Andhra Pradesh High Court - Amravati
V T Bhaskara Rao vs Madireddy Pratap on 24 March, 2021
Bench: Lalitha Kanneganti
FORM-I --
NOTICE FOR APPEARANCE IN PERSON AFTER ADMISSION
(SEE RULE 18) a
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ; agers
(Original Jurisdiction) ea
WEDNESDAY, THE TWENTY FOURTH DAY OF MARCH, TWO THOUSAND AND TWENTY ONE
'PRESENT: a
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI _
ek =
Lg ORT SY
Tot,
CONTEMPT CASE No. 1019 of 2019
"
Between :-
V.T. Bhaskara Rao, S/o. late Venkat Suryanarayana, Occ : Proprietor,
M/s Radha Madhav Engineering Enterprises, R/o. Plot No. 62A,
Block-D (Expan), Autonagar, Gajuwaka, Visakhapatnam District,
Andhra Pradesh - 520012. _
re Contempt Petitioner/Petitioner
AND
1.Sri Madireddy Pratap, IPS, Vice Chairman & Managing Director,
Andhra Pradesh Industrial Infrastructure Corporation Limited(APIIC),
Mangalagiri, Guntur District, A.P, -"
2.Sri V. Nageswara Rao, Zonal Manager, Andhra Pradesh Industrail
Infrastructure Corporation Limited (APIIC), Regular Zone, Industrial Park,
Visakhapanam -530 007, AP.
-...Contemnors/Respondents.
WHEREAS the Petitioner has presented its Contempt Case, under Sections 10
to 12 of the Contempt of Courts Act 1971, through his Counsel
Sri PV, Krishnaiah, Praying the High Court to punish the
Contemnors/Respondents for contempt of court for their willful, deliberate and
intentional non-implementation of the Judgment of the Hon'ble High Court
dated 02-11-2019 in W.P.No. 17278 of 2019 within stipulated time even till
WHEREAS the said case coming on for hearing, and whereas the High Court,
upon perusing the affidavit filed therein and earlier order of this Hon'ble Court
dt. 06-12-2019 made herein and upon hearing the arguments of
Sri P.V, Krishnaiah, Advocate for petitioner, made the following
ORDER:-
"This contempt is filed for non-implementing the order Passed by this
Court on 22.11.2019 in W.P.No.17278 of 2019,
In the cause list, it is mentioned that notices were served on respondents
1 and 2. But there is no representation on behalf of the respondents and no
counter is filed,
ADMIT and issue Form-! notices to respondents 1 and 2.
Post after two weeks."
Contd..2...
To
1.Sri Madireddy Pratap, IPS, Vice Chairman & Managing Director,
Andhra Pradesh Industrial Infrastructure Corporation Limited(APIIC),
Mangalagiri, Guntur District, A.P.
2.Sri V. Nageswara Rao, Zonal Manager, Andhra Pradesh Industrail
Infrastructure Corporation Limited (APIIC), Regular Zone, Industrial Park,
Visakhapanam -530 007, A.P.
WHEREAS your attendance is necessary to answer the charge under Sections
10 to 12 of Contempt of Courts Act viz; for willful, deliberate and intentional
non-implementation of the Judgment of the Hon'ble High Court dated 02-11-
2019 in W.P.No. 17278 of 2019 within stipulated time even till today.
Therefore, you, viz ;
1.Sri Madireddy Pratap, IPS, Vice Chairman & Managing Director,
Andhra Pradesh Industrial Infrastructure Corporation Limited(APIIC),
Mangalagiri, Guntur District, A.P.
2.Sri V. Nageswara Rao, Zonal Manager, Andhra Pradesh Industrail
Infrastructure Corporation Limited (APIIC), Regular Zone, Industrial Park,
Visakhapanam -530 007, A.P.
are hereby required to appear in person before the High Court of Andhra Pradesh
at Amaravati (Nelapadu) on 09-04-2021 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
09-04-2021 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.
Herein fail not. aA
yore"
DEPUTY REGISTRAR
To
1.The District Judge, Gutur, Guntur District, A.P.
(By Seed Post in duplicate with a copy of petition and affidavit to serve on
the respondent No.1 and to return to this Court before 03-04-2021 ).
2.The District Judge, Visakhapatnam, Visakhapatnam District, A.P.
(By Seed Post in duplicate with a copy of petition and affidavit to serve on
the respondent No.2 and to return to this Court before 03-04-2021 ).
3.Sri Madireddy Pratap, IPS, Vice Chairman & Managing Director,
Andhra Pradesh Industrial Infrastructure Corporation Limited(APIIC),
Mangalagiri, Guntur District, A.P.
4.Sri V. Nageswara Rao, Zonal Manager, Andhra Pradesh Industrail
Infrastructure Corporation Limited (APIIC), Regular Zone, Industrial Park,
Visakhapanam -530 007, A.P. ~~
(Addressee Nos. 3 & 4 R.P.A.D. along with a copy of petition and affidavit)
3.One Spare Copy.
TKK
HIGH COURT
LK.J
DATE: 24-03-2021
NOTICE TO THE RESPONDENTS
FOR APPEARANCE
ORDER
C.C. No. 1019 of 2019.
34 MAR 997"
