Andhra Pradesh High Court - Amravati
M/S Atluri And Co vs Sri Gopala Krishna Dwivedi Ias on 30 November, 2022
FORM.
NOTICE FOR APPERANCE IN PERSON AFTER ADMISSION
{SEE RULE 13} é
IN THE HIGH COURT OF ANDNBA PRADESN AT AMARAVAT
(Original seteartOn)
HR THEY AY OF NOVEMBER
. SAND. TWENTY TWO
PRESENT:
THE HONOURABLE SRI JUSTICE VENKATESWARLLU NIMMAGADDA
CONTEMPT CASE NOb £266 OF 2022
Between:
Mis Atlurh and Co. by His RBromriefor, Adund Bala Prasad
Sioa. Purnachandra Rao. fe pears, Nio.4 and 5, "Bags r View Bui HAAGS,
Wiberty-Tankbund Road, Domaig CHAS ude, | "yderabad, Telangana State - SOQO029.
Petitioner
iad
1. Sn Gopaia Krishna Dwived? IAS, Sva. net known, Agad maior,
Rrincinpal Secretary, Panchayat ie and Rural Development De
Secratanat Buildings at Velagsoudi, Amaravall, Guntur (istrict,
2. St Mxarl Ne rayana, Slo. at Aged major, working as District
Collector ari Distr ot Magiatrate, r or District ihittcar.
3. Sr Prabhakar Red 'dy. S/o. NGt known, Aged maior, working aa Chief Executive
Officer, £ila Parishad, © Chittoor District
4. Sc V.Sdnivasulu, Sa, not known, Aged maior, working as Chaimperson, Fils
Parishad, Chittoor De strict,
&. St Osandra Sekar. Sfo. sot known, Aged maior, working as Executive
Enginger, PRI Division, Chittoor Disiriat, Chittoor.
8. Smt. Visya Kumar, S/o. not KTIWA, Aged maior, working as Deputy
Execulive Engineer, PR} Sub-Did _Unihoar Diefriol, Chifteor.
7 Chandra Sekar Reddy, '8
?
fo. mot known, Aged maior, working as
upe inten ding En aries er, PRE Cicie, Chittoor Dnstriet, Chittoor.
7 $8. Singh + Rawal Sis. not krown, Agad major, working as principal
Sacratary, Depa tment of Finance and Planning, Secretariat Buldings at
alagapuch, Amaraval, Guntur CNetrict.
Gontemnors/Ras pandearis
fo a a the
: Viniodind Ruth
etait: s resnondents for will y. deliberately
passen bys this Court dated 14.07 2022 passed
WHEREA S the
Contempt af Gauns Act, 1
Macdapall, pra ing fhe High Gaurt fo
and intentionally yindad ing t ihe orders
in WLP.No. 18980 of 2022, In the int
INHEREAS the said ose car nig
High Court upon perusing the affic herein and the S earler | 'Order of £
foun dated TS.70.2022 race never in and upon hearing the arguments of Sr
Mi Viniodin Ruth, Advocate for the F Pettioner and Sri Vinod K. Reddy, Advovats for
the Respondent Nos. 3 & 4a nd Sri Ashok Ram ¥, Advocate far the Rescondant!
os *
Na.8 and the Court made the roliow: Ing
ORDER:
"No representation on behalf of the patifiener.
igsue notice in Form-l fo respondent Nos. 2, 8 and fF. List te matter on 30.12.2022."
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ns 5a pers da rere Ta, HIGH COURT NV, DATED OM 20e8 ORDER MOTICE TO THE RESPONDENTS FOR APPEARANCE LEST THE MATTER ON 30.72.2028.
GO.Na. 4288 af 2022