Andhra Pradesh High Court - Amravati
P. Rayappa Reddy vs G K Srinivas on 20 January, 2021
Bench: M.Ganga Rao
FORM-|
NOTICE FOR APPEARANCE IN PERSON AFTER ADMISSION
(SEE RULE 18)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(Original Jurisdiction)
WEDNESDAY, THE TWENTIETH DAY OF JANUARY, 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.
..Petitioner
AND
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., Vijaya Bhavan, Lalapet, Hyderabad
3. A. Babu, IAS, Managing Director, AP Dairy Development Coop. Federation
Ltd., Vijaya Bhavan, Lalapet, Hyderabad.
(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 and 29-12-2020 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:
"Issue notice in Form-| to the impleaded 3™ respondent.
Post on 19-02-2021,"
Therefore, you, viz ;
Sri A. Babu, |.A.S., Managing Director, AP Dairy Development Coop. Federation
Ltd., Vijaya Bhavan, Lalapet, Hyderabad, Telangana State.
are hereby required to appear in person before the High Court of Andhra Pradesh
at Amaravati (Nelapadu) on 19-02-2021 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
19-02-2021 at 10.30 A.M and shall continue to attend the High Court on all days
thereafter to which date the case against you stands adjourned, and until final
orders are passed on the charge against you. .
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DEPUTY REGISTRAR
Contd..2...
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af
To
1.The Chief Judge, City Civil Court, Hyderabad, Telangana State. (By RPAD in
Duplicate with a copy of petition and affidavit to serve on the impleaded
respondent No.3 and to return to this Court before 19.02.2021).
2.Sri A. Babu, I.A.S., Managing Director, AP Dairy Development Coop. Federation
Ltd., Vijaya Bhavan, Lalapet, Hyderabad, Telangana State.
(By R.P.A.D. along with a copy of petition and affidavit)
3.One CC to Sri V. Jagapathi, Advocate (OPUC)
4.One CC to Sri K. Appa Rao, Standing Counsel for APDDCF Ltd, (OPUC)
5.One Spare Copy.
TKK
HIGH COURT
MGR.J
DATE: 20-01-2021.
NOTICE TO THE RESPONDENT No.3
FOR APPEARANCE #*\ 1%)/2/2=~ }
ORDER
CC. No. 772 of 2019.
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