Andhra Pradesh High Court - Amravati
P. Rayappa Reddy vs G K Srinivas on 29 June, 2021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI°
(Original Jurisdiction) e
TUESDAY, THE TWENTY NINTH DAY OF JUNE, 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., Chitoors-Cum- Deputy Director, A.P.
Dairy Development Coop. Federation Ltd., Chittoor Milk Shed,
Madanapalli, Chittoor District.
2. G. Vani Mohan, IAS, Managing Director, AP Dairy Development Coop.
Fedaration Ltd., Vijaya Bhavan, Lalapet, Hyderabad.
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, 29-12-2020, 20-01-2021 and 23-02-2021 made herein 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 spite of service of notice in Form-I, the respondents/contemnors
2 and 3 have not appeared before this Court.
Hence, Issue bailable warrant for the appearance of the
respondents/contemnors 2.and 3, on the next date of hearing.
Post on 29.07.2021."
SD/- A. GIRIDHAR
REGISTRAR (JUDICIAL)
// TRUE COPY// : AL<
SECTION OFFICER
To
1. The Superintendent of Police, Guntur. (By R.P.A.D)
2.5mt G. Vani Mohan, IAS, (Managing Director, AP Dairy Development Coop.
Fedaration Ltd., Vijaya Bhavan, Lalapet, Hyderabad.) Presently working as
Principal Secretary, Revenue (Endowments) Department, Government of A.P.,
AP Secretariat, Velagapudi at Amaravati.
3.Sri A. Babu, IAS, Managing Director, AP Dairy Development Coop. Federation
Ltd., APHC Head Office, 5'° Floor, Auto Nagar, Mangalagiri, Guntur District,
State of Andhra Pradesh.
(Addressee Nos. 2 and 3 by RPAD)
4.One CC ta Sri V. Jagapathi, Advocate(OPUC)
3.One CC to Sri K. Appa Rao, Standing Counsel(QPUC)
6.One Spare Copy.
THK
HIGH COURT
MGR.J
DATE: 29-06-2021.
Note ; post on 29.07.2021
ORDER
C.C.No. 772 of 2019
DIRECTION
