Andhra Pradesh High Court - Amravati
Between vs Sri V Sudhakar Reddy on 27 February, 2026
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! (ORIGINAL JURISDICTION) FRIDAY, THE TWENTY SEVENTH BAY OF FEBRUARY, AWO THOUSAND AND TWENTY SIX (PRESENT: THE HONOQURASLE SMT JUSTICE V.SLVATHA CONTEMPT CASE NO: 762 OF 2026 Between: KHarinach, Sfo. Rodandaramlreddy, Aged 43 years, Proprietar of HR Traders, No,2S26, Mannadi Street, Reria Ooulsouram, Gurnmidinaondl me Taluk, Tiruvalur District, Tardinadu State. 2. Gudala Srinu, S/o. Gudala Satyanarayana, Age 32 years. Owner of Lory bearing No APOS TMi?S95, Rio. O.No.71-15 Cheruvu Veedhi, Chelluru, Rayaverarn Mandal, BR Ambadkar Krishriaiune Konassema Oistriol. Fatitionars AND coy YiMegha Swernap, The Collector (CS), East Godavan Oistrict at Ralamahendravaran-S3ga52. . Respondent
WHEREAS the Petitioners have presented under Sections 10 Io 12 of the Conismpt of Courts Act 1971, the above case through their counsel Sri V Sudhakar Reddy, praying that this Hon'ble High Court may be pieased to punish the respondents herein for his deliberate and willful disobedience of the orders in WLR .No. 38298 of 2025, dated 06.07 2026;
WHEREAS the saicl case coming on for orders as to admission on tis day and whereas the High Court, upan perusing the affidavit Mec therein and upan hearing the arguments of Sri V Sudhakar Reddy, Advocate for the Petitioners, directed issuance of Nolice to the respondents, io show cause as "Sy to why In the circumstances stated in the affidavil fled in support thereof, the said case should not be admitted "3 a % tt Shs gs wee Gs ro) C4, ot KE my Ralamahendravaram-OSaahe. be and hereby are directed fo show cause, as io why this cantempt case instrumted on 75.03 2026 to which date the case stands posted for hearing, falling wherein the sald case wil be heard and determined ex-pa le. ' Soy. NES ¥ NAVEEN CHANDRA JOINT RE Is TRAR a PRUE COPY! FO, ode, woh seog ant % Hh Pia a ms vy pedipe Lon ese bere as CE % wD v8 oon P ne 3 S ch on, bes) "a oss 33 oa o% th rer g.
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oft 'ol SPEED POST in duplicate along with & camy of petition and afidavit to * : Pet ant Re xe ris sie xfs x SQ VPI Serve on Respondent and to return fo this Court before 13.05.2026) Ralamahencravaram-S3as52. (by SPEED POST - along with @ copy of sefiion and afidavil} & One spare copy.
HIGH COURT ¥S,J DATE iG 2/2026 NOTE: POST THE MATTER ON 13.09.20e6 NOTICE BEFORE ADMISSION CULNG. 782 of 2026