Andhra Pradesh High Court - Amravati
Y Venkateswarlu vs P Kalavathi on 22 January, 2021
Bench: D.V.S.S.Somayajulu
(SHOW CAUSE NOTICE BEFORE ADMISSION)
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI | 4
(Original Jurisdiction) A
FRIAY, THE Twenty SECOKO DAY OF LanGARy,
TWO THOUSAND AND TWENTY ON
:PRESENT: J
THE HONOURABLE SRI JUSTICE D.V.S.S.SOMAYAJULU
CONTEMPT CASE NO: 1433 OF 2020"
Between:
Y Venkateswarlu, S/o Sri Y.Ramaiah,
Petitioner
AND
1. Dr. P Kalavathi, Regional Joint Director of Collegiate Education, Kadapa
District at Kadapa.
2. Sri M.M. Nayak, I.A.S, Commissioner of Collegiate, Government of
Andhra Pradesh, at Vijayawada, Krishna District.
. Contemnors
WHEREAS the petitioner nas Presented under Sections 10 to 12 of the
Contempt of Courts Act, 197%, the above case through his counsel
Sri M. Ramgopal Rao, praying the High Court to summon the respondents herein
and punish them for their willful disobedience of the judgment dated 12-02-2020 -~
in W.P. No. 3287 of 2020¢ in the interest of justice.
WHEREAS the said case coming on for orders as to admission on this day
and whereas the High Court, upon perusing the affidavit filed therein, and upon
hearing the arguments of Sri M. Ramgopal Rdo, Advocate for the petitioner,
directed issuance of notice before admission to the respondents herein, to show
cause as to why in the circumstances stated in the affidavit filed in support
thereof, the said case should not be admitted.
Therefore, you namely;
1. Dr. P Kalavathi, Regional Joint Director of Collegiate Education, Kadapa
District at Kadapa.
2. Sri M.M.Nayak, I.A.S, Commissioner of Collegiate, Government of Andhra
Pradesh, at Vijayawada, Krishna District.
be and hereby are directed to show cause, as to why the contempt case should
not be admitted/ either appearing in person or through Advocate, duly instructed
on 19-02-2021, to which date the case stands posted for hearing, failing wherein
the said case will be heard and determined ex-parte.
(MW.
Sd/-P.VenkataRamana
ITTRUE COPY!/ DEPUTY GISTRAR
Ay 4
SECTION OFFICER
To
5.
Skm
- The District Judge, Kadapa, YSR Kadapa District, Andhra Pradesh (By
RPAD -- in duplicate with a copy of petition and affidavit to serve on the
respondent No.1 and to return to this Court before 19-02-2021,)
_ The Metropolitan Sessions Judge, Vijayawada, Krishna District (By RPAD --
in duplicate with a copy of petition and affidavit to serve on the respondent
No.2 and to return to this Court before 19-02-2021,)
Dr. P Kalavathi, Regional Joint Director of Collegiate Education, Kadapa
District at Kadapa.
Sri M.M.Nayak, LA.S, Commissioner of Collegiate, Government of Andhra
Pradesh, at Vijayawada, Krishna District. (Addressee Nos 3 & 4 by RPAD
along with a copy of petition and affidavit)
One CC to Sri M. Ramgopal Rao, Advocate, High Court of A.P., at Amaravati
(OUT)
One Spare Copy.
HIGH COURT
wees
DATE: 22-01-202
/
NOTE: LIST ON 19-02-2021
/
NOTICE BEFORE ADMISSION
CC.NO. 1433 OF' 2020
