Andhra Pradesh High Court - Amravati
K Annapurna vs Surabathina Sunitha on 3 September, 2020
Author: M.Satyanarayana Murthy
Bench: M.Satyanarayana Murthy
[3208] (SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Original Jurisdiction) THURSDAY, THE THIRD DAY OF SEPTEMBER, TWO THOUSAND AND TWENTY :PRESENT: . THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURTHY ~~ CONTEMPT CASE NO: 1161 OF 2019 a Between: a K. Annapurna, W/o.Late Veeraiah, Aged about 59 years, Hindu, Occ- Cultivation, R/o.D.No.3-23A, Cheruvu-Jammulapalem Village, Bapatla Mandal, Guntur District. _-- Petitioner AND <" Surabathina Sunitha, W/o. Srinivasulu, Aged about 42 years, Working as Panchayat Secretary, Cheruvu-Jammulapalem village, Bapatla Mandal, Guntur District Le Respondent
WHEREAS the petitioner has presented under Sections 10 to 12 of the Contempt of Courts Act, 1971, the above case through her counsel Sri NAGA PRAVEEN VANKAYALAPATI, praying the High Court to punish the respondent herein for her willful disobedience of the orders dated 15.11.2019 passed by this Court in WP No. 18225 / 2019, in the interest of justice. WHEREAS the said case coming on for orders on admission on this day and whereas the High Court, upon perusing the affidavit filed therein and upon hearing the arguments of Sri NAGA PRAVEEN VANKAYALAPATI, Advocate for the petitioner, directed issuance of notice before admission to the respondent, to show cause as to why in the circumstances stated in the affidavit filed in support thereof, the said case should not be admitted. Therefore, you namely;
Sri Surabathina Sunitha, W/o. Srinivasulu, Panchayat Secretary, Cheruvu-Jammulapalem village, Bapatla Mandal, Guntur District A.P. be and hereby are directed to show cause, as to why the contempt case should not be admitted, either appearing in person or through Advocate, duly instructed on 01-10-2020, to which date the case stands posted for hearing, failing wherein the said case will be heard and determined ex-parte. ve De /ITRUE COPY// gj U. SIVALEELA DEPUTY SECTION OFFIGER, To
4. The District Judge, Guntur, Guntur District, A.P. (By RPAD - in duplicate with a copy of petition and affidavit to serve on the respondent and to return to this Court before 01-10-2020).
2. Sri Surabathina Sunitha, W/o. Srinivasulu, Panchayat Secretary, Cheruvu-Jammulapalem village, Bapatla Mandal, Guntur District A.P. (By RPAD with a copy of petition and affidavit) a ee
3. One Spare Copy.
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