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Andhra Pradesh High Court - Amravati

M/S Bhavani Constructions vs Sri Kantilal Dande on 20 November, 2024

(ORIGINAL JURISDICTION)
WEDNESDAY, THE TWENTIETH DAY OF NOVEMBER,
TWO THOUSAND AND TWENTY FOUR
'PRESENT:
THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
CONTEMPT CASE NO: 4308 OF 2024
Behwveen:
Ais Bhavani Constructions, Rep. by is Managing Partner, Negam Kondala
Reo. Sfo.N.Chinna Veerraiu, Age: 55 years, Rio. 21-01-5/3, Pyda var
street Salli Peta, Kakinada, East Godavari District, Andhra Pradesh.
.Patitioner
AND
4, Sd Kantilal Dande, Principal Secretary, to state of Andhra Pradesh,
Roads and Bulidings Department, Secretariat, Velagapudl, Amaravaihi,
Gurus - S28 20:
2. Sf ASrikanth, Executive Engineer (2 & 8) REMC Division,
Rajamahendravaram.
3. Sr.Peeyush Kumar, Principal Secretary, Finance & Planning
Department, Secretariat, Velagapudi, Amaravathi, Guritur - 522 S03.
. Respondents
WHEREAS the Patitioner has presented under Sections 10 to 72 of ihe
Contempt of Courts Act 1971, above case through its counsel M/s K _Devasri
Roshan, praying that this Hon'ble High Court may be pleased io punish the
respondents herein far willful, deliberate and wanton viniation of the orders in
WP No T8070 of 2084, daiad 30.08.2024:
WHEREAS the said case coming on for orders ag to admission or {his
day and whereas the High Court. upon perusing the affidavi fled therein and
unon hearing the arqurnents of M/s K.Devasri Roshan, Advocate for ihe

Cetitioner, directed issuance of Nalice to the respondents, returnable in four

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