Andhra Pradesh High Court - Amravati
Wis Sl Mahanandisawara Constructions vs And on 6 February, 2026
FORN-
NOTICE FOR APPEARANCE IN PERSON AFTER ADMISSION
{SEE RULE 18}
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
{Original ens
FRIDAY, THE SIXTH DAY OF FERRUARY,
TWit THOUSAND AND TWENTY SIX
'PRESENT:
THE HONOURABLE SRI JUSTICE HARINATH.N
CONTEMPT CASE NO: 4174 OF 2025
Between:
Wis Sl Mahanandisawara Constructions, Reo by S.Ramash Nakiu, S/o.
Nagalingamaiah, aged about 43 Years, Rio. OD. No 2a/427-10-AS-A-1, RS
Road, Nandyal, Nancyal district.
. Petitioner
AND
*. Sri Pee yesh Kumar, IAS, The Principal Secretary, Finance Department,
A.B Secretanat Bullding, Velagapuci, Amaravathi.
&. Band: Seshanna, The Cormmissioner, Nandyal Municipality, Nandyal,
Nandyal district.
3. Ki3urappa Yadhay, The Municipal Engineer, Nandyal Municinality,
Nandyal, Nancyal district,
. mespondents
WHEREAS the Petitioner has preganied under Sections 10 to 12 of the
Contempt of Courts Act a above case through Hs counsel Soi. Marella
Radha, praying the High Court to punish the Resporcdenis for victating the
order in W.P.No. 22372 of 2025 dated 28.08. SO25:
WHEREAS the sald case coring on for hearing on this day and
whereas the High Court ugon perusing the affidavit filed hersin and the order
of High Court dated 02.07.2028 made herein and upon hearing the arguments
of mi. Marella Radha, Advocate for the Petitioner, Court made the following
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The Distnet Judge, Guntur, Guntur District (By SPECIAL MESSENGER
duplicate aiang with @ copy of petition and affidavit fo serve an
Respandent No.) and to return fo this Court before 19.03.2028)
or Peeyush Rumar, IAS, The Principal Secretary, Finanos Deoartmnent,
A.P Secretariat Bulicding, Velagapud!, Amaravathliby SPECIAL
MESSENGER - slong with 3 copy of petition and affidavid)
HIGH COURT
HN
DATE OO/O2/2028
NOTE: POST ON 79.035 20268
ORDER
Co Nadi t4 af 2025 NOTICE TO RESPONDENT NO. ALLELE EE.