Andhra Pradesh High Court - Amravati
Setween vs Srlpeeyush Kumar on 23 January, 2026
{SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATE 5,
{ORIGINAL JURISDICTION) fe oe
FRIDAY THE TWENTY THIRD DAY OF JANUARY |
TWO THOUSAND AND TWENTY SIX
'PRESENT:
THE HONOURABLE SRI JUSTICE HARINATH.N
CONTEMPT CASE NO: 234 OF 2026
Setween:
WS. JD CONSTRUCTION, Ren. by ifs propietor, Sri A. Shiva Reddy, Sfo.
Rami Reddy, aged about 34 years, O/o. D.No. 2-186, Gogulapadu(v),
Sampichnia (M}, Guntur District,
. Petitioner
AND
1. SRLPEEYUSH KUMAR, JAS, Principal Secretary, Finance Deipariment,
™
th
ecretarial, Velgapudi, Amaravatl, Guntur District.
g,
4. ST Pal Srinivasulu, IAS, Comrise ianer, The Guntur Municipal
2
Corporation, Guntur district
. Mesporniants
WHEREAS the Petitioner has presented under section 16 te 12
of the Cantemet of courts Act 1971. above case through their Counsel
Sr VENKAT SAILENDRA G praying that this Hon'ble High Court may be
pleased to punish the Re espondenis hersin for wilful disobedience and
deliberately violating the orders of this Hon'ble Court in WP. No. 28305 of
2025 dated 15.10 2025
WHEREAS the said case comNng an for orders as to admission on
wus day and whereas the High Court "por perusing the affidavit of grounds
Ned therein and upan hearing the arguments of Sad VENRAT SAIENDRA G
Advocate for the Petitioner, directed issuance of Notice fo ihe Respondents fo
show cause as fo why in the circumstances steed in the aiidavit fled in eupport thereof the said case should not be admitted.
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