Andhra Pradesh High Court - Amravati
Dr.B.Amarnath vs Sri Sridhar Reddy. on 24 March, 2021
Bench: R Raghunandan Rao
(Original Jurisdiction) a
WEDNESDAY, THE TWENTY FOURTH DAY OF MARCH, TWO THOUSAND AND TWENTY ONE 2
:PRESENT:
THE HONOURABLE SRI JUSTICE R. RAGHUNANDAN RAO
CONTEMPT CASE No. 80 of 2021
Between :-
Dr. B. Amarnath, S/o. B. Venkata Ramana, Working as Professor,
Department of Management Studies, S.V.U. College of Commerce
Management and Computer Sciences, S.V. University, Tirupati,
Chittoor District.
seve Petitioner
AND
Sri Sridhar Reddy, Registrar, Administrative Buildings,
S.V. University, at Tirupati.
....Respondent/Contemnor.
WHEREAS the Petitioner has presented, under Sections 10 to 12 of the
Contempt of Courts Act, 1971, the above case through his Counsel Sri P.V.
Ramana, praying the High Court to punish the Respondent/Contemnor for
willfully and intentionally violating and disobeying the orders passed by the
Hon' ble High Court in W.P.No.22341 of 2020, dt.4.12.2020.
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. 22-01-2021, 23-02-2021 and 09-03-2021 made herein and upon hearing the
arguments of Sri P.V. Ramana, Advocate for petitioner and of Sri Butta Vijaya
Bhaskar- SC For Sri Venkateswara University, made the following
ORDER:-
"The learned Government Pleader appearing for the learned Additional
Advocate General, submits that a vacate petition has been filed and relies
upon a judgment of the Hon'ble Supreme Court reported in State of Jammu &
Kasmir v. Mohd. Yaqoob Khan & Ors., (1992) 4 SCC 167, to submit that until
and unless the vacate petition is decided, contempt matter cannot be
proceeded with. He also submits that the present contempt matter may be
transferred to the learned Judge hearing the vacate petition.
According to the roster, the contempt cases arising out of my orders
are to be heard by me. Unless the Hon'ble the Chief Justice directs
otherwise, the matter would have to continue in my roster.
Sri P.V. Ramana, learned counsel appearing for the petitioner submits
that W.A.No.165 of 2021 was filed against the orders of this Court and the
same had been withdrawn seeking liberty to file a vacate petition.
In the circumstances, the contemnor is granted one week time to take
necessary steps that he deems appropriate.
Post on 06.04.2021 under the caption "For Appearance."
Sd/- P.VENKATA RAMANA
DEPUTY rw
/True Copy/
Ms
N
SECTION OFFICER
Contd..2....
To
1.Sri Sridhar Reddy, Registrar, Administrative Buildings,
S.V. University, at Tirupati, Chittoor District, A.P. (By R.P.A.D.)
2. One CC to Sri P.V. Ramana, Advocate [OPUC]
3.One CC to B. Vijaya Bhaskar, SC for Sri Venkateswara University [OPUC]
4.Two CC's to Advocate General, High Court of A.P. [OUT]
5.One Spare Copy.
6. The Registrar Judicial, High court of AP, Amaravathi,
TKK
HIGH COURT
RRR.J
DATE: 24-03-2021
ORDER
C.C. No. 80 of 2021.
DIRECTION
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