Andhra Pradesh High Court - Amravati
M.Ch.Venkaiah vs Sri Surendra Babu, on 2 September, 2020
Author: J K Maheshwari
Bench: J K Maheshwari
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Original Jurisdiction) WEDNESDAY, THE SECOND DAY OF SEPTEMBER, TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARE==* CONTEMPT CASE NO: 2592 OF 2018 Between: M.Ch.Venkaiah S/o Prasada Rao, 42 years, E.359741, Driver, H.No 42-28-10, Block No. 28, Lenin Centre, Ajithsingh Nagar, Vijayawada, Krishna District. : Petitioner AND Sri Surendra Babu, Managing Director, A.P.S.R.T.C. Vijayawada, Krishna District. 2. Sri P.V.Rama Rao, Regional Manager, A.P.S.R.T.C., Krishna Region, Vijayawada, Krishna District. 3. Sri H.S.S.Ch.P.Sharma, Depot Manager, A.P.S.R.T.C. Autonagar Depot, Vijayawada, Krishna District. es Respondents WHEREAS the petitioner has presented under Sections 10 to 12 of the Contempt of Courts Act, 1971, the above case through his Advocate Sri A.G. Satyanarayana Rao, praying the High Court to initiate contempt proceeding against the respondents herein and punish them suitably for violating the order dt. 28-09-2016 passed by this Court in W.P.No. 30115 of 2013. WHEREAS the said case coming on for hearing, and whereas the High Court, upon perusing the affidavit filed therein and the earlier orders of High Court dt. 12.10.2018 and upon hearing the arguments of Sri A.G. Satyanarayana Rao, Advocate, for Petitioner and of the Standing Counsel for APSRTC, made the following: ORDER:
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"Sri A.G. Satyanarayana Rao, learned counsel, appears for the petitioners. Learned standing counsel for the Andhra Pradesh State Road Transport. Corporation (A.P.S.R.T.C.) appears on behalf of the non-applicants. This contempt case arises out of the order, dated 28.09.2016, passed in W.P.No. 30115 of 2013. Though a period of four years elapsed, compliance is not yet reported. In view of the aforesaid, let compliance be reported by 10.09.2020, otherwise, the non-applicants shall remain personally present before this Court on the next date. List for further orders on 10.09.2020." 'a SD/- U. er eiRan _ DEPUTY eo TRUECOPYT = : ICER : SECTION ¢ Ste To Sri Surendra Babu, Managing Director, A.P.S.R.T.C. Vijayawada, Krishna District.
2. Sri P.V.Rama Rao, Regional Manager, A.P.S.R.T.C., Krishna Region, Vijayawada, Krishna District.
3. Sri H.s.s. Ch. P.Sharma, Depot Manager, A.P. S.R.T.C. Autonagar Depot, Vijayawada, Krishna District. (Addressee Nos. 1 to 3 by SPEED POST)
4. One CC to Sri A.G.Satyanarayana Rao, Advocate (OPUC)
5. One CC's to Sri P.Durga Prasad, Advocate. [OUT]
6.One Spare Copy.
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MSR HIGH COURT é ' é HCJ DATE: 02-09-2020. NOTE: LIST FOR FURTHER ORDERS ON 10.09.2020. ORDER C.C. NO. 2592 OF 2018 DIRECTION