Andhra Pradesh High Court - Amravati
State Of Ap vs Devi Sea Fooda Limited on 16 February, 2021
Bench: Arup Kumar Goswami, C.Praveen Kumar
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT (SPECIAL ORIGINAL JURISIDICTON) TUESDAY ,THE SIXTEENTH DAY OF FEBRUARY TWO THOUSAND AND TWENTY ONE :PRESENT: : HONOURABLE THE CHIEF JUSTICE SRI ARUP KUMAR GOSWAMI fs AND I THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR \ ¥ WRIT APPEAL NO: 15 OF 2021 \ So a (WHEREAS the Appellants above named through its Advocate GP for Stamps andi Registration preferred the above Appeal under Clause 15 of the Letters Patent against the Order, dated 20-11-2020 in WP.No.19768 of 2020 on the file of the High Court.) Between: _ 1. State of Andhra Pradesh, Rep by its Principle Secretary Father Name. Revenue Stamps and Registration Department Age. 52, Secretariat Buildings, Velagapudi, Guntur District 2. Inspector General of Stamps And Registration, Government of Andhra Pradesh Vijayawada 3. The Sub Registrar, Pedddapuram East Godavari District Appellant ' AND Devi Sea Fooda Limited, , Dr. No. 50-1-51, A.'S.R Nagar, Seethammadhara, _ Visakhapatnam, Rep. by its Managing Director P Brahmanandam, S/o. Somaraju R/o. H.No. 32, Balaji Baymount, Rushikonda, Tarakarama Layout, Near Gitam College, Visakhpatnam Respondents
AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of GP for Stamps and Registration for the Appellants, directed issue of notice to the Respondents herein returnable on 22.03.2021 to show cause as to why this WRIT APPEAL should not be admitted. . You viz:
P Brahmanandam, S/o. Somaraju, Managing Director, Devi Sea Fooda Limited, , Dr. No. 50-1-51, A.S.R Nagar, Seethammadhara, Visakhapatnam, R/o. H.No. 32, Balaji Baymount, Rushikonda, Tarakarama Layout, Near Gitam College, Visakhpatnam are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted on or before 22.03.2021 on which date the case stands posted for hearing The Court made the following: ORDER:
(Taken up through video conferencing) Heard. | Issue notice, returnable on 22.03.2021. Lisdt on 22.03.2021.
Sd/- AASSURYA PRAKASH RAO DEPUTY REGISTRAR I(TRUE COPY// Reh ! hea SECTION OFFICER To
4. P Brahmanandam, S/o. Somaraju, Managing Director, Devi Sea Fooda Limited, , Dr. No. 50-1-51, A.S.R Nagar, Seethammadhara, Visakhapatnam, R/o. H.No. 32, Balaji Baymount, Rushikonda, Tarakarama Layout, Near Gitam College, Visakhpatnam (by RPAD- along with a copy of petition and memorandum of grounds)
2. One CC to GP for Stamps and Registration, High Court of A.P at Amaravati (OUT)
3. One CC to Sri K S Murthy, Advocate [OPUC]
4. One spare copy tvr HIGH COURT HCJ & CPKJ DATED:16/02/2021 NOTICE BEFORE ADMISSION WA.No.15 of 2021 LIST ON 22.03.2021 Da FEB ZO.