendance is necessary to answer the charge under Sections
10 to 12 of Contempt of Courts Act, 1971 viz; for your willful, intentional and
deliberate disobedience of the Judgment dated 28.09.2018, passed by this
Court in W.P. No. 11358 of 2002.
: Contd..2...
Therefore, you, viz ;
Sri A. Babu, IAS, Managing Director, AP Dairy Development Coop. Federation
Ltd., APIIC Head Office, 5" Floor, Auto Nagar, Mangalagiri,
Guntur District, State of Andhra Pradesh.
are hereby required to appear in person before the High Court of Andhra Pradesh
at Amaravati (Nelapadu) on 23-03-2021 at 10.30 A.M and show cause as to why
you shall not be punished or other appropriate order be not passed against you
for contempt of the High Court of Andhra Pradesh, at Amaravati.
You shall attend the High Court of Andhra Pradesh in person on
23-03-2021 at 10.30 A.M and shall continue to attend the High Court on all days
Herein fail not.
SECTION OFFICER
To
1.The District Judge, Guntur, Guntur District, A.P.(By RPAD in
Duplicate with a copy of petition and affidavit to serve on the
respondent No.3 and to return to this Court before 23.03.2021).
2.Sri A. Babu, IAS, Managing Director, AP Dairy Development Coop. Federation
Ltd., APIIC Head Office, 5" Floor, Auto Nagar, Mangalasgiri,
Guntur District, State of Andhra Pradesh.
(By R.P.A.D. along with a copy of petition and affidavit)
3.One Spare Copy.
TKK
Sd/- A. Surya Prakasa Rao
DEPUTY REGIS FRAR
© HIGH COURT
MGR.J
DATE: 23-02-2021.
NOTICE TO THE RESPONDENT No.3
FOR APPEARANCE ON 23-03-2021.
ORDER
CC. No. 772 of 2019.
