I Srinivasa Rao, Visakhapatnam 4 ... vs Praveen Kumar, Visakhapatnam
2022 Latest Caselaw 6935 AP

      HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

                  MAIN CASE No: C.C.No.1931 of 2017

                   PROCEEDING SHEET

SL.     DATE                        ORDER                          OFFICE
NO.                                                                 NOTE
10    13.09.2022 RRR, J
                           I.A.No.1 of 2022
                  The present contempt case has been filed on
                the ground that there was a direction to the
                District Collector of Vizianagaram, to pass
                orders on the representation of the petitioners
                dated 24.03.2017 in terms of the Judgment of
                the full bench of this Court.

                  As no order has been passed in compliance
                of these directions, the petitioners are seeking
                to implead the present incumbent as the party
                respondent.

Accordingly, this application is allowed and the proposed respondent No.2 is impleaded as respondent No.2 in the contempt case.

________ RRR, J

C.C.No.1931 of 2017

Issue notice to respondent No.2.

Pos ton 12.10.29022.

________ RRR, J RJS SL. DATE ORDER OFFICE NO. NOTE