Andhra Pradesh High Court - Amravati
Unknown vs A Pa ~ Us on 11 November, 2022
spueinaseanaminnnnneece FORM: | NOTICE FOR APPEARANCE iN BERSON AFTER ADMISSION . (SEE RULE 18) iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! Original jurisdiction pay Ce NOVEMBER, TWO THOUSAND ANU AWENTY Ww -PRESENT: TRE HONOURABLE SRI JUSTICE VENK MONTEMPT CASE No- 3367 of 2022 SO . veea tte HEE FRIDAY, THE ELEY ENTH Rerween < w r Srinivasu, Sig Fedda Narasimuu, aged 42 yeats: adal, Kurnodl. gystrict. ayagen, Karivemura Village. nevarakonda Mana retitionet secretary: department of SUC Cantar oi ¢ 5. Rawal, LAS principal Sacrelary: peparement of Finance and Panny, Secretariat Bulan VYelagapuch, amaravath Gunter custrict. 4, $F CNarayans Reddy, © adinor irrigation Vijayawada, Krjshns rrstrict. 4, SM p Reddy sekhar Reddy, syper intending Enginee!, pepariment, yrigation Circle, Kurnoul, Kurnool prscric'. RSet 6 Sreenvasuly, cxeculve Engineer, Water Resaurces peparument, Minor Wrigatios Wor rapok District, pe niet Engineer, Water Resqurces geparement, Water reqources us Division, xurnool, Bur &. ot. GS vidyasasel Depuly Executive Enginee! Minot irrigation Works i CHstrict. Sube Division, hhone, Kurnec contemnors/Responden's whereas the petivioner nas presemed uhds contempt Case under sechians 4a to 12 oF the Contempt af Courts Act, 4974, ehrough N15 course M/S. NM Lakshrnd Narayan, praying the High Court £6 punish the Respondents for thelr wilful disobedience of the Order dated 66.04.2022 passed by the High Court in LA No. 1 of 7022 in WF No 8578 of 2022, in the interest of justice: sae ie . to we : ~ 4 eon : WHEREAS the gaidi fase coming of for Hearne, and, Whereas the High ayia we tS ~ wo} flask _ s -- we . A a Court and eartier order & High Court dt. 4Q-G9-202E Mace Hs "gin, WpON perusing the affidavit fied therels and upon hear he af eg of Sri fA. Lakshmi Narayana, Advocate for petitioner S taf 5,4 i" ' : a8 pty for Advacate for respondent Nos. 4; & 4 and af SA VA Respondent Mo.2, made th SOWING ondent m for res IS < yf the raspanclent No.2 Sand 6, x 3 y $s O22. ; i@arned counsel takes ast 2 . umari ear : Ny % ~ s ° issue notice in Formrd-to respandent No "Son. §. Siva & List the matter on 12.72. Nos. 7 ane 4. Sri Ashok Ram ¥, ORDER
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To Judge, Vijayawacs, Krishna District, ALP. se with a copy of petition and affidavit to serve 4 The Metropolitan Sessions shefore (2-12-2022).
(By Speed Post in duptica on the Responder. No.3 and to return £0 this Cour 2 The District Judge, Kurnngl, Kurnool ristrict, A.P- By Speed Past in duplicate with a COPY of peuitian and affidavit LG serve an the Respondent 'as.5 and 6 and te rekurn ty this Court befare ¥R-12-2022}.
3. ori C Narayans Reddy, Chief Engineer, Water Resources Department, AAinor frrigation Vifayawaca, Krishna District. 4.5 G.Srperivasuly, Fyecutive Engineer, Water Resaurces Separtment, Minor Irrigation Works Division, Kuna, Kurnodl District. & Sri GS. Vidyasagar, Deputy executive Engineer, Minor irrigation Works Sud- Division, Dhone, Kurnool Pistrict. . iAddreassee Nas. 3 te § BY Ree. affidavit} 8 One Spare Copy.
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