Andhra Pradesh High Court - Amravati
B.Nagabhushana Rao, vs Shri. Sunil Barthwal, on 22 January, 2021
FORM-I NOTICE FOR APPEARANCE IN PERSON (SEE RULE 18) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Original Jurisdiction) FRIDAY, THE TWENTY SECOND DAY OF JANUARY, TWO THOUSAND AND TWENTY ONE | :PRESENT: THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI CONTEMPT CASE NO: 1271 OF 2020 Between: | B.Nagabhushana Rao, S/o.Obayya, Aged about 64 years, Stores Officer (Retired), A.P.Beverages Corporation, Nellore, R/o.H.No.24-4-306, Batwadi Palem, Church Back, Shanthinagar, Nellore. Petitioner AND 1. Shri. Sunil Barthwal, IAS Commissioner, Employees Provident Fund Organisation, Bhavishya Nidhi Bhawan, 14, Bhikaji Cama Place, New Delhi 110 066. 2. Smt. M. Srilakshmi, Assistant Provident Fund Commissioner (Pension), Employees Provident Fund Organisation, Regional Office, 3-4-763, Bhavishyanidhi Bhavan, Barkatpura, Hyderabad 500 027. 3. Shri. Rohit Sreekumar, Assistant Provident Fund Commissioner (Pension), Employees Provident Fund Organisation, Sub-Regional Office, Railway Station Road, Kadapa ...-Contemnors/Respondents WHEREAS the petitioner has presented this Contempt Case under Sections 10 to 12 of the Contempt of Courts Act, 1971, through his counsel Sri Ravi Kondaveeti, praying the High Court to punish the respondents herein for their, willful violation of interim orders dated 04-08-2020 passed by this Court in WP.No. 13181 of 2020. WHEREAS the said case coming on for hearing, and whereas the High Court, upon perusing the affidavit filed therein, the earlier order dated 27-11-2020, and upon hearing the arguments of Sri Ravi Kondaveeti, Advocate for the petitioner, made the following; ORDER:
This Contempt case is filed complaining wilful disobedience of the orders passed by this court on 04.08.2020 in W.P.No.13181 of 2020.
This court on 04.08.2020 passed orders stating that in view of the orders passed by the court in W.P.No.9580 of 2020, there shall be interim direction as prayed for.
Learned counsel for the petitioner submits that the respondents have implemented the orders in the States of Kerala, Tamilnadu and in Andhra Pradesh at Guntur.
ee -2- Notice was issued to the respondents on 27.11.2020 and when the matter came up for hearing on 28.12.2020, Sri T. Balaji, learned counsel, entered appearance for the 3"! respondent and seeks time for filing counter. Today, when the matter came up for hearing, none appeared for the 3' respondent.
Hence, ADMIT.
Issue Form-I. To
4. Shri. Sunil Barthwal, IAS Commissioner, Employees Provident Fund Organisation, Bhavishya Nidhi Bhawan, 14, Bhikaji Cama Place, New Delhi 110 066.
2. Smt. M. Srilakshmi, Assistant Provident Fund Commissioner (Pension), Employees Provident Fund Organisation, Regional Office, 3-4-763, Bhavishyanidhi Bhavan, Barkatpura, Hyderabad 500 027.
3 Shri. Rohit Sreekumar, Assistant Provident Fund Commissioner (Pension), Employees Provident Fund Organisation, Sub-Regional Office, Railway Station Road, Kadapa WHEREAS your attendance is necessary to answer the charge under Sections 10 to 12 of Contempt of Courts Act Viz; for willful and deliberate disobedience of the orders passed by the Hon'ble Court dated 04-08-2020 passed by this Court in WP.No. 13181 of 2020.
Therefore, you, viz;
4. Shri. Sunil Barthwal, IAS Commissioner, Employees Provident Fund Organisation, Bhavishya Nidhi Bhawan, 14, Bhikaji Cama Place, New Delhi 110 066.
2. Smt. M. Srilakshmi, Assistant Provident Fund Commissioner (Pension), Employees Provident Fund Organisation, Regional Office, 3-4-763, Bhavishyanidhi Bhavan, Barkatpura, Hyderabad 500 027.
3. Shri. Rohit Sreekumar, Assistant Provident Fund Commissioner (Pension), Employees Provident Fund Organisation, Sub-Regional Office, Railway Station Road, Kadapa are hereby required to appear in person before the High Court of Andhra Pradesh on 19-02-2021 at 10:30 A.M. and show cause as to why you shall not be punished or other appropriate order be not passed against you for contempt of the Hon'ble High Court.
You shall attend the High Court of Andhra Pradesh in person on 19-02-2021 at 10:30 A.M. and shall continue to attend the High Court on all days thereafter to which date the case against you stands adjourned, and until final orders are passed on the charge against you.
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ox a Boe DEPU GISTRAR To Skm _ The Chief Judge, Thees Hazari Court, New Delhi, India (by SPEED POST in duplicate with a copy of petition and affidavit to serve on the respondent No.1 and to return to this Court before 19-02-2021). The Chief Judge, City Civil Court, at Hyderabad (BY RPAD in duplicate with a copy of petition and affidavit to serve on the respondent No.2 and to return to this Court before 19-02-2021). The District Judge, Kadapa, YSR Kadapa District, A.P., (BY RPAD in duplicate with a copy of petition and affidavit to serve on the respondent No.3 and to return to this Court before 19-02-2021). Shri. Sunil Barthwal, IAS Commissioner, Employees Provident Fund Organisation, Bhavishya Nidhi Bhawan, 14, Bhikaji Cama Place, New Delhi 110 066. (BY RPAD along with a copy of petition and affidavit) Smt. M. Srilakshmi, Assistant Provident Fund Commissioner (Pension), Employees Provident Fund Organisation, Regional Office, 3-4-763, Bhavishyanidhi Bhavan, Barkatpura, Hyderabad 500 027. (BY RPAD along with a copy of petition and affidavit) Shri. Rohit Sreekumar, Assistant Provident Fund Commissioner (Pension), Employees Provident Fund Organisation, Sub-Regional Office, Railway Station Road, Kadapa (BY RPAD along with a copy of petition and affidavit) One Spare Copy.
HIGH COURT LK,J DATE:22-01-2021 NOTE: POST ON 19-02-2021 NOTICE TO THE RESPONDENTS FOR APPEARANCE C.C. NO. 1271 OF 2020 1AL OSs eo Ce, Ze a om AOR ANDHRA.
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