Gurram Narayana And 13 Others vs The Govt Of Ap., Revenue Sandr Dept., And ...
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Telangana High Court

Gurram Narayana And 13 Others vs The Govt Of Ap., Revenue Sandr Dept., And ... on 21 December, 2023

       IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
                            AT HYDERABAD
                  FRIDAY, THE NINTEENTH DAY OF JULY
                     TWO THOUSAND AND THIRTEEN
                              : PRESENT:
                 THE HON'BLE SRI JUSTICE: N.V. RAMANA
                                  AND
            THE HON'BLE SRI JUSTICE VILAS V. AFZULPURKAR

             WA.NO: 1255 of 2012 & C.C. NO. 1225 OF 213
WA NO. 1255 OF 2012

(Appeal under Section 15 of Letters Patent against the Common Judgment
dated: 07-09-2012 passed in WP No. 10586 and 11297 of 2012)

Between:

  1. N. Naveen Kumar, S/o. Satyanarayana.
  2. K. Shivaji, S/o. Ramesh Choudary.
                                                         .... Appellant/Petitioners
                                      AND

   1        The Regional Manager, Andhra Pradesh State Road Transport
      Corporation, Ranga Reddy Region, MGBS,Hyderabad.
   2          The Depot Manager, Andhra Pradesh State Road Transport
      Corporation, Picket Depot, Secunderabad.
   3      M . Vijayalakshmi, D. No. 17/E, Raghavendra Nagar, Sivarampally,
      Rajenderanagar, Hyderabad.
   4      Avinesh Goud, R/o. H. No. 8-61, Badangpet, Shivanarayanapuram
      Colony, Saroornagar, Ranga Reddy District.
                                                 ...Respondents/Respondents
C.C. NO. 1225 OF 2013

Between:

  1. N. Naveen Kumar, S/o. Satyanarayana.
  2. K. Shivaji, S/o. Ramesh Choudary.
                                                          ... Petitioner/Petitioner
                                      AND

S ri Vinod Kumar, Regional Manager, Andhra Pradesh State Road Transport
Corporation, Ranga Reddy Region, MGBS, Hyderabad.
                                            ...... Respondent/Respondent


   Contempt Case under Sections 10 to 12 of Contempt of Courts Act praying
the High Court to punish the respondent for Contempt of Court under Sections
10 to 12 of the Contempt of Courts Act for his gross willful disobedience to the
order of this Hon`ble Court dated: 10-10-2012 in WAMP No. 2680 of 2012 in WA
No. 1255 of 2012 and the order of this Hon`ble Court dated: 14-06-2013 passed
in WAMP No. 706 of 2013 in WA No. 1255 of 2012;

   The appeal and contempt case coming on for hearing, upon perusing the
Petitions and the affidavits filed herein and upon hearing the arguments of Sri C.
 Ramachandra Raju Advocate for the Petitioner in both WA No. 1255 of 2012 and
CC. No. 1225 of 2013 and Sri C Sunil Kumar Reddy, Advocate for the
Respondent in C.C. No. 1225 of 2013 and Respondents 1 to3 in WA No. 1255 of
2012 the Court made the following




                                     2




ORDER:

"The learned counsel appearing for the Respondent/APSRTC wants time to argue the matter.

Hence, post the matter on 24-07-2013. Meanwhile, the parties are directed to maintain status quo, obtaining as on the date of the interim order i.e. 10-10-2012".

DEPUTY REGISTRAR //TRUE COPY// SECTION OFFICER To

1. The Regional Manager, Andhra Pradesh State Road Transport Corporation, Ranga Reddy Region, MGBS,Hyderabad.

2. The Depot Manager, Andhra Pradesh State Road Transport Corporation, Picket Depot, Secunderabad.

3. M . Vijayalakshmi, D. No. 17/E, Raghavendra Nagar, Sivarampally, Rajenderanagar, Hyderabad.

4. Avinesh Goud, R/o. H. No. 8-61, Badangpet, Shivanarayanapuram Colony, Saroornagar, Ranga Reddy District.

5. S r i Vinod Kumar, Regional Manager, Andhra Pradesh State Road Transport Corporation, Ranga Reddy Region, MGBS, Hyderabad. (ADDRESSEES 1 TO 5 BY RPAD)

6. One CC to Sri C. Ramachandra Raju Advocate (OPUC)

7. One CC to Sri C. Sunil Kumar Reddy, Advocate (OPUC)

8. Two spare copies.

Ksv HIGH COURT

NVRJ & VVAJ

DATE: 19-07-2013

NOTE: POST THE MATTER ON 24-07-2013

ORDER

WA. NO. 1255 OF 2012 & CC NO. 1225 OF 2013

DIRECTION