Andhra Pradesh High Court - Amravati
Naga Educational Welfare Society News vs Rajiv Mehra on 17 August, 2022
we (SHOW CAUSE NOTICE BEFORE ADMISSION) = e. IN THE HIGH COURT OF ANDRRA PRADESH AT AMARAYAT ae AWO _ THE Seven AND TWENTY TWO ost -PRESERTs " oe THE HONOURABLE SRI JUSTICE TARLADA pasKoenype( RAO CONTEMPT CASE NO: 2708, OF 2022 | Between: on Naga Educational Welfare Society (News), Having its Regd Office al H.No.2e8- 4428/0. Sairarn Street, Ram Nagar Colony, Chittoor District Rep. R. Rupesh Babu, Secretary. . Petitioner AND de Rally | Mehra, Managing Director, M/s Andhra Pradesh Industrial and Tachnical Consultancy Organization Limited (APITCO), Sth Floor, Parishram Bhavan, Basheerbagh, Hyderabad, : 2%. Vijaya Lakshmi, The Mission Dirsetor, Mission for Elimination of Poverty in " Municipal Areas, (MEPMA) and Fier; 'Sahara Building, Binock-2, Oop. Hosanna Mandir, Amaravatli Road, Goranila, Guntur - 822 034. ae. Sa Lakshmi, The Principal Secretary, Government of AP. Department of : Murnicinal Admin and Urban -- Development, Secretariat Guiidings, Nelagerdu, Guntur Cistrict - Andhra Pradesh . easpondenis! Conlamnors Whereas the pelitioner has presented this Cantempt case under Sections 10 fo 12 of the Contempt of Cours Act,1971, with Aricie 275 of thé Constiution of India through his course! Sri MANNAMVENKATA KRISHNA RAO praying the High Court ta punish the Contemnors/raspondants herein.for thelr wilful and intentional i disobaciance of fhe orders dated 27.03.2028 2 passed by the High Court in WP No. 18719s-of 2021, in the interest of justice. Whereas the said case coming on for "orders as fo admission on this day and whereas the High Court, upon perusing tie alfidavit Med therein, and upon hearing the a 'guments of Sri MANNAM VENKATA® "KRISH NA RAG Advocate for the pelilioner, directed issugznce of notice before admission-to the respondents herein, to shaw cause as to why in the circumstances stated inthe. wofigayit fded in suppert theren!, the said case should not be admitted. oo Therefore, you namely; j.-Railvy Mehra, Managing Director, Mis Andhra Pradesh Industrial and Technical ' Consullancy Organization Lirniiad (AP TICQ), 8th Fieor, Parishram Bhavan. _Basheerbagh, Hyderabad. Y Vilaya Lakshmi, The Mission Directo Aiission for Efimination of Poverty in Municipal Areas, (MEPMA) 2nd -Ficor, Sahasta Bufiding, Blook-2, Opp. Hosanna Mandir, Amaravati Road, Garantla, Gumtur - B22 O34. S.-Y. Sr Lakshmi, The Principal Secretary, Government of AP., Depariment of ' Municipal Admin and Urban Development, Secreta Jat Bulli ngs, Nelapadu, Guntur Cistrict - Andhra Pradesh. ° be and hereby are directed io shaw cause, as to why the conlempt case should not be admitted, either anpea;ring mn persen or through Advovate, duty instructed on 14. 09.2028. which date the case 'stare ds posted for hearing, Tating whgrein the sald case wil be heard and daterminac ad @ varia, Te Sil. P. VENKATA RAMANA JOINT REGISTRAR SECTION OFFICER Lf' The Chief Judge, Ciy Civil Court, Hyderabad, Telangana. (By RPAD iy PR duplic cate with a copy of petit ton aad afidawt 2 ig serve on the respandent Nolin. and to refurn to this Court before 14.08. 2022)- @..the Ulstnet Judge, Guntur, Guritur District, AP (By RPAD - in duplicate with a ~ copy of petilon and affidavil fo serve on the respandaent Nos. 2 & 3 and u fo this Court before 14.08 2022). 4 Raitvy Mehra, Managing Director, d's Andhra Pradesh Industrial and Technical Consultancy Organization Limited (APITCOQ), Sih Pinor, Parahram Bhavan, Rasheerbagh, Hyderabad. | $V. Vilaya Lakshmi, The Mission Dector, Mission for Elimination of Poverty in Municipal Areas, (MEPMA} ver i Fino, Sshasra Bul iding, Block-¢2, Oop. Nasanna Mandir, Amaravat! Road, Gor cantia, Guntur - Ske O94. YY. Sri Lakshm, The Principal Seorefary, Government of AP. Deparirnent of Municipal Admin and Urban Development, Seormanat Bulkings, Nelgoadu, Guriur District - Andhra Pradash{ 4 te 6 By RRAD } Two Spare copies. HIGH COURT <a a ao " DATE: 17.08.2035 wn NOTE: POST ON 14.09.2920 we a -
NOTICE BEFORE ADMISSION SC. NO. 2708 OF 20227