Andhra Pradesh High Court - Amravati
Kolsani Srinivas Security Agency vs Major General Mk Sangoch, Dgr on 28 August, 2020
(FRESH SHOW CAUSE NOTICE BEFOARE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) FRIDAY, THE TWENTY EIGHTH DAY OF AUGUST, TWO THOUSAND AND TWENTY__ : PRESENT : , THE HONOURABLE SRI JUSTICE D.V.S.S. SOMAYAJULU C.C No. 821 of 2019 Between:- Kolasani Srinivas Security Agency, Rep. by its Proprietor, Col. K. Srinivas (Retd.,) S/o. Venkateswara Rao, R/o. Door No.3-28-18/11 Flat No. 102, Yaganti Nivas, Rajendra Nagar, Guntur, Guntur District. seeee Petitioner AND 1.Major Gen. MK Sagoch, Director General Resettlement, R/o. West Block-4, RK Puram, New Delhi -110066. 2.Lt. Col. Prashant Mishra, Dealing Officer, R/o. West block-4, RK Puram, New Delhi- 110066. .... contemnors. WHEREAS the Petitioner has presented, under Sections 10 to 12 of the Contempt of Courts Act, 1971, the above case through its counsel Sri Venkateswara Rao Gudapati, praying the High Court to punish the respondents
for willful disobedience and deliberately violating the orders passed by this Hon'ble Court in |.A.No. 1 of 2019 in W.P.No. 11548 of 2019, dated 19.08.2019.
WHEREAS the said case coming on for orders as to admission on this day and whereas the High Court, upon perusing the earlier order dated 25-10-2019 and affidavit filed therein and upon hearing the arguments of Sri Venkateswara Rao Gudapati, Advocate for the Petitioner, directed issuance of Notice Before Admission to Respondents herein to show Cause as to why in the circumstances stated in the affidavit filed in support thereof, the said case should not be admitted, made the following Order :
"Office is directed to issue fresh notice once again to respondent Nos. 1 and 2.
Office is directed to preserve a Copy of the said notice and file the same along with proof of service to enable this court to appreciate, if the notice is actually reached the officer concerned."
List on 18.09.2020.
Therefore You namely;
1.Major Gen. MK Sagoch, Director General Resettlement, R/o. West Block-4, RK Puram, New Delhi -110066.
2.Lt. Col. Prashant Mishra, Dealing Officer, R/o. West block-4, RK Puram, New Delhi- 110066.
be and hereby are directed to show cause, as to why this contempt case should not be admitted, either appearing in person OF through Advocate duly snstructed on 18-09-2020, to which date the case stands posted for hearing, failing wherein the said case will be heard and determined ex-parte. ; ()-
Sd/- U. SIVALEELA, DEPUTY REGISTRAR //TRUE COPY// SECTION OFFICER Contd...2...
To
1.The Chief Judge, Delhi High Court, New Delhi. (By Speed Post in Duplicate along with a copy of petition and affidavit to serve on Respondents and to return to this Court before 18-09-2020)
2.Major Gen. MK Sagoch, Director General Resettlement, R/o. West Block-4, RK Puram, New Delhi -110066.
3.Lt. Col. Prashant Mishra, Dealing Officer, R/o. West block-4, RK Puram, New Delhi- 110066.
(Addressee Nos. 2 and 3 by R.P.A.D. along with a copy of petition and affidavit)
4.One spare copy.
TKK HIGH COURT DVSS.J DATE : 28-08-2020.
FRESH NOTICE BEFORE ADMISSION C.C. No. 821 of 2019