Andhra Pradesh High Court - Amravati
P. Eswar Reddy, vs Sri B.K.Singh., Ifs., on 25 October, 2019
Author: M. Satyanarayana Murthy
Bench: M. Satyanarayana Murthy
THE HON'BLE SRI JUSTICE M. SATYANARAYANA MURTHY
C.C.No.1116 of 2018 in I.A.No.1 of 2018 in W.P.No.6205 of 2018
ORDER:
This petition is filed under Sections 10 to 12 of Contempt of Court Act, 1971 complaining the violation of orders passed in I.A.No.1 of 2018 in W.P.No.6205 of 2018 dated 28-02-2018 on the file of High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh.
2. In this case the contemnor is the 4th respondent i.e., The S.V. Zoological Park, represented by Curator, Tirupathi, Chittoor, Andhra Pradesh, but he is not arrayed as respondent in this petition. Therefore, the petition without impleading the contemnor is not maintainable under Sections 10 to 12 of the Contempt of Courts Act, 1971.
3. Accordingly, this petition is dismissed. No costs.
As a sequel, Interlocutory Applications pending, if any, shall stand closed.
____________________________________ JUSTICE M. SATYANARAYANA MURTHY Date: 25-10-2019 IS -2- THE HON'BLE SRI JUSTICE M. SATYANARAYANA MURTHY C.C.No.1116 of 2018 in I.A.No.1 of 2018 in W.P.No.6205 of 2018 Date: 25.10.2019 IS